Section 34(1) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
(1)The State Authority for Clinical Establishment or the concerned District Authority for Clinical Establishment or any officer duly authorised by it shall have the right to cause an inspection of, or inquiry in respect of any registered clinical establishment, its building, laboratories, equipments etc. as also of the work conducted or done by the clinical establishment, as it may direct and to cause an inquiry to be made in respect of any other matter connected with the clinical establishment and the establishment shall be entitled to be represented therein.
