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State of Haryana - Section

Section 11 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

11. Constitution of State Authority for Clinical Establishment.

(1)The State Government shall, by notification constitute an authority to be called the State Authority for Clinical Establishment for permanent registration of the clinical establishments, to hear the appeals relating to refusal to grant or renew the provisional registration by the District Authority for Clinical Establishment, to entertain complaints and to perform any other duties, as may be assigned.
(2)The State Authority for Clinical Establishment shall consist of the following members, namely :-
(i) Additional Director General, Health Services Chairperson
(ii) Director, Health Services (Lab) Convenor
(iii) One representative of Director, Health Services (Dental) Member
(iv) One Doctor from Ayush Department Member
(v) One representative from the Indian Medical association,Haryana Member