Section 6 in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
6. Duration and renewal of registration certificate.
(1)A certificate of registration shall not be heritable.(2)Where the holder of a certificate of registration (hereinafter referred to as the certificate-holder) is unable to function as such for any reason or where a certificate-holder dies, the certificate-holder or, as the case may be, the legal representative of such certificate-holder shall forthwith report the matter in the prescribed manner to the supervising authority and, notwithstanding anything contained in Sub-section (1), the clinical establishment concerned may continue to be maintained and shall be deemed to be a registered clinical establishment-(a)for a period of three months from the date of such report or, in the case of the death of the certificate-holder, from the date of his death, or(b)if an application made in accordance with Sub-section (3), for a certificate of registration, is pending on the expiry of the period specified in Clause (a), till the disposal of such application.(3)The legal representative of the certificate-holder referred to in Sub-section (2) shall, if he intends to continue the maintenance of the clinical establishment after the expiry of the period referred to in Sub-section (2), make, at least one month before the expiry of such period, an application to the supervising authority for the grant of a fresh certificate or registration for the maintenance of such establishment and the provisions of Section 5 shall apply in relation to such application as they apply in relation to an application made under Section 4.(4)Every certificate of registration shall, unless revoked earlier under Section 8 or deemed to be revoked under the first proviso to Sub-section (1) of Section 5, be valid for a period of two years with effect from the date on which it is granted.(5)A certificate of registration may be renewed from time to time, on an application made in that behalf to the supervising authority, in such form and accompanied by such fee, as may be prescribed, and every such application shall be made not less than one month before the date on which the period of validity of the certificate of registration is due to expire :Provided that the renewal of a certificate of registration shall not be refused unless the supervising authority is satisfied that the certificate-holder-(i)is not in a position to comply the requirements envisaged in Section 5; or(ii)has contravened any of the provisions of this Act or any rules made thereunder.
