Section 30 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
30. District and State Register.
(1)The licensing authority, as District Registrar, shall generate and maintain a register in statutory Clinical Establishment Form VI to be known as the District Register of clinical establishments for recording the details in respect of clinical establishments of that district.Explanation. - 'district' means the administrative district or such health district as may be notified.(2)The names of the clinical establishments shall be entered in the Register in the order in which the license are granted and sufficient space shall be left for future additions and alterations in respect of the entries made about the establishment(s).(3)Each License shall bear a 12 (twelve) digit registration/License Number consisting of three parts: (a) a 4 (Four) digit district code as may be authorized by the state registrar; (b) a 4 (Four) digit serial number of the entry in the district register and (c) Year of registration.(4)The entries in the District Register shall be made serially and a fresh serial shall be started at the commencement of each calendar year and the serial number of the particular year shall be distinguished from the serial number of other years by mentioning the year against the serial number,Illustration.- serial number 5 of 2012 and serial number 5 of 2013 of West Medinipur health district shall be mentioned as WMDP-0005-2012 and WMDP-0005-2013 respectively.(5)Within the 31st January, each year, each District Registrar shall supply in electronic form or in such other form authorized by the State Registrar to the State Registrar of clinical establishments of all the additions and alterations in the District Register as stood on 31st December of the previous year to ensure that the State Register is up-to-date.(6)Under section 4 of the Act, the State Registrar shall generate and maintain a register in statutory Clinical Establishment Form VII to be known as the State Register of clinical establishments that shall be an amalgamation of the District Register of clinical establishments maintained by the District Registrar.(7)The District and State Register shall contain particulars like the registration/License Number, Name of the clinical establishment as specified in form statutory Clinical Establishment Form VII and any such particulars as may be notified by the Government from time to time.(8)Under section 9 of the Act, the State Registrar shall compile and update the state register immediately upon receiving information from the District Registrar regarding all additions, alteration to and other amendments in District Register.(9)By 31st March of every year, the State Registrar shall publish a list in the website of the department containing the name, address, and period of validity of license of such clinical establishments which were registered or renewed during the preceding calendar year.(10)The State Registrar shall supply such relevant information pertaining to the state register to other department of the State Government, local bodies, other State Government, the Central Government or other such statutory/constitutional bodies in such manner at such interval as may be notified.(11)To discharge her duties mentioned in this Act or rules, the State Registrar shall issue suitable instructions, coordinate, and supervise the work of registration in the entire State for securing an efficient system of registration.(12)As and when necessary in the public interest, the State Registrar shall consider any information contained in the State Register or District Register or license or any application made under this Act or rules or any order or notice including order after adjudication made under this Act or rules as a public record and may make those information available in the public domain or to any public servant after due verification of the facts in such a manner as she deems fit.
