Section 8 in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
8. Mechanism for dealing with contraventions.
(1)The State Government shall, by notification, appoint a nodal officer, not below the rand of a joint Secretary to the State Government for entertaining complaints with regard to the contravention of the provisions of this Act of any notification issued thereunder.(2)The State Government may also take a suo-moto notice of the contravention for the provisions of this Act or any notification issued thereunder.(3)The State Government may cause an enquiry to the made into the allegations leveled by the complainant or on its suo-moto initiative and take the following action, namely:-(a)file the complaint, if in its opinion, it is a vexatious, anonymous or Pseudonymous complaint; or(b)direct the complainant to furnish additional information or an affidavit in support of his allegations; or(c)take such action, as it may deem appropriate, keeping in view the facts and circumstances of the case.(4)For conducting an enquiry under sub-section (3), a summary procedure shall be followed and the enquiry shall be completed within a period of sixty days.(5)The nodal officer shall have the powers of a civil court to access, obtain and scrutinize the records of the Private Medical Educational Institutions as well as summoning of any person or any relevant official record, which he may deem necessary.
