Section 36 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
36. Constitution of West Bengal Clinical Establishment Regulatory Commission.
(1)The State Government shall constitute a West Bengal Clinical Establishment Regulatory Commission to exercise the powers and perform the functions conferred on the commission under this Act for the purpose of regulation and supervision of the functioning and activities of the clinical establishments licensed under this Act for ensuring accountability and transparency in dealing with patients by clinical establishments in providing patient care services, to advise the Government on measures be adopted for enhancing and augmenting the performance of clinical establishments in the State.(2)The West Bengal Clinical Establishment Regulatory Commission shall consist of-(a)a Chairperson, appointed by the State Government, who is or has been a High Court Judge or any officer who has held the office of Chief Secretary, Additional Chief Secretary in the State Government or any officer who has held equivalent post in the Government of India:Provided that a retired High Court Judge, if appointed as Chairperson, may pursue his professional work;(b)a Vice -Chairperson who is a person of eminence to be appointed by the State Government;(c)members not exceeding eleven in number, to be appointed by the State Government, selected from the fields of medicine including diagnostics, public health, academia, social services, law, finance, public administration, nursing and consumer interests.
