Section 35(1) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
(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.
