Section 36(1) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
(1)Any person, aggrieved by, -(i)the failure of the concerned registration authority in communicating the allowing or disallowing of an application for registration to a clinical establishment within the prescribed period; or(ii)an order of the concerned registration authority refusing to allow registration or extend or renew a registration certificate; or(iii)an order of cancellation or suspension of a registration certificate; or(iv)an improvement notice; or(v)prohibition order;(vi)or any other order of the concerned registration authority, may, prefer an appeal to the Punjab State Appellate Authority.
