Section 35 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
35. Cancellation of registration.
(1)If, on a complaint or otherwise, at any time after any clinical establishment has been registered, the State Authority for Clinical Establishment or the concerned District Authority for Clinical Establishment is satisfied that,-(a)the conditions of the registration are not being complied with; or(b)there is such grave contravention of any of the standards or the provisions of this Act or the rules made thereunder; as may be prescribed,it may issue a notice to the clinical establishment to show cause, within a period of one month, as to why its certificate may not be cancelled for the reasons mentioned in the notice.(2)If after giving a reasonable opportunity to the clinical establishment, the District Authority for Clinical Establishment is satisfied that there has been a breach of any of the provisions of this Act or the rules made thereunder, it may recommend cancellation of its registration to the State Authority for Clinical Establishment.(3)The State Authority for Clinical Establishment shall on a complaint or otherwise or in the cases referred to in sub-section (2), if satisfied, may cancel the registration after giving an opportunity of hearing to the concerned clinical establishment.(4)Every order made under sub-section (3) shall take effect-(a)where no appeal has been preferred against such order then immediately on the expiry of the period prescribed for such appeal; and(b)where such appeal has been preferred and it has been dismissed then from the date of the order of such dismissal:Provided that the State Authority for Clinical Establishment, after cancellation of the registration for reasons to be recorded in writing, may immediately restrain the clinical establishment to continue as such, if there is an imminent danger to the health and safety of patients.
