Section 33 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
33. Maintenance of register.
(1)The State Authority for Clinical Establishment shall maintain in such form and containing such particulars, as may be prescribed, a register of clinical establishments registered in the State.(2)The State Authority for Clinical Establishment shall supply in such format, as may be prescribed, a copy of the register to the State Council and shall inform the State Council of all additions and other amendments made in such register on monthly basis.
