Section 6(2) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(2)Where the holder of a certificate of registration (hereinafter referred to as the certificate-holder) is unable to function as such for any reason or where a certificate-holder dies, the certificate-holder or, as the case may be, the legal representative of such certificate-holder shall forthwith report the matter in the prescribed manner to the supervising authority and, notwithstanding anything contained in Sub-section (1), the clinical establishment concerned may continue to be maintained and shall be deemed to be a registered clinical establishment-(a)for a period of three months from the date of such report or, in the case of the death of the certificate-holder, from the date of his death, or(b)if an application made in accordance with Sub-section (3), for a certificate of registration, is pending on the expiry of the period specified in Clause (a), till the disposal of such application.
