Section 8 in The Orissa Clinical Establishments (Control and Regulation) Rules, 1994
8. Miscellaneous.
(1)In case of difficulty in the implementation of or interpretation of these rules, the same shall be referred to the State Government for decision.(2)The State Government may after due consideration give necessary direction to the supervising authority for proper implementation or correct interpretation of these rules.Form 1[See Rules 3(1)(2) and (10)]Application for Grant/Maintenance or Renewal of Certificate of Registration of Clinical EstablishmentI/We...............................of..................... hereby apply for grant/maintenance/renewal of Certificate of Registration for the purpose of running a Physiotherapy Establishment/Maternity Home/Private Nursing Home/Clinical Establishment (Pathology)/Diagnostic Centre/Blood Bank/ Medical Termination of Pregnancy Clinics/X-Ray Institutes on the premises situated at......................
