Section 5 in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
5. Authority for registration and license.
(1)The Chief Medical Officer of Health of a district other than the district of Kolkata shall be the Registering Authority as well as licensing authority in respect of clinical establishment situated within the district.(2)An officer not below the rank of Assistant Director of Health Services as designated by the State Government shall be the Registering Authority as well as licensing authority in respect of clinical establishment situated within the district of Kolkata.Explanation. - For the purpose of this section, the word 'Kolkata' shall have the same meaning as defined in clause(9) of section 2 of the Kolkata Municipal Corporation Act, 1980(West Ben. Act LIX of 1980.).
