Section 5(1) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
(1)The State Council shall perform the following functions, namely:-(a)Compiling and updating the State Registers of clinical establishments;(b)Sending monthly returns for updating the National Register (including in the digital format);(c)Representing the State in the National Council;(d)Hearing of appeals against the orders of the authority;(e)Publication on annual basis a report on the state of implementation of standards within States of Uttar Pradesh;(f)Monitoring the implementation of the provisions of the Act and the rules made thereunder in the State;(g)Recommending to the State Government, any modifications required to be issued in these rules in accordance with changes in technology or social conditions;(h)Any other function as may be outlined by the National Council of Clinical Establishments and prescribed by the Central Government;(i)Maintenance of standards within States of Uttar Pradesh, (2) It shall be the responsibility of the State Council for Clinical Establishment to compile and update the State Register of clinical establishments of the State and further to send monthly returns in digital format for updating the National Register.
