Section 7 in The Clinical Establishments (Central Government) Rules, 2012
7. Common registration form for compilation of the State and National Register.
- In order to ensure uniformity in collection of information by the State Governments or Union territory's administration and data flow in connection with the compilation and maintenance of the State Registers and the National Register in digital format for the purpose of sections 38 and 39 of the Act, the National Council shall also develop the standard application form for registration of clinical establishments
