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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(8)No clinical establishment shall engage or empanel any person already engaged by the Government of West Bengal, or allow such person to render any healthcare service who is yet to obtain an express permission in the form of a 'No objection certificate' from the Government.Explanation. - Such 'No objection certificate' shall be issued in such manner, and in such form containing such particulars issued by the Director of Health Services or Director of Medical Education, as the case may be, or by any other subordinate officer authorized by Director of Health Services / Director of Medical Education.Explanation. - Person' means any service provider, or other staff engaged even as honorary or stipendiary basis or who are bound under bond-cum-agreement executed with or under Contract with the Government of West Bengal and shall include any House-staff, Internee or student.