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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013

(1)Following authorities are delegated the powers to perform the functions of the Appellate Authority, to consider appeals against orders issued by the Supervisory Authority, as provided under Section 10 of the Act:-
(a)Director of Health Services-In respect of all Allopathic Clinical Establishments, other than hospitals attached to Medical Colleges;
(b)Director of Medical Education-In respect of Medial College Hospitals;
(c)Director, AYUSH-In respect of Clinical Establishments belonging to Ayurveda, Yoga, Unani, Siddha and Homeopathy systems.