Section 4 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
4. State Registrar of clinical establishments.
(1)The State Government shall, by notification, designate the Director of Health Services (by whatever name called) or any other officer subordinate to him as the State Registrar of clinical establishments.(2)It shall be the responsibility of the State Registrar of clinical establishments to compile and update the State register of clinical establishments.
