Section 15 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
15. The Appropriate Authority shall have the following functions, namely.
(a)to grant, renew, suspend or cancel registration of a clinical establishment;(b)to enforce standards prescribed for a Clinical Establishment; and(c)to investigate complaint of breach of the provisions of this Act or the rules made thereunder and take immediate action by first asking explanation and if not satisfied, by inspection by a specialists panel. In the first instance of breach of the provisions of this Act, the Appropriate Authority shall ask the concerned Clinical Establishment to take necessary action as per provisions of the Act, within a specified time period not exceeding one month. If the concerned Clinical Establishment does not take action as required by the Appropriate Authority as per provisions of the Act, the Appropriate Authority shall file a complaint before the Sub-divisional Magistrate as provided under section 16.
