Section 10(1) in The Clinical Establishments (Registration And Regulation) Act, 2010
(1)The State Government shall, by notification, set-up an authority to be called the district registering authority for each district for registration of clinical establishments, with the following members, namely:—(a)District Collector—Chairperson;(b)District Health Officer—Convenor;(c)three members with such qualifications and on such terms and conditions as may be prescribed by the Central Government.
