Section 6 in The Karnataka Private Medical Establishments Act, 2007
6. Pre-requisites for Registration of Private Medical Establishments.
The Registration Authority shall before granting the registration consider whether the following prerequisites for registration of a Private Medical Establishment are satisfied, namely:-(i)that the premises housing the Private Medical Establishment is located in hygienic surroundings and otherwise suitable for the purpose for which it is established or sought to be established;(ii)that the Private Medical Establishment is adequately staffed with qualified doctors, qualified and trained para medical personnel;(iii)that the Private Medical Establishment has the necessary buildings with adequate space for performing its various functions, equipments and other infrastructure facilities;(iv)that the Private Medical Establishment conforms to the standards referred to in section 9;(v)such other factors as may be prescribed.
