Section 36(10) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(10)While conducting such inspection or inquiry, a member of Supervisory Authority-(a)shall serve a notice as per proviso clause of sub-section (1) of section 24 of the Act; and(b)shall take utmost care not to disturb or interfere with the service(s) being provided to the patient(c)shall exercise power vested upon him by the Act and rules reasonably for carrying out the purposes of this Act; and(d)shall not behave in a way unbecoming of a government servant.
