Section 37(6) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
(6)Where the clinical establishment does not take action to the satisfaction of the Council or the Authority, as the case may be, the Council or the Authority may, after considering any explanation furnished or representation made by the clinical establishment, within a reasonable time, issue such directions as the Council or the Authority deems fit, and the clinical establishment shall comply with such directions.
