Section 10(4) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
(4)Notwithstanding any contained in sub-rule (2) of this rule, the Supervisory Authority may grant an existing Clinical Establishment further time for rectifying the gaps in respect of shortage of nursing staff only, provided that:(a)Such relaxation shall be given against a written request from the owner/proprietor of the Clinical Establishment;(b)The application for relaxation must be made along with the application for registration;(c)The maximum permissible time for rectification of gaps shall not be more than 3 years from the date of grant of registration;(d)During this period the unskilled and untrained staff working in the establishment shall have to undergo a course of nursing/ midwifery/ paramedical of 6 months duration and obtain a certificate under Chhattisgarh State Skill Development Mission;(e)After the relaxation period of 3 years all the standards as described herein the rules shall be applicable for the establishment and only qualified staff shall be allowed to work in the Clinical Establishment.
