Section 36(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(5)For the purpose of inspection and inquiry as per sub-rule (1) to (4), the Licensing Authority, by issuing a general or specific Authorization Notice, shall constitute a Supervisory Authority consisting of one or more members of Govt. servant headed by a government medical officer.Provided that, government medical officer(s) of different specialties or systems of medicine shall be included as member(s) depending upon the circumstances.
