Section 5 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
5. Provisional registration.
(1)The application for provisional registration shall be made to the Authority, constituted under section 10, in From-1 along with the fee specified in Schedule, either in person or by post or through web based online facility.(2)The Authority shall not undertake any enquiry prior to the grant of provisional registration and shall within a period of ten days from the date of receipt of such application, grant to the applicant a certificate of provisional registration in Form-2.(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.).
