Section 11(3) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(3)The supervising authority may interview any private inpatient receiving treatment and care in the clinical establishment-(a)for the purpose of inquiry into any complaint made by or on behalf of such patient as to the treatment and care; or(b)in any case, there the supervising authority has reason to believe that any inpatient is not receiving proper treatment and care.
