Section 26(1) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(1)Any person, aggrieved by -(i)the failure of the licensing authority in communicating the allowing or rejection of application for registration and license to clinical establishment after the expiry of prescribed period; or(ii)an order of the licensing authority refusing to allow registration or to grant or renew a license; or(iii)cancelling or suspending a license; or(iv)an improvement notice; or(v)prohibition order;may, prefer an appeal to such authority not below the rank of Special Secretary, Department of Health & Family Welfare of the State Government being the Appellate authority as may be prescribed.
