Section 14 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
14. Authority for registration.
(1)The Government shall, by notification, constitute an Authority for each District for registration of clinical establishments with the following members, namely:-(a)District Collector, ex-officio-Chairperson;(b)District Medical Officer (Health), ex-officio- Vice-Chairperson;(c)an officer not below the rank of Assistant Director of Health and Family Welfare Department nominated by the Government who shall be the Convenor of the Authority;(d)a Medical Officer of the Indian Systems of Medicine nominated by the Government;(e)a Medical Officer of Homoeopathic System of Medicine nominated by the Government;(f)one member whose tenure shall be three years to be nominated by the District Collector from a professional association in the health sector.(2)Notwithstanding anything contained in sub-section (1), for the purposes of provisional registration of clinical establishments under sub-section (1) of section 17, the Vice-Chairperson of the Authority shall exercise the powers of the Authority in such manner as may be prescribed.(3)The Authority shall perform the following functions, namely:-(a)grant, renew, suspend or cancel registration of a clinical establishment;(b)ensure compliance of the provisions of the Act and the rules made thereunder;(c)cancel the registration of such clinical establishment where there is imminent danger to public health and the health and safety of patients and staff;(d)prepare and submit reports periodically of such nature as directed by the Council;(e)perform such other functions as may be prescribed.
