Section 31 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
31. Certificate to be non-transferable.
(1)The certificate of registration shall be non-transferable.(2)In the event of change of ownership or management, the transferor and transferee of clinical establishment shall inform the concerned issuing authority, of such change, in such manner, as may be prescribed.(3)In the event of change of category, the clinical establishment shall surrender the certificate in original and apply afresh for grant of certificate of registration alongwith such fee, as may be prescribed.(4)In the event of change of location of the clinical establishment, it shall get the necessary change incorporated in the registration certificate, in such manner alongwith such fee, as may be prescribed.(5)On ceasing to function as a clinical establishment, the certificate in respect of such clinical establishment shall be surrendered to the concerned authority.
