Section 28(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)The Grievance redressal Officer under sub-rule (3), upon receiving a complaint, oral or written, from the aggrieved party for redressal of grievance, shall -(a)register the complaint without any delay in the public grievance redressal cell or help desk;(b)provide the aggrieved party an acknowledgement bearing an acknowledgement number which may be used as reference by the aggrieved party in future;(c)provide the aggrieved party, within a reasonable period not exceeding 7 (seven) working days, with a written preliminary response for his/her application, along with the action taken/proposed to be taken;(d)contact the person concerned and remedy the situation;(e)provide the aggrieved party with printed information in English and local language on all the remedies available to him;(f)record all the particulars regarding any remedial action taken in the grievance redressal register; and(g)perform any other activities as may be notified.
