Section 6(5) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(5)A certificate of registration may be renewed from time to time, on an application made in that behalf to the supervising authority, in such form and accompanied by such fee, as may be prescribed, and every such application shall be made not less than one month before the date on which the period of validity of the certificate of registration is due to expire :Provided that the renewal of a certificate of registration shall not be refused unless the supervising authority is satisfied that the certificate-holder-(i)is not in a position to comply the requirements envisaged in Section 5; or(ii)has contravened any of the provisions of this Act or any rules made thereunder.
