Section 17 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
17. Penalty.
- For the purpose of adjudging monetary penalty under the Act, the Authority shall hold an inquiry and provide opportunity of being heard. While holding an inquiry the Authority shall summon and enforce the attendance of any person acquainted with the fact and circumstances of the case to give evidence or to produce any document which in the opinion of the Authority, may be useful for or relevant to the subject matter of the inquiry, and if, on such inquiry, the Authority is satisfied that the person has failed to comply with the provisions of the Act and liable for monetary penalty, it may by order impose the monetary penalty specified in the Act.
