Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 9 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

9. Constitution of sub-committees.

- The State Council may, with the approval of the State Government, constitute sub-committees for the consideration of particular matter; and may appoint to such sub-committees, persons from relevant fields, as it deems fit, who are not members of the State Council, for a period not exceeding two years.