Section 23 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
23. Certificate of registration.
- The Authority shall grant the applicant a certificate of permanent registration as per format developed by National Council either by post or electronically after satisfying itself that the applicant has complied with all the requirements and criteria, including provision of minimum standards and personnel required to run the clinical establishment.In case of permanent registration, under section 29 of the Act, the authority shall pass an order within thirty days:-(a)allowing the application for permanent registration; or(b)disallowing the application:Provided that the Authority shall record its justifications and reasons, if it disallows an application, for permanent registration.
