Section 43(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(5)The clinical establishment shall provide such capacity building program of instruction and assistance to person or persons authorized by it to generate, maintain, display, or submit any applications, claims, reports, documents, and other information as per instruction of the Government under this Act or rules, which shall include -(a)clear directions for the completion of applications, claims, reports, documents, and other information; and(b)example of properly completed applications, claims, reports, documents, and other information; and(c)a method by which persons submitting applications, claims, reports, documents, and other information may, on a case-by-case basis, receive accurate, complete, specific, and timely advice and directions from the Authority before the completed applications, claims, reports, documents, and other information shall be submitted to the Authority; and(d)any such other components of instruction and assistance as may be notified
