Section 52 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
52. Power of the Commission to make regulations.
- The Commission may, with the previous approval of the State Government, by notification, make regulations not inconsistent with this Act and the rules made thereunder to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act and patient care at the clinical establishments.
