Section 14(1) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
(1)The Government shall, by notification, constitute an Authority for each District for registration of clinical establishments with the following members, namely:-(a)District Collector, ex-officio-Chairperson;(b)District Medical Officer (Health), ex-officio- Vice-Chairperson;(c)an officer not below the rank of Assistant Director of Health and Family Welfare Department nominated by the Government who shall be the Convenor of the Authority;(d)a Medical Officer of the Indian Systems of Medicine nominated by the Government;(e)a Medical Officer of Homoeopathic System of Medicine nominated by the Government;(f)one member whose tenure shall be three years to be nominated by the District Collector from a professional association in the health sector.
