Section 1(4) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(4)It shall not apply to-(a)a clinical establishment which is owned, controlled, managed or maintained by Government or any authority or body established or constituted by an Act of Parliament or of the State Legislature;(b)any asylum or mental hospital for lunatics established or licensed, if any, under the Indian Lunacy Act, 4 of 1912;(c)a clinical establishment having four or less numbers of beds or a clinical laboratory established and maintained, in any area not included within any municipal or notified area, by a qualified Medical Practitioner for treatment of emergency patients oi for diagnosis of disease of his own patients.
