Section 12(1) in The Clinical Establishments (Registration And Regulation) Act, 2010
(1)For registration and continuation, every clinical establishment shall fulfil the following conditions, namely:—(i)the minimum standards of facilities and services as may be prescribed;(ii)the minimum requirement of personnel as may be prescribed;(iii)provisions for maintenance of records and reporting as may be prescribed;(iv)such other conditions as may be prescribed.
