Section 4 in Telangana Allopathic Private Medical Care Establishments (Registration and Regulation) Act, 2002
4. Constitution of a Registering Authority.
- The State Government may, by notification, constitute an Authority to be called the [Telangana] [Substituted by G.O.Ms.No.111, Health, Medical & Family Welfare (D1) Department, dated 29.12.2015.] Private Medical Care Establishments Registering Authority and the Government may constitute different authorities for different areas.
