(1)The Supervisory Authority, on completion of inspection and enquiry, shall record the salient points of his observation and recommendation(s) to the clinical establishment detailing the specific deficiencies to be corrected, if any, in the inspection book (register).(2)As a part of mandatory record keeping, the clinical establishment shall generate and maintain such inspection book (register) mentioned under sub-rule (1) in such a manner as may be notified(3)The Supervisory Authority, on completion of inspection and enquiry, shall record her observation of inspection and recommendation(s) to the Licensing Authority in the inspection/inquiry report as specified in statutory Clinical Establishment Form V and submit such report to the Licensing Authority.(4)In the event that any Licensing Authority is of opinion that there is reasonable ground to believe, on a review of the report mentioned under sub-rule (3), or any such report of any scheduled or unscheduled inspection made under Rule 36, that such conditions exists warranting the issuance of an improvement notice under section 23 of the Act, such authority may forthwith issue such improvement notice or may take any necessary action according to the procedure notified by the Government from time to time.(5)Under the provision of section 20 and section 21, the licensing authority, if she is reasonably satisfied, may issue an order of suspension or cancellation or prohibition and may consider publication of such order in the public domain or to any public servant in public interest.(6)Whenever any order or notice is required to be served under any provision of the Act or rules, such order or notice shall be served in accordance with the Civil Procedure Code, 1908.(7)Whoever, without lawful authority, destroy or damage or cause to destroy or damage any order, notice or document given or prepared or kept in accordance with this Act and rules shall be guilty of contravention.(8)The State Registrar may consider such enquiry report or improvement notice or any of the relevant information, contained therein as a public record and may make those records available in the public domain or to any public servant in public interest.
