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State of Punjab - Section

Section 34 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

34. Punjab State Appellate Authority.

(1)With effect from such date as the State Government may, by notification appoint in this behalf, there shall be established for the purposes of this Act, the Punjab State Appellate Authority to be called the Punjab State Appellate Authority for Clinical Establishments.
(2)The Punjab State Appellate Authority shall consist of the following, namely:-
(i) Administrative Secretary, Department of Healthand Family Welfare, Punjab; : Chairperson
(ii) Director Health Services (Family Welfare),Punjab; and : Member
(iii) one Law Officer to be nominated by the StateGovernment. : Member