Section 6 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
6. Notice of refusal or of cancellation of registration.
(1)Before making art order refusing an application for registration and licence in respect of a nursing home or a clinical establishment or an order cancelling any registration and licence in respect thereof, the supervising authority shall give to the applicant or to the person registered and licensed not less than one calendar month's notice of its intention to make such an order, and every such notice shall state the grounds on which the supervising authority intends to make the order and shall contain in intimation to the effect that if within a calendar month of the receipt of the notice the applicant or the person registered informs the authority in writing that he desires so to do, the supervising authority shall, before making the order, give him an opportunity of showing cause (in person or by representative) why the order should not be made.(2)If the supervising authority after giving the applicant or the person registered an opportunity of showing cause as aforesaid, decides to refuse the application for registration and licence or to cancel the registration and the licence, as the case may be, it shall make an order to that effect and shall send a copy of the order by registered post to the applicant or the person registered.(3)Any person aggrieved by an order refusing an application for registration and licence, or cancelling any registration and licence may, within a period of a calendar month after the date on which the copy of the order was received by him, appeal to the [Appellate Authority] [Substituted for 'State Government' by M.P. Act No. 16 of 2008.] against such order.(4)[ Omitted.] [[Omitted by M.P. Act No. 16 of 2008. Prior to omission it was as under :'(4) The decision of the State Government on any such appeal shall be final and shall not be called into question in any Court.']](5)An appeal shall not operate as a stay of the order appealed against except so far as the [Appellate Authority] [Substituted for 'State Government' by M.P. Act No. 16 of 2008.] may order.(6)The [Appellate Authority] [Substituted for 'State Government' by M.P. Act No. 16 of 2008.] may, for sufficient cause order the stay of the order appealed against until further orders or until the disposal of the appeal whichever is earlier.(7)Where an application is made for slay of the order appealed against before the expiration of the time prescribed for appealing therefrom the supervising authority, which made the order may, on sufficient cause being shown, order the stay.
