Section 6 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
6. Permanent Registration.
(1)The application for permanent registration shall be made to the Authority, constituted under section 10, in Form-3 along with the fee specified in Schedule, either in person or by post or through web based online facility with the necessary information filled and with evidence of having the requirements of minimum standards and personnel for different categories of clinical establishments.(2)As soon as the clinical establishment submits the required evidence of having complied with the prescribed minimum standards, the Authority shall publish notice, in From-4, in two local newspapers and on the website of the Authority, inviting objection from public at large within a period of thirty days. Such notice shall contain all particulars of clinical establishment including the name of the clinical establishment, address, ownership, name of person in charge, system of medicine offered, type and nature of services offered, details of the medical staff (Doctors, Nurse, etc).(3)If any person has any objection to the information publishes regarding the clinical establishment, he shall give in writing the reasons and evidence of objection or non-compliance to the Authority.(4)The Authority shall communicate to the clinical establishment this objections received, if any, for response within a period of forty five days.
