Section 7(a) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007
(a)The Registering Authority on receipt of reliable information that the applicant for registration has been convicted or has been censured by any judicial or competent authority in relation to his/her professional character or has been guilty or any misconduct or on a written complaint that a Private medical care establishment has violated any of the terms and conditions of the registration or any of the given directions it was given or has contravened any of the provisions of the Act or these Rules, the Registration Authority after making enquiries there to and after written explanation is called for from Establishment on the allegations levelled against Establishment may order suspension of the certificate of registration for such a period as it may think fit, if the Registering Authority is satisfied that a prima facie case has been made out.
