Section 8 in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
8. Revocation of certificate of registration.
(1)The supervising authority may, without prejudice to any other penalty that may be imposed on the certificate-holder, by order in writing, revoke the certificate of registration in respect of any clinical establishment-(a)on any ground which would entitle it to refuse an application for registration under Section 5; or(b)if the clinical establishment fails to comply with the requirements prescribed under Section 10; or(c)if the certificate-holder has been convicted of any offence in respect of that establishment :Provided that no such order shall be made except after giving the certificate-holder a reasonable opportunity of being heard, and every such order shall set out therein the grounds for the revocation of the certificate of registration and such grounds shall be communicated to the certificate-holder in such manner as may be prescribed.(2)Ever order made under Sub-section (1) shall contain a direction that the inpatients of the clinical establishment shall be transferred to such other clinical establishment as the patient or his attendant opts or where, it is not practicable to transfer the inpatient to the clinical establishment so opted, to the nearest Government Hospital, which shall be specified in that order and it shall also contain such provisions (including provisions by way of direction) as to the care and custody of such inpatients pending such transfer.
