Section 7 in Goa Clinical Establishments (Registration and Regulation) Act, 2019
7. Appointment of an authority.
- The 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)Representative of Indian Medical Association, Goa branch, as nominated by it .............. Member.(c)Representative of Private Nursing Homes, as nominated by it .............. Member.(d)Representative of Goa Board of Indian System of Medicine and Homoeopathy, as nominated by the Government .............. Member.(e)Two members as nominated by the Government .................... Members.(f)One member, each from(i)Goa Dental Council;(ii)Goa Nursing Council;(iii)Goa Pharmacy Council;and (iv) Goa Medical Council, as nominated by the Government. ........... Members.(g)Medical Superintendent of the Government District Hospital ................... Member- Secretary.
