Section 36(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(6)The Adjudicating Authority, West Bengal Clinical Establishment Regulatory Commission or any such appropriate authority as may be notified under section 36 sub-section (1) of the Act, by issuing a general or specific Authorization Notice, may constitute such Supervisory Authority under sub-rule (5) consisting of such member(s) as it deems appropriate.
