The West Bengal Clinical Establishments ( Registration, Regulation And Transparency) ( Amendment) Act, 2022

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. 
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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