Section 5A in The West Bengal Clinical Establishments Act, 1950
5A. [ Classification of clinical establishments. - [Words inserted by West Bengal Act 30 of 1992.]
The State Government may, on a consideration of the number of beds available in, and the amenities like air-conditioning and similar other amenities and the services in the form of medicines, facilities for electrocardiogram, sonoscanning, X-rays and similar other facilities provided by, clinical establishments, classify them into such categories and in such manner as may be prescribed.]
