Section 15 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
15. Conditions for registration.
- Every Clinical Establishment shall fulfil the following conditions for the purpose of registration, namely:-(a)shall have the standards according to the category of clinical establishment;(b)the medical and paramedical staff shall have the minimum qualifications fixed by the authorities concerned and advertised by the Council;(c)undertake to mandatorily comply with the orders issued by the Council from time to time, in such form as may be prescribed;(d)undertake to furnish such information to the State Government as notified;(e)maintain standards of safety, infection control and method of treatments maintaining standards, as may be notified.(f)such other conditions as may be prescribed.
