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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(1)No clinical establishment shall conduct any training or educational course or any other capacity building programme to confer, grant or issue any such degree, diploma, license, or any such certificate of qualification shall conduct any biomedical research without obtaining prior approval in the form of a 'no objection certificate' from the State Prescribing Authority in respect thereof:Provided that, the clinical establishment may conduct any in-service training or educational programme or any other capacity building programme for upgradation of knowledge and skill of its staff; especially in case(s) of introduction of new service(s), technique(s) or equipment by that clinical establishment.Explanation. 'certificate of qualification' means any certificate stating or implying that the holder, grantee or recipient thereof is qualified to provide any kind of professional service