Section 5 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
5. Functions of State Council.
- The State Council shall perform the following functions, namely:-(a)compiling and updating the register;(b)hearing complaints;(c)determine within a period of two years from its constitution, the standards to be maintained by the clinical establishments and supervise their implementation;(d)collect the statistics in respect of Clinical establishments;(e)lay down guidelines, procedures and functions for the State Authority for Clinical Establishments and the District Authority for Clinical Establishment;(f)lay down guidelines, standards, procedures etc. for different diseases under different recognised systems of medicines; and(g)any other function, as determined by the State Government, from time to time.
