Section 13 in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
13. Manner of entry and search.
(1)Entry and search of the clinical establishment shall be done by the authority or team duly authorized by it or subject to such general or special orders as may be made by the authority. The team shall include the Civil Surgeon and President/ representative of the district Indian Medical Association.(2)The inspection team shall give notice to the establishment about the visit. The team shall examine premises used or proposed to be used for the clinical establishment and inspect the equipments, furniture and other accessories and enquire into the professional qualifications of the technical staff employed or to be employed and may make any such other enquires , as it consider necessary to verify the statements made in the application for registration and grant of license. All persons connected with the running of the establishment shall be bound to supply full and correct information to the inspection team.(3)The inspection team shall submit a report as per Annexure 10 within a week of the inspection to the authority and also forward a copy to the State Council.
