Section 28(1) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
(1)The Authority shall, within a period of forty-five days from the date of grant of provisional registration, mandatorily cause to be published in the public domain either through two local newspapers or any- other public forums and on the website, which the Authority will launch, the name of the Clinical establishment, Address, Ownership, Name of Person in Charge, System of Medicine offered, Type and Nature of Services offered and details of the Medical Staff (doctors, Nurses, etc.) as provided under sub section (2) of section 16 of the Act.
