Section 31 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
31. Improvement notice.
- If the concerned registration authority has reasonable ground by way of the receipt of any complaint, for believing that any clinical establishment has failed to comply with any provision of this Act or the rules made thereunder, the concerned registration authority may, after ascertaining the opinion of the concerned clinical establishment thereon, by an improvement notice served on that clinical establishment,-(a)state the grounds for believing that the clinical establishment has failed to comply with any provision of this Act or the rules made thereunder;(b)specify the matters which constitute the clinical establishmentÂ’s failure to comply;(c)specify the measures which, in the opinion of the concerned registration authority, the clinical establishment must take, in order to ensure compliance; and(d)require the clinical establishment to take those measures, or measures which are at least equivalent to them, within a reasonable period (not more than one month) as may be specified in the notice.
