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State of Punjab - Section

Section 7 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

7. State Registration Authority.

(1)With effect from such date as the State Government may, by notification appoint in this behalf, there shall be established for the purposes of this Act, a State Registration Authority to be called the State Registration Authority for Clinical Establishments.
(2)The State Registration Authority shall consist of the following, namely: -
(i) Director, Health and Family Welfare, Punjab; : Chairperson
(ii) one Deputy Director, office of Director, Healthand Family Welfare, Punjab to be nominated by the StateGovernment; : Member
(iii) one Law Officer to be nominated by the StateGovernment; and : Member
(iv) Nodal Officer in the office of Director Healthand Family Welfare, Punjab, for this Act. : Member