Section 36(2) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(2)The West Bengal Clinical Establishment Regulatory Commission shall consist of-(a)a Chairperson, appointed by the State Government, who is or has been a High Court Judge or any officer who has held the office of Chief Secretary, Additional Chief Secretary in the State Government or any officer who has held equivalent post in the Government of India:Provided that a retired High Court Judge, if appointed as Chairperson, may pursue his professional work;(b)a Vice -Chairperson who is a person of eminence to be appointed by the State Government;(c)members not exceeding eleven in number, to be appointed by the State Government, selected from the fields of medicine including diagnostics, public health, academia, social services, law, finance, public administration, nursing and consumer interests.
