Section 21(1) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
(1)No permanent registration shall be granted in respect of a clinical establishment, unless it has, -(a)provided such minimum standards of accommodation, as may be prescribed;(b)engaged such minimum number of service providers and other categories of employees with such qualification(s), as may be prescribed;(c)made arrangements for such minimum standards of facilities and services including emergency care and referral services, as may be prescribed;(d)installed such equipment and machineries, as may be prescribed;(e)made such arrangements for the disposal of Bio-Medical Waste as prescribed under the Bio-Medical Waste Management Rules, 2016 made by the Government of India, Ministry of Environment, Forest and Climate Change;(f)made provisions for the maintenance of such records and registers in such form and containing such particulars, as may be prescribed; and(g)fulfilled such other condition(s), as may be prescribed.
