The Clinical Establishments (Registration and Regulation) Act, 2010

[18th August, 2010]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, application and commencement
2	Definitions
Chapter II	The National Council for Clinical Establishments
3	Establishment of National Council
4	Disqualifications for appointment as member
5	Functions of National Council
6	Power to seek advice or assistance
7	National Council to follow consultative process
Chapter III	Registration and Standards for Clinical Establishments
8	State Council of clinical establishments
9	Providing information to National Council
10	Authority for registration
11	Registration for clinical establishments
12	Condition for registration
13	Classification of clinical establishments
Chapter IV	Procedure for Registration
14	Application for provisional certificate of registration
15	Provisional certificate
16	No inquiry prior to provisional registration
17	Validity of provisional registration
18	Display of certificate of registration
19	Duplicate certificate
20	Certificate to be non-transferable
21	Publication of expiry of registration
22	Renewal of registration
23	Time limit for provisional registration
24	Application for permanent registration
25	Verification of application
26	Display of information for filing objections
27	Communication of objections
28	Standards for permanent registration
29	Allowing or disallowing of registration
30	Certificate of permanent registration
31	Fresh application for permanent registration
32	Cancellation of registration
33	Inspection of registered clinical establishments
34	Power to enter
35	Levy of fee by State Government
36	Appeal
Chapter V	Register of Clinical Establishments
37	Register of clinical establishments
38	Maintenance of State Register of clinical establishments
39	Maintenance of National Register of clinical establishments
Chapter VI	Penalties
40	Penalty
41	Monetary penalty for non-registration
42	Disobedience of direction, obstruction and refusal of information
43	Penalty for minor deficiencies
44	Contravention by companies
45	Offences by Government Departments
46	Recovery of fine
Chapter VII	Miscellaneous
47	Protection of action taken in good faith
48	Furnishing of returns, etc.
49	Power to give directions
50	Employees of the authority, etc., to be public servants
51	Power to remove difficulties
52	Power of Central Government to make rules
53	Laying of rules
54	Power of State Government to make rules
55	Laying of rules
56	Savings
Schedule	THE SCHEDULE

The Clinical Establishments (Registration and Regulation) Act, 2010 No. 23 of 2010 [18th August, 2010.]

An Act to provide for the registration and regulation of clinical establishments in the country and for matters connected therewith or incidental thereto.

WHEREAS, it is considered expedient to provide for the registration and regulation of clinical establishments with a view to prescribe minimum standards of facilities and services which may be provided by them so that mandate of article 47 of the Constitution for improvement in public health may be achieved;

AND WHEREAS, Parliament has no power to make laws for the States with respect to any of the matters aforesaid except as provided in articles 249 and 250 of the Constitution;

AND WHEREAS, in pursuance of clause (1) of article 252 of the Constitution, resolutions have been passed by all the Houses of the Legislatures of the States of Arunachal Pradesh, Himachal Pradesh, Mizoram and Sikkim to the effect that the matters aforesaid should be regulated in those States by Parliament by law; BE it enacted by Parliament in the Sixty-first Year of the Republic of India as follows:-