Section 6(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)(a)Notwithstanding anything contained in rule 16, no person, other than the person whose name and particulars is entered in the register under sub-rule (3) shall be allowed to provide healthcare services.(b)Any consultant whose name has not been entered in sub-rule (3) may be allowed to manage patients in the clinic provided that the patient has been admitted under a consultant as per sub- rule (3).
