Section 12A(5) in The Assam Health Establishments Act, 1993
(5)On receipt of the report, if the Health Authority considers that any action against the health establishment or any person in charge or responsible to it is called for the Health Authority shall, after giving the health establishment or the person or persons concerned a reasonable opportunity of being heard, passed necessary order or take such action against the concerned health establishment or the person or persons, as may be required under the Act or the rules.
