Section 6(1) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
(1)The application for permanent registration shall be made to the Authority, constituted under section 10, in Form-3 along with the fee specified in Schedule, either in person or by post or through web based online facility with the necessary information filled and with evidence of having the requirements of minimum standards and personnel for different categories of clinical establishments.
