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State of Tamilnadu - Section

Section 5 in Tamil Nadu Clinical Establishments (Regulations) Rules, 2018

5. Duties of District Committee.

- In addition to the duties and responsibilities specified in the Act, the District Committee shall also perform the following duties, namely, -
(1)scrutinise the applications received as directed by the competent authority;
(2)inspect clinical establishment under the direction of the competent authority;
(3)examine the complaints, if any received pertaining to the implementation of the Act and refer the same to the Government through the competent authority.
(4)any other duties as may be directed by the competent authority or by the Government from time to time.