Section 40(1) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(1)The Tribunal shall discharge the following functions namely: -(a)to decide any dispute between proprietors of clinical establishment and service recipient in relation to-(i)services as provided by clinical establishment;(ii)bills as charged by clinical establishment,and to award reasonable amount of compensation payable by the clinical establishment to the service recipients:Provided that any complain of medical negligence against medical professionals will be dealt with by respective State Medical Councils;(b)to decide whether the charges for services and investigations by clinical establishments are fair & reasonable in case where there is any dispute between the clinical establishment and the service recipient or his representative:Provided that dispute between Insurance agency and clinical establishment regarding charges or rates of services investigations shall not be decided by the Tribunal.
