Section 19 in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
19. Miscellaneous.
(1)Employees of the Supervisory Authority to be public servants-The staff of the office of the Supervisory Authority shall be deemed to be public servants within the meaning of section 21 of Indian Penal Code, 1860.(2)The Supervisory Authority shall have the power to cancel the license of any Clinical Establishment found to be in any unethical practices.(3)Amendments to the rules and/or its schedules-The Government may amend these Rules and/or the Schedules, thereof, from time to time.
