Section 1 in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
1. Short title, extent, commencement and application.
(1)This Act may be called the West Bengal Clinical Establishments (Registration and Regulation) Act, 2010.(2)It extends to the whole of the State of West Bengal.(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.(4)It shall apply to all clinical establishments other than -(a)any clinical establishment maintained by, or under the control of, the State Government, Central Government or local Self-Government or any local authority; or(b)any clinical establishment or asylum established or licensed under the Mental Health Act, 1987 (14 of 1987); or(c)the clinical establishments owned, controlled or managed by the Armed Forces.Explanation. - For the purpose of this clause "Armed Forces" means the forces constituted under the Army Act, 1950 (46 of 1950), the Air Force Act, 1950 (45 of 1950) and the Navy Act, 1957 (62 of 1957).
