Section 32(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)[Under sub-section (1) of section 11 of the Act], the service-recipient shall have the right to choose between different system of medicine and such system of Medicine shall be classified into mutually exclusive groups which include: (a) Allopathy, (b) Ayurveda, (c) Unani, (d) Siddha, (e) Homeopathy, (f) Naturopathy, (g) Yoga, or (h) Any other recognized system of Medicine as may be notified.Provided that any other recognized system of Medicine to be specified by the applicant shall be allowed for the purpose of registration only after getting approval from the State prescribing Authority for Medical Education Training and Research constituted under rule 26.
