Section 3(4) in The Orissa Clinical Establishments (Control and Regulation) Rules, 1994
(4)A clinical establishment once started functioning in a particular place/building complex shall not be shifted to any other place before expiry of a period of five years from the date of its functioning :Provided that Government may in extraordinary situations like acquisition of the premises for public purpose or natural calamities, etc., give permission for such shifting.Note-The application for registration shall be accompanied by an undertaking to the effect that the clinical establishment once started functioning in a particular place/building complex shall not be shifted to any other place/premises before expiry of a period of five years from the date of its functioning.
