Section 5(1) in The Tripura Clinical Establishments Act, 1976
(1)Subject to the provisions of this Act and the rules, the supervising authority shall, on the receipt of an application for registration, register the applicant in respect of the clinical establishment named in the application and issue to him a certificate of registration in the prescribed form :Provided that the supervising authority may refuse to register the applicant if it is satisfied-(a)that the applicant, or any person employed by him at the clinical establishment is not a fit person to carry on or to be employed at a clinical establishment of such description as the clinical establishment named in the application ; or(b)that the clinical establishment is not under the supervision of a person who is not a qualified medical practitioner and he or a qualified nurse is not a resident in the establishment or that there is not a proper proportion of qualified nurses among the persons having the superintendence of or employed in the nursing of the patients in the establishment, or(c)that in the case of maternity home it has not got on its staff a qualified midwife and qualified medical practitioner ; or(d)that for persons connected with the situation, construction, accommodation, staff or equipment, the nursing home or any premises used in connection therewith is or are not fit to be used for a nursing home of such a description as the clinical establishment mentioned in the application or that the nursing home, or any premises is or are used or to be used for purposes which are in any way improper or undesirable in the case of such clinical establishment.
