Section 24 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
24. Allowing or disallowing of application.
- The State Authority for Clinical Establishment shall, within such period, as may be prescribed, pass an order-(a)granting the certificate in such form and manner, as may be prescribed; or(b)disallowing the application for grant of certificate:Provided that in case the application is disallowed, the State Authority for Clinical Establishment shall record the reasons for doing so.
