Section 34 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
34. Inspection of registered clinical establishments.
(1)The State Authority for Clinical Establishment or the concerned District Authority for Clinical Establishment or any officer duly authorised by it shall have the right to cause an inspection of, or inquiry in respect of any registered clinical establishment, its building, laboratories, equipments etc. as also of the work conducted or done by the clinical establishment, as it may direct and to cause an inquiry to be made in respect of any other matter connected with the clinical establishment and the establishment shall be entitled to be represented therein.(2)The State Authority for Clinical Establishment or the concerned District Authority for Clinical Establishment or an officer duly authorized by it shall give forty-eight hours notice prior to inspection of the registered clinical establishment. The inspection shall be carried out during the office hours.(3)The State Authority for Clinical Establishment or the concerned District Authority for Clinical Establishment shall communicate to the clinical establishment its views with reference to the outcome of such inspection or inquiry and may, after obtaining the opinion of the clinical establishment thereon, advise the clinical establishment on the action to be taken.(4)The clinical establishment shall report to the concerned authority regarding the action, if any, which is proposed to be taken or has been taken in pursuance to the results of such inspection or inquiry and such report, shall be furnished within such time, as the concerned authority may direct.(5)Where the clinical establishment does not, within a reasonable time, take action to the satisfaction of the concerned authority, it may, after considering any explanation furnished or representation made by the clinical establishment, issue such directions and the clinical establishment shall comply with such directions, within such time as indicated therein.
