Notkata
•IclAci v141 Extraordinary Published by Authority Registered No. WB/SC-247
No. WB(Part-III)/2022/SAR-9 6aytte
BHADRA 23]
WEDNESDAY, SEPTEMBER 14, 2022 [SAKA 1944
PART III—Acts of the West Bengal Legislature.
GOVERNMENT OF WEST BENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
No. 933-L.-14th September, 2022.—The following Act of the West Bengal Legislature, having been assented to by the Governor, is hereby published for general information:—
West Bengal Act IX of 2022
THE WEST BENGAL CLINICAL ESTABLISHMENTS (REGISTRATION,
REGULATION AND TRANSPARENCY) (AMENDMENT) ACT, 2022.
[Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Kolkata Gazette, Extraordinary, of the 14th September, 2022.]
Short title and
commencement.
An Act to amend the West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017.
WHEREAS it is expedient to amend the West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017, for the purpose and in the manner hereinafter appearing;
It is hereby enacted in the Seventy-third Year of the Republic of India, by the Legislature of West Bengal, as follows:-
1. (1) This Act may be called the West Bengal Clinical Establishments (Registration, Regulation and Transparency) (Amendment) Act, 2022.
West Ben. Act IV
of 2017.
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2 THE KOLKATA GAZETTE, EXTRAORDINARY, SEPTEMBER 14, 2022 [PART III
The West Bengal Clinical Establishments (Registration, Regulation and Transparency) (Amendment) Act, 2022. (Section 2.)
Amendment of
section 5 of West
Ben. Act IV of
2017.
(2) It shall come into force at once.
2. After sub-section (1) of section 5 of the West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017, the following sub-section shall be inserted:—
"(la) The Chief Medical Officer of Health of a health district, as may be notified by the State Government, shall be the Registering Authority as well as the licensing authority within his jurisdiction in respect of clinical establishments situated in the respective health district.".
By order of the Governor,
PRADIP KUMAR PANJA,
Secy. to the Govt. of West Bengal, Law Department.
Published by Law Department, Government of West Bengal and Printed at Saraswaty Press Ltd.(Government of West Bengal Enterprise), Kolkata 700 056.
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