Section 5 in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
5. Powers, duties and functions of the Authority.
(1)The Authority shall exercise all powers and perform all duties and functions necessary and expedient for carrying-out all or any of the purposes of this Act.(2)Without prejudice to the generality of such powers, duties and functions, the authority shall -(a)receive applications for registration of private medical care establishments;(b)scrutinize the applications and call for further information or particulars from the applicants and from any other persons or authority as may be required;(c)consider the applications and pass orders; and(d)do such other things as are necessary or incidental for the purposes of this Act.
