Section 10(8) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
(8)The authority shall within fifteen days, after receiving the required evidence for permanent registration, by notice display the information as per Annexure 8 in the Official Gazette and two daily newspapers circulating in the area of which at least one shall be in regional language and website of the Health Department, for public at large inviting objections in this regard, if any, in writing, within thirty days from the date of publication of the notice.
