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[Cites 0, Cited by 2] [Section 36(2)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(2)(a) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017

(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: