Section 5(2) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(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.
