Section 14(3) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
(3)The Authority shall perform the following functions, namely:-(a)grant, renew, suspend or cancel registration of a clinical establishment;(b)ensure compliance of the provisions of the Act and the rules made thereunder;(c)cancel the registration of such clinical establishment where there is imminent danger to public health and the health and safety of patients and staff;(d)prepare and submit reports periodically of such nature as directed by the Council;(e)perform such other functions as may be prescribed.
