Section 8 in The Karnataka Private Medical Establishments Act, 2007
8. Local Inspection Committee.
(1)The Registration Authority of each district may constitute one or more Local Inspection Committee for each district consisting of such persons as it may specify for the purposes specified in sub-sections (1) of section 7 and sub-section (2) of this section.(2)The Local Inspection Committee, either with prior intimation or on receiving a complaint, may at reasonable time, inspect, a Private Medical Establishment to satisfy itself that the provisions of this Act and the rules made thereunder and the conditions of registration are being duly observed.(3)If any defects or deficiencies are noticed during inspection, the Local Inspection Committee shall report to the Registration Authority which may direct the Manager of the Private Medical Establishment to remedy the same within such reasonable time as may be specified in the order. Thereupon the Manager shall comply with every such direction and report the compliance to the Registration Authority within the time so specified.(4)The Manager of the Private Medical Establishment shall provide all reasonable facilities for such inspection.
