Section 8(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(5)The clinical establishment shall have the right to make its own set of regulations or standard operating procedures concerning the organization and operation of that establishment subject to the following terms and conditions:-(a)those regulation or standard operating procedures are not contrary to the provision of any law of the land; and(b)those regulation or standard operating procedures are not violating the fundamental rights or human rights; and(c)any such other terms and conditions as may be notified.Provided that the clinical establishment shall have to submit a copy, if any, of those regulation, and standard operating procedure along with the application under rule 34.Explanation. - "Regulation or standard operating procedures (SOP)' contains set of instruction for patients and patient party as well as for the service providers.
