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State of Haryana - Section

Section 10 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

10. Appellate Authority for Clinical Establishments.

(1)There shall be an Appellate Authority for Clinical Establishments to hear the appeals against the orders of the State Authority for Clinical Establishment consisting of the following members, namely :-
(i) Secretary, Health Department Chairperson
(ii) Director General, Health Services Member Secretary
(iii) Additional Legal Rememrbancer-Cum-Special Secretary, Law andLegislative Department, Haryana Member
(2)The Appellate Authority may, if it so desires, take the assistance of a subject specialist or professional or seek his advice on the matter in issue.