Section 8(5) in The Clinical Establishments (Registration And Regulation) Act, 2010
(5)The State Council or the Union territory Council shall perform the following functions, namely:—(a)compiling and updating the State Registers of clinical establishment;(b)sending monthly returns for updating the National Register;(c)representing the State in the National Council;(d)hearing of appeals against the orders of the authority; and(e)publication on annual basis a report on the state of implementation of standards within their respective States.
