Section 9(2) in The West Bengal Clinical Establishments Act, 1950
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters:-(a)the authority to whom an application under sub-section (1) of section 4 shall be made, the particulars which such application shall contain and the fee with which such application shall be accompanied ;(b)the conditions which an applicant and a clinical establishment shall fulfil under sub-section (2) of section 4;(c)the period for which registration and license under sub-section (2) of section 4 shall be valid;(d)the period of limitation for an appeal under sub-section (4) of section 4 and procedure on such appeals ;(e)[ the form in which records shall be kept and the form and manner in which and the intervals at which reports shall be submitted to the prescribed authority under clause (d) of sub-section (5) of section 4;] [Clauses (e) and (ea) substituted by West Bengal Act 24 of 1976.](ea)[ other terms and conditions which may be prescribed under clause (e) of sub-section (5) of section 4;] [Clauses (e) and (ea) substituted by West Bengal Act 24 of 1976.](eb)[ the form in which the names of registered medical practitioners (including specialists) and the fees and other charges payable to each of them shall be displayed under sub-clause (vi) of clause (d) of sub-section (5) of section 4;] [Clauses (eb) and (ec) inserted by West Bengal Act 19 of 1998.](ec)the staffing pattern in respect of registered medical practitioners, registered nurses and registered midwives, and other persons under clause (ddd) of sub-section (5) of section 4;] [Clauses (eb) and (ec) inserted by West Bengal Act 19 of 1998.][*******************] [Clause (f) first substituted by West Bengal Act 12 of 1954, them omitted by West Bengal Act 30 of 1992.](g)any other matter required to be prescribed by rules.
