Section 42(11) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(11)Subject to the provisions of these rules, the State registrar may cause to be published in the Official Gazette, print media, electronic media or by any other means, the names and particulars of the clinical establishment or the persons attached with establishment who have been found guilty after the adjudication.Explanation. For removal of doubts, it is hereby declared that in case the person is a firm, company or other association of persons, the names of the partners of the firm, directors, managing agents, secretaries, treasurers or manager of the company, or any member of association, as the case may be, may also be published if, in the opinion of the Government, circumstances of the case justify it.
