Section 4(3) in The West Bengal Clinical Establishments Act, 1950
(3)The prescribed authority may reject an application if he is satisfied-(a)that the applicant or the clinical establishment does not fulfil the conditions prescribed under sub-section (2);(b)that the real object of the applicant is to use or allow the clinical establishment to be used for immoral purposes;(bb)[ that the clinical establishment does not have such minimum number of registered medical practitioners and registered nurses as may be prescribed;] [Clause (bb) inserted by West Bengal Act 19 of 1998.](c)in the case of a nursing home other than a maternity home that such nursing home is not or will not be under the charge of a registered medical practitioner resident therein [round the clock] [Words inserted by W..B. Act 30 of 1992.] and that the nursing of persons received and accommodated therein is not or will not be under the superintendence of a registered nurse resident therein [round the clock] [Words inserted by W..B. Act 30 of 1992.]; or(d)in the case of a maternity home that such maternity home is not or will not be [under the charge of a registered medical practitioner resident therein] [Words substituted by West Bengal Act 24 of 1976.][round the clock] [Words inserted by West Bengal Act 30 of 1992.] and that the attendance on every woman before, at, or after child-birth [or sterilization or medical termination of pregnancy] [Words inserted by West Bengal Act 30 of 1992.] or on any child born is not or will not be under the superintendence of a registered midwife resident therein [round the clock] [Words inserted by West Bengal Act 30 of 1992.];and shall in every case where the application is rejected record the grounds for rejection:[Provided that no application shall be rejected, unless the applicant has been given an opportunity of showing cause in support of his application.] [Proviso inserted by West Bengal Act 12 of 1954.]
