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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(8) in Punjab Management of Senior Citizen Homes for Elderly Persons Scheme, 2019

(8)If the inspection or the annual review reveals that there is unsatisfactory compliance with the standards of care, protection, and management of the institution or the facilities are inadequate, the State Government may, at any time, serve notice on the management of the institution and after giving an opportunity of being heard, declare within a period of sixty days from the date of the detailed inspection or annual review, as the case may be, that the registration of the institution, shall stand withdrawn or cancelled from a date specified in the notice and from the said date, the institution shall cease to be an institution.