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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(1) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(1)The Chairperson and the Members of the Tribunal shall be persons of ability, integrity and standing who have adequate knowledge of, and have shown capacity in, dealing with problems relating to health administration, finance, economics, law or management, ethics or public health Acts.