Section 9(1) in Goa Clinical Establishments (Registration and Regulation) Act, 2019
(1)For registration and continuation, every clinical establishment shall fulfill the following conditions, namely:-(i)the minimum standards of facilities and services as may be prescribed;(ii)the minimum requirement of personnel as may be prescribed;(iii)appointment of a grievance redressal officer;(iv)provisions for maintenance of medical records and reporting as may be prescribed;(v)such other conditions as may be prescribed.
