Section 9 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
9. Clinical Establishment to comply with certain requirements.
- Every clinical establishment registered or deemed to be registered under this Act shall comply with such requirements in relations to locations, accommodation, equipments, instruments and personnel (Medical and Paramedical) as per the accreditation and prescribed standard:Provided that the Government may relax any such requirement in respect of clinical establishment situated in rural areas.Explanation. - The expression "rural areas" shall mean areas not included in any Municipal or Notified Area within the meaning of the [Bihar and Orissa Municipal Corporation Act] [Now See Bihar Municipal Act, 2007.] or any other law for the time being in force.
