Section 6(2) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
(2)As soon as the clinical establishment submits the required evidence of having complied with the prescribed minimum standards, the Authority shall publish notice, in From-4, in two local newspapers and on the website of the Authority, inviting objection from public at large within a period of thirty days. Such notice shall contain all particulars of clinical establishment including the name of the clinical establishment, address, ownership, name of person in charge, system of medicine offered, type and nature of services offered, details of the medical staff (Doctors, Nurse, etc).
