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State of Punjab - Section

Section 9 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

9. District Registration Authority.

(1)With effect from such date as the State Government may, by notification appoint in this behalf, there shall be established for the purposes of this Act, a District Registration Authority for each district to be called the District Registration Authority for Clinical Establishments.
(2)Each District Registration Authority shall consist of the following, namely:-
(i) Civil Surgeon of the respective district; : Chairperson
(ii) District Family Welfare Officer of therespective district; : Member
(iii) one representative of the District Attorney ofthe respective district; and : Member
(iv) District Nodal Officer in the office of CivilSurgeon of the respective district, for this Act. : Member