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The Clinical Establishments (Registration and Regulation) Act, 2010 10. Authority for registration. – 1. The State Government shall, by notification, set-up an authority to be called the district registering authority for each district for registration of clinical establishments, with the following members, namely:- a. District Collector - Chairperson; b. District Health Officer - Convenor; c. three members with such qualifications and on such terms and conditions as may be prescribed by the Central Government. 1. 2. Notwithstanding anything contained in sub-section (1), for the purposes of provisional registration of clinical establishments under section 14, the District Health Officer or the Chief Medical Officer (by whatever name called) shall exercise the powers of the authority as per procedure that may be prescribed.    |
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