Section 15 in The Karnataka Private Medical Establishments Act, 2007
15. Suspension or cancellation of registration.
(1)The Registration Authority, on the basis of a complaint or otherwise if a prima facie case exists about the contravention of any provisions of this Act or the rules made there under or conditions of registration may, by order in writing and for the reason to be recorded in writing suspend or cancel the registration of a Private Medical Establishment:Provided that no such order shall be made except after giving a reasonable opportunity of being heard, to the Private Medical Establishment.(2)Every order made under sub-section (1) shall contain a direction that the inpatients of the Private Medical Establishment shall be transferred to such other Private Medical Establishment as may be specified in that order and it shall also contain such provisions as to the care and custody of such inpatients pending such transfer.(3)Every order made under sub-section (1) shall take effect,-(a)where no appeal has been preferred against such order under section 17, immediately on the expiry of the period specified for such appeal; and(b)where such appeal has been preferred and the same has been dismissed, from the date of order of such dismissal.
