Section 32(1) in The Clinical Establishments (Registration And Regulation) Act, 2010
(1)If, at any time after any clinical establishment has been registered, the authority is satisfied that,—(a)the conditions of the registration are not being complied with; or(b)the person entrusted with the management of the clinical establishment has been convicted of an offence punishable under this Act,it may issue a notice to the clinical establishment to show cause within three months' time as to why its registration under this Act should not be cancelled for the reasons to be mentioned in the notice.
