Section 4 in The Karnataka Private Medical Establishments Act, 2007
4. Registration Authority.
There shall be a Registration Authority in each district consisting of the following members, namely:-(a)The Deputy Commissioner of the district. ---- Chairman(b)District Health and Family Welfare Officer ----Member Secretary(c)President/Secretary, Indian Medical Association of the concerned district ---- Member(d)District AYUSH officer ---- Member(e)President/Secretary, the AYUSH Federation of India of the concerned district ---- Member
