Section 6 in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997
6. Inspection or enquiry.
(1)The competent authority shall have the right to cause an inspection of, or enquiry in respect of any private clinical establishment, its buildings, laboratories and equipments and also of the work conducted or done by the private clinical establishment, to be made by such person or persons as it may direct and to cause an enquiry to be made in respect of any other matter connected with the private clinical establishment and that establishment shall be entitled to be represented there at.(2)The comment authority shall communicate to the private clinical establishment the views of that authority with reference to the results of such inspection or enquiry and may, after ascertaining the opinion of the private clinical establish meet thereon advise that establish met upon the action to be taken.(3)The private clinical establishment shall report to the competent authority the action, if any, which is proposed to be taken or has been taken upon the results of such inspection or enquiry, Such report shall be furnished within such time as the competent authority may direct,(4)Where the private clinical establishment does not, within a reasonable time take action to the satisfaction of the competent authority that authority may, after considering any explanation furnished or representation made by the private clinical establishment, issue such directions as that authority deems fit and the private clinical establishment shall comply with such directions.
