Section 3(3) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021
(3)The State Council shall perform the following functions, namely:—(a)to determine the standards of Clinical Establishments and to specify the rights of patient;(b)implementation of this Act in the State;(c)compiling and updating the State Registers of clinical establishment;(d)representing the State in the National Council;(e)hearing of appeals against the orders of the Authority; and(f)publication on annual basis a report of implementation of standards.
