Section 5(2) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
(2)Where the holder of a certificate of registration (hereinafter referred to as the certificate holder) is unable to function as such for any reason or where a certificate holder dies, the certificate holder or, as the case may be, the legal-representative of such certificate holder shall within 30 days from the date of occurrence report the matter in the prescribed form to the Appropriate Authority and, notwithstanding any thing contained in sub-section (1) the Clinical Establishment concerned may continue to be maintained and shall be deemed to be registered Clinical Establishment:(a)for a period of three months from the date of such report or, in the . case of the death of the certificate holder, from the date of his death; or(b)If an application made in accordance with sub-section (3), for a certificate of registration, is pending on the expiry of the period specified in clause (a), till the disposal of such application.
