Section 7 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
7. Application for more than one category of services.
-If a clinical establishment is offering services in more than one category as classified by the Central Government under sub-section (1) of section 13 of the Act, it shall apply for a separate provisional or permanent registration for each category of services offered by the clinical establishment. However, if a laboratory or diagnostic center is a part of clinical establishment providing outpatient/inpatient care, no separate registration shall be required. [Application may also be received and disposed off through single window clearance system.] [Added by Notification No. G.S.R. 63, dated 17.3.2015 (w.e.f. 5.6.2013).]
