Section 10 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
10. Functions of the District Registration Authority.
- Each District Registration Authority shall perform the following functions, namely: -(i)registration of all clinical establishments of the respective district, except the clinical establishments having one hundred or more beds;(ii)publish, in a manner, as may be prescribed, -(a)a list of clinical establishments registered by it provisionally;(b)a list of clinical establishments, who submit evidence for permanent registration; and(c)a list of expired registrations;(iii)enter and search any unregistered clinical establishment of the respective district, except the clinical establishment having one hundred or more beds after due notice, as may be prescribed;(iv)inspection and inquiry of the clinical establishments registered under it through a multi-member inspection team in such manner, as may be prescribed;(v)recover penalties;(vi)compile and maintain the District Register of Clinical Establishments of the respective District;(vii)establish a Grievance Redressal Cell in the respective district for any grievances or complaints related to the clinical establishments, in such manner, as may be prescribed;(viii)any other work related to the registration of clinical establishments to be registered by it; and(ix)such other functions, as may be determined by the State Government from time to time.
