Section 52(2) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the types of diagnosis under clause (c) of Section 2;(b)the manner of appointment of panel of assessors for inspection and assessment under clause (d) of sub-section (1) of Section 4;(c)the manner of conducting periodic inspection under clause (e) of sub-section (1) of Section 4;(d)the term of sub-committee appointed under sub-section (2) of Section 6;(e)the powers and functions of the Executive Committee and the manner in which the Executive Committee shall conduct their functions under Section 9;(f)the quorum for a meeting and procedure for conduct of business in the meetings of the Council under Section 11;(g)the form and particulars of the State Register of Clinical Establishments under sub-section (1) of Section 12;(h)the manner in which the Vice-Chairperson exercises the powers of the Authority under sub-section (2) of Section 14;(i)any other functions to be performed by the Authority under clause (e) of subsection (3) of Section 14;(j)the form of undertaking under clause (c) of section 15;(k)any other conditions for registration of clinical establishment under clause (f) of Section 15;(I)the period within which the clinical establishments having provisional registration shall acquire the standards for permanent registration under sub-section (4) of Section 16;(m)the period within which the clinical establishments which come into existence after the commencement of this Act shall apply for permanent registration under sub-section (5) of Section 16;(n)the form of application and fee for provisional registration under sub-section (1) of Section 17;(o)the form, manner, and the fee for applying for permanent registration under sub-section (1) of Section 19;(p)the manner of publication of the details of clinical establishment under sub-section (3) of Section 19;(q)the form and details for granting permanent registration under sub-section (6) of Section 19;(r)the manner in which the results of the inspection of clinical establishments are to be made available to the public under sub-section (11) of section 19;(s)the manner of cancellation of provisional or permanent registration of clinical establishments under sub-section (14) of Section 19;(t)fee for the renewal of permanent registration under Section 20;(u)enhanced fees for the renewal of permanent registration after the expiry of specified date under Section 21;(v)the form of acknowledgement of the receipt of the application for provisional or permanent registration under Section 22;(w)the form and the particulars of certificate of provisional and permanent registration under sub-section (1) of Section 23;(x)the manner in which inquiry is to be held by the Authority under sub-section (2) of Section 27 and sub-section (3) of Section 28;(y)manner in which appeal is to be filed under sub-section (2) of Section 34;(z)the form and fee for filing appeal under sub-section (6) of Section 27 and sub-section (8) of Section 28;(za)the allowances payable to the members and non-official members of the Council and Authority, members of the grievance redressal committee, assessors and members of the sub-committee under Section 33;(zb)the manner in which the grievance redressal mechanism is to be setup under Section 36;(zc)the manner in which search is to be made in a clinical establishment under Section 38;(zd)the manner of publication of the particulars of clinical establishment by the Authority under sub-section (1) of Section 41;(ze)the manner of report under Section 50;(zf)any other matter which is required to be or may be prescribed under this Act.
