Section 24(2) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
(2)There shall be constituted a fund called State Clinical Establishment Council Fund and all district authorities shall credit to such fund two percent of the total amount collected by them by way of fees and penalties. The Accounts shall be maintained as per the Financial Code and shall be audited by a qualified Chartered Accountant empanelled by CAG. The annual Audit reports shall be submitted to the concerned State Council. In the event of any change of ownership or management, the establishment shall intimate to the District Registration in writing within one month of such change along with the fee prescribed in SGF Annexe for issue of a revised certificate of Provisional or Permanent registration, as the case maybe, incorporating the changes and on surrendering the old certificate under sub section (2) of section 20 and section 30 of the Act.
