Section 4 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
4. Functions and powers of the Punjab State Council.
- The Punjab State Council shall have the following functions and powers, namely: -(a)maintain the Punjab State Master Register;(b)sending monthly returns for updating the National Register as may be required by the Central Government or the National Council established under the Clinical Establishments (Registration and Regulation) Act, 2010 (Central Act No. 23 of 2010);(c)representing the State of Punjab in the National Council as may be required by the Central Government or the National Council established under the Clinical Establishments (Registration and Regulation) Act, 2010 (Central Act No. 23 of 2010);(d)publication, on an annual basis, of report regarding the status of implementation of this Act;(e)constituting any Committee to perform any of its roles and functions;(f)issuing such directions, including furnishing returns, statistics and other information for the proper functioning of clinical establishments, and any such directions, as may be issued from time to time, shall be binding;(g)associating with itself, any person or body whose assistance or advice it may require in carrying out its functions under any of the provisions of this Act; and(h)any other functions, as may be determined by the State Government, from time to time.
