Section 29(1) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
(1)If, at any time after any clinical establishment has been registered and the concerned registration authority on receiving a complaint and on getting such complaint duly investigated in the manner prescribed, is satisfied,-(a)that the conditions of the registration are not being complied with; or(b)that there exists any of the grounds which would have entitled the concerned registration authority to refuse the application for registration; or(c)that the person entrusted with the management of the clinical establishment has violated any of the directions including any notice of improvement from the concerned registration authority; or(d)that the person entrusted with the management of the clinical establishment has contravened any of the provisions of this Act or rules made thereunder; or(e)that the clinical establishment has not complied with the improvement notice issued under section 31 of this Act, the concerned registration authority, may issue a show cause notice as to why its registration under this Act should not be cancelled or suspended for the reasons to be mentioned in the notice.
