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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(2) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(2)Notwithstanding anything contained in sub-section (1), the State Government may appoint any person as the Chairperson from amongst persons who is, or has been, a Judge of a High Court:Provided that no appointment under this sub-section shall be made except after consultation with the Chief Justice of that High Court.