Section 14 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
14. Functions of the Authority.
- The Authority shall perform the following functions:-(a)To grant, renew, suspend or cancel registration of any clinical establishment.(b)To enforce compliance of the provisions of the Act and these rules;(c)To investigate complaints of breach of the provisions of this Act or the rules made thereunder and take immediate action;(d)To prepare and submit on quarterly basis report containing details related to number and nature of provisional and permanent registration certificates issued; include those cancelled, suspended or rejected to the State Councils;(e)To report to the State Council on a quarterly basis on action taken against non-registered clinical, establishments operation in violation of the Act;(f)Any other function as may be prescribed by the Central Government and or the State Government from time to time.
