Section 6(1) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
(1)The authority shall perform the following functions, namely:-(a)to grant, renew, suspend or cancel registration of any clinical establishments;(b)to enforce compliance of the provisions of the Act and rules made there under;(c)to investigate complaints of breach of the provisions of the Act or the rules made there under and to take immediate action;(d)to prepare and submit quarterly report containing details of number and nature of provisional and permanent registration certificate issued, including those cancelled, suspended or rejected to the State Council;(e)to report to the State Council on a quarterly basis on action taken against non-registered clinical establishments operational in violation of the Act;
