Section 47 in Goa Clinical Establishments (Registration and Regulation) Act, 2019
47. Power to make rules.
(1)The Government may, by notification, make rules for carrying out all or any of the provisions of this Act.(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:-(i)allowances payable to the members of the Council under sub-section (4) of section 3;(ii)minimum standards of facilities and services under clause (i) of sub-section (1) of section 9;(iii)minimum requirement of personnel under clause (ii) of sub-section (1) of section 9;(iv)the maintenance of medical records and reporting by the clinical establishment under clause (iv) of sub-section (1) of section 9;(v)other conditions for registration under clause (v) of sub-section (1) of section 9;(vi)classification of clinical establishments under sub-section (1) of section 10;(vii)standards for different categories of clinical establishments under sub-section (2) of section 10;(viii)the form of application, fee and details under sub-section (1) of section 11;(ix)the form of, and the particulars and information to be contained in, the certificate of provisional registration under section 12;(x)the manner of publication of all particulars of the clinical establishments under sub-section (2) of section 13;(xi)the fees to be paid to issue a duplicate certificate under section 16;(xii)the manner of informing the change of ownership or management of the clinical establishment to the authority under subsection (2) of section 17;(xiii)the manner in which the authority shall publish the names of the clinical establishments whose registration has expired under section 18;(xiv)the renewal fee and enhanced fees to be charged for renewal after expiry of the provisional registration under section 19;(xv)the form of the application and fees to be paid for permanent registration of clinical establishment under section 21;(xvi)the manner of submitting evidence of the clinical establishments having complied with the minimum standards under section 22;(xvii)the manner of displaying information of the clinical establishments having complied with the minimum standards for filing of objection under section 23;(xviii)the form and particulars of the certificate of permanent registration under sub-section (1) of section 27;(xix)renewal fee and enhanced fees under sub-section (4) of section 27;(xx)the manner of entry and search of clinical establishments under section 31;(xxi)the fees to be charged by the Government for different categories of clinical establishments under section 32;(xxii)the manner and period within which an appeal may be preferred to the council under sub-section (1) of section 33;(xxiii)the form and fees to be paid for an appeal under sub-section (2) of section 33;(xxiv)the form and manner in which the State Register to be maintained under subsection (1) of section 34;(xxv)the manner of supply to the council in digital format the entry made in the register under sub-section (2) of section 34;(xxvi)the form of the State Register and the particulars to be contained therein under sub-section (1) of section 35;(xxvii)the manner and time within which returns, statistics and other information to be furnished to the authority or council under section 36;(xxviii)the manner of holding an inquiry by authority under sub-section (6) of section 38 and sub-section (3) of section 39;(xxix)the manner of filing an appeal under sub-section (10) of section 38 and sub-section (7) of section 39;(xxx)any other matter which is required to be or may be prescribed by the Government.(3)Every rule made by the Government under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly of Goa while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the House agrees in making any modification in the rule or House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
