Section 16(3) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
(3)The Authority or an officer or team duly authorised by it shall intimate the clinical establishment in writing about the date or visit and reasons fro the inspection and shall examine all record, register, document, premises used or proposed to be used for the clinical establishment and inspect the equipments, furniture and other accessories and enquire into the professional qualifications of the technical staff employed or to be employed and shall make any such other enquires as they consider necessary to verify the statements made in the application for grant of certificate of registration.
