Section 3 in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
3. Supervisory Authority.
(1)The District Collector of the concerned district shall be the Supervisory Authority under these Rules and shall be assisted by a District Committee in discharge of the functions assigned to it under the Act.(2)The Supervisory Authority shall consider the recommendations made by the District Committee in all matters and will make decisions relating to registration and/or grant of licenses to a Clinical Establishment.
