Section 1 in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
1. Short title, extent, commencement and application.
(1)This Act may be called the Orissa Clinical Establishments (Control and Regulation) Act, 1991.(2)It extends to the whole of the State of Orissa.(3)It shall come into force on such date as the State Government may by Notification, appoint [w.e.f. 1.10.1994] [Published vide Orissa Gazette Extraordinary No.1183/1.10.1994-SRO No. 83/94/26.9.1994.].(4)It shall not apply to-(a)a clinical establishment which is owned, controlled, managed or maintained by Government or any authority or body established or constituted by an Act of Parliament or of the State Legislature;(b)any asylum or mental hospital for lunatics established or licensed, if any, under the Indian Lunacy Act, 4 of 1912;(c)a clinical establishment having four or less numbers of beds or a clinical laboratory established and maintained, in any area not included within any municipal or notified area, by a qualified Medical Practitioner for treatment of emergency patients oi for diagnosis of disease of his own patients.
