Section 4(4) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(4)The supervising authority may reject an application if he is satisfied,-(a)that the applicant, or any person employed by him at the nursing home or the clinical establishment, is not a fit person, whether by reason of age or otherwise, to carry on or to be employed, at the nursing home or the clinical establishment of such a description as the nursing home or clinical establishment named in the application; or(b)that the applicant or the nursing home or the clinical establishment does not fulfil the conditions prescribed under sub-section (3); or(c)that the real object of the applicant is to use, or allow the nursing home or clinical establishment to be used, for unsocial or immoral purposes or for both; or(d)in the case of a nursing home other than a maternity home, that the nursing home is not or will not be under the charge of a qualified medical practitioner resident therein and that the nursing of persons received and accommodated therein is not or will not be under the superintendence of a qualified nurse resident therein; or(e)in the case of a maternity home that such maternity home is not or will not be under the charge of a qualified midwife and that the attendance on every woman before, at, or after child-birth or on any child born is not or will not be under superintendence of a qualified midwife resident therein; or(f)that for reasons connected with the situations, constructions, accommodations, staffing or equipment, the nursing home or clinical establishment is not fit to be used for a nursing home or the clinical establishment of such description as the nursing home or the clinical establishment mentioned in the application;and shall in every case, where the application is rejected, record the grounds for rejection.
