Section 14 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
14. Renewal of Registration.
(1)The clinical establishment shall apply for renewal of provisional registration thirty days before the expiry of the validity of the certificate of provisional registration. In case the application for renewal is not submitted within the stipulated period, the Authority shall allow for renewal of registration on payment of the renewal fee and late fee as specified in Schedule.(2)The clinical establishment shall apply for renewal of permanent registration six months before the expiry of the validity of the certificate of permanent registration. In case the application for renewal is not submitted within the stipulated period, the Authority shall allow for renewal of registration on payment of the renewal fee and late fee as specified in Schedule.
