Section 4(1) in The Orissa Clinical Establishments (Control and Regulation) Rules, 1994
(1)The supervising authority shall make such enquiries as may be deemed fit by himself or by any other officer not below the rank of Chief District Medical Officer of the area or may require such other Health authorities to inspect the premises and obtain a report which would cover all aspects as contained in Schedule 'A', relating to accommodation, equipments, instruments and qualifications of personnel employed therein (medical and paramedical personnel) and after being satisfied as regards the requirements of the Act, may grant a certificate of registration/maintenance/renewal, as the case may be.
