Section 7 in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
7. Transfer of ownership of clinical establishment.
(1)In the case of transfer of ownership, proprietorship or management of a clinical establishment, the certificate of registration in respect thereof shall cease to have effect from the date on which such transfer is effected.(2)Within fifteen days from the date of every transfer referred to in Sub-section (1), the transferor and the transferee shall jointly communicate the fact of such transfer to the supervising authority and the transferee shall, for the maintenance of the clinical establishment, make an application for a fresh certificate of registration in accordance with the provisions of Section 4.(3)Where any transfer is effected as referred to in Sub-section (1) notwithstanding anything contained in this Act, the clinical establishment so transferred shall be deemed to be a registered clinical establishment-(a)for a period of thirty days from the date when such transfer is effected, or(b)if an application made in accordance with Sub-section (2), for a fresh certificate of registration, is pending on the expiry of the period specified in Clause (a) till the disposal of such application.
