Section 5C in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
5C. [ Powers and functions of the District Level Advisory Committee. [Inserted by Act No. 14 of 2006, dated 6.1.2006.]
- The District Level Advisory Committee shall,-(a)review the progress made in the registration process and give timely advice to the Registration authority for the proper and effective implementation of the Act in the District concerned;(b)Monitor the implementation of the provisions of the Act and rules in the District concerned;(c)monitor, review and recommend to State Level Advisory Committee regarding the implementation of the conditions by those private medical care establishments who availed tax concessions or as the case may be, customs duty exemption from the Central Government on importing medical equipment, or obtained land or being recognised as a referral hospital by the State Government as the case may be, for the treatment of Government employees regarding giving free medical treatment of both in-patient and out-patient to the poor patients, white ration card holders or other categories as may be notified by the Government from time to time;(d)bring it to the notice of the State Level Advisory Committee any modifications required in the rules in accordance with changes in local needs or social conditions;(e)nominate persons for the inspection teams and to review the contents of the inspection reports as per the need; and(f)the other powers, functions and the procedure in constitution of the Committees shall be in such manner as may be prescribed.]
