(3)The registering authority shall within a period of three months from the date of receipt of the application,-(a)register the institution and issue a certificate in the prescribed form, if the conditions specified or prescribed for registration have been complied with; or(b)specify or extend from time to time, the period for compliance with such conditions:Provided that the registering authority, may if it deems necessary, obtain and consider a report on the need for such institution from the expert body constituted under section 37 before granting or refusing the registration.
