Section 5(3) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
(3)The Authority shall, within a period of forty-five days from the grant of provisional registration, publish, in two local newspapers and on the website of the Authority, all particulars of clinical establishment, so registered provisionally, including the name of the clinical establishment, address ownership, name of person in charge, system of medicine offered, type and nature of Services offered and details of the medical staff (Doctors, Nurses, etc.).
