Section 4 in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
4. Functions of Supervisory Authority.
- The Supervisory authority shall perform all functions necessary to regulate the functioning of Clinical Establishments in the State of Chhattisgarh, which are as follows :-(a)To grant/renew, suspend or cancel registration/license of a Clinical Establishment as per the provisions under Sections 3, 6, 8 and 9 of the Act;(b)To enforce imposition of penalties as provided for under Sections 4 and 12 of the Act;(c)To obtain fees for registration/issue of license as required under Section 5 of the Act;(d)To enforce standards as required under Section 7 and 18(2) of the Act;(e)To inspect and investigate as required under Section 11 of the Act;(f)To investigate complaints related to shallful negligence with the provisions of the Act, as required under Sections 13 and 14 of the Act:Provided that, the above functions of the Supervisory Authority are not exhaustive in nature.
