Section 9 in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
9. Cancellation or Suspension of licence.
- If at any time, it is found by the supervisory authority that,--(1)A licensed nursing home or clinical establishment has contravened or not complied with any provision of this Act or any rule made thereunder or any condition specified at the time of licensing; or(2)A licensed nursing home or clinical establishment has been convicted of an offence punishable under this Act, he may after giving, the nursing home or a clinical establishment, a reasonable opportunity of being heard, cancel or suspend the licence.(3)Notice to be given before cancellation of licence. - Notwithstanding anything contained in this Act, the supervisory authority shall give a 30 days' notice to the nursing home or a clinical establishment whose licence is sought to be cancelled or suspended. The notice shall contain the reason and ground on the basis of which the licence is sought to be cancelled or suspended. If the notice so requests, a personal hearing may also be granted to hear the defence of the notice.If after following the above mentioned procedure and hearing the case of the noticee. the supervisory authority decide to cancel or suspend the licence, he shall pass a speaking order to this effect which shall contain the reasons for such cancellation or suspension of licence.
