Section 49(2) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the form to be filed alongwith details of application and the fee to be paid for provisional registration;(b)the form to be filed alongwith details of application and fee to be paid for permanent registration;(c)the particulars and information contained in certificate of provisional registration;(d)the particulars and information contained in certificate of permanent registration(e)the fees to be paid to issue a duplicate certificate;(f)the change of ownership or management to be informed by the clinical establishment to the authority;(g)the fee to be paid for renewal of provisional registration certificate;(h)the enhanced fee to be charged for renewal after expiry of the provisional registration certificate;(i)the fee to be paid for renewal of permanent registration certificate;(j)the enhanced fees to be charged for renewal after expiry of the permanent registration;(k)the manner of submitting evidence by the clinical establishments having complied with the standards;(l)different fee for registration for different categories of clinical establishments;(m)the manner of entry and search of clinical establishment;(n)the form, fee, manner and the period within which an appeal may be preferred before different authorities;(o)the form and the manner for maintaining the register;(p)the manner of holding an inquiry;(q)the manner and the time within which the returns and information is to be furnished;(r)allowances for non-official members;(s)the determination of standards for clinical establishments;(t)maintenance of records and reporting;(u)the powers of civil court;(v)any other matter which is required to be or may be prescribed.
