Section 16(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)If it is medically necessary, the clinical establishment shall have the right to permit or acquire the consultation service including telemedicine to be provided by a Visiting Consultant who is not an employee or empanelled, subject to following terms and conditions:(a)request for such service is being made either by the Primary Consultant or by the patient / patient party in writing; and(b)such Visiting Consultant is qualified enough to render such service; and(c)the name and particulars of such Visiting Consultant is entered in the staff register under rule 6 before rendering service; and(d)any such other terms and conditions as may be notified.
