Section 2 in THE BOMBAY NURSING HOMES REGISTRATION(AMENDMENT) ACT, 2005
2. Amendment of section 2 of Bom. XV of 1949
In section 2 of the Bombay Nursing Homes Registration Act, 1949 (hereinafter referred to as "the principal Act"), for clause (2), the following clause shall be substituted, namely-"(2) "local supervising authority" means,(i)in the areas falling within the jurisdiction of the Municipal Corporation-the Health Officer of the concerned Municipal Corporation;(ii)in the areas falling within the jurisdiction of the Municipal Council-the Civil Surgeon of the District in which such Council is situated;(iii)in the areas falling within the jurisdiction of a Cantonment-the Health Officer of? the concerned Cantonment;(iv)in the areas not falling in sub-clauses (i), (ii) and (iii) above-the District Health Officer of the concerned Zilla Parishad;".
