Section 4 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
4. Functions of the Council.
(1)The Council shall carry out the following functions, namely:-(a)determine, within a period of two years from the commencement of this Act, the first set of standards for ensuring proper health care by the clinical establishments;(b)classify and categorise the clinical establishments and to recommend the Government to prescribe the standards for each category;(c)compile and publish State Register of Clinical Establishments in such manner as may be prescribed;(d)appoint panel of assessors for inspection and assessment of the clinical establishments in such manner as may be prescribed;(e)conduct periodic inspection of clinical establishments for ensuring the standards to be maintained in such manner as may be prescribed;(f)recommend to the Government any modification required in the rules in accordance with the changes in technology or social conditions;(g)notify data and information which are to be mandatorily provided by clinical establishments including their periodicity; analyse the data and make results available in the public domain in such manner as may be prescribed;(h)send periodic returns for updating the National Register as required by the Central Government or the National Council constituted under the Clinical Establishments (Registration and Regulation) Act, 2010 (Central Act 23 of 2010);(i)direct the cancellation of registration of such clinical establishments where there is imminent danger to public health and the health and safety of patients and staff; and(j)perform such other functions as may be assigned to it by the Government from time to time.(2)The Council shall recommend to the Government to prescribe the registration and other fees, as it deems fit from time to time.(3)Any dispute as to whether an establishment is a clinical establishment or not shall be referred to the State Council and the State Council, after giving the interested parties a reasonable opportunity to adduce evidence and of being heard, decide such disputes.
