Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 8 in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013

8. District Committee.

(1)The constitution of the District Committee shall be as follows :-
1. Chief Medical and Health Officer (CMHO) - Chairperson
2. District Collector's nominee [Not below the rank of Dy.Collector] - Member
3. Commissioner/CMO of the Urban Local Body of Heaquarter Town ofthe District - Member
4. CEO, Zilla Panchayat - Member
5. Representative of Chhattisgarh Environment Conservation Board - Member
6. District Ayurveda Officer -. Member
7. Civil surgeon, District Hospital - Member-Secretary
(2)At least 50% of the members must be present in order to form quorum in any meeting of the District Committee. The representation from the Urban Local Body/ Municipal Corporation shall be compulsory.
(3)The District Committee may form one or more team for the purpose of inspection of Clinical Establishments. Such team(s) shall comprise of a minimum of 4 members, from various disciplines including a representative from AYUSH and the representative of Urban Local Body shall compulsorily be present.
(4)The reports of the Inspection Team(s) shall be placed before the District Committee for making recommendations to the Supervisory Authority in respect to Clinical recommendations to the Supervisory Authority in respect to Clinical Establishments, inspected by the team(s).