Section 5 in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021
5. Authority for registration.
(1)The State Government shall, by notification in the Official Gazette, constitute an Authority to be called the District Registering Authority for each district for registration of clinical establishments, with the following members, namely:—(a)the District Collector — ex-officio Chairperson;(b)the Chief District Medical Officer /Associate Civil Surgeon/Medical Superintendent —Member -Secretary;(c)Chief District Health Officer of the concerned District;(d)Representative of the Grant-in-Aid Organisation which runs a Hospital in the concerned District (if any);(e)the expert in the concerned subject-nominated by the District Collector (if required);(f)one representative of the local Medical Association (if any) -nominated by the District Collector;(g)one Dean of the Medical Faculty of the University having jurisdiction in the concerned District;(h)four representatives concerned with the Ayush, Physiotherapy, Dental and Homeopathy- nominated by the District Collector;(i)Local Member of Parliament/Member of Legislative Assembly-if he is a Doctor (in Allopathic or Ayurveda) by profession.(2)Notwithstanding anything contained in sub-section (1), for the purposes of provisional registration of clinical establishments under section 9 and 19, the District Health Officer or the Chief Medical Officer, as the case may be, shall exercise the powers of the Authority as per the procedure as may be prescribed.
