Report No. 271

14. Granting of accreditation or renewal thereof.

The Board may, upon the receipt of application for accreditation or renewal thereof, and after carrying out inspection of the laboratory, its records and books, and on being satisfied that it fulfils all requirements under this Act, may, by order, grant accreditation to such laboratory for a period of two years or renew it for the same period, as the case may be, subject to such conditions as it may deems fit:

Provided that no application shall be rejected without recording reasons for the same, and without giving the applicant an opportunity of being heard.