Section 19 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
19. Application for permanent registration of a clinical establishment.
(1)Application for permanent registration of a clinical establishment shall be made to the Authority in such form and in such manner with such fees as may be prescribed, accompanied by such evidence to the effect that the clinical establishment has complied with the standards prescribed for the category.(2)Every clinical establishment having provisional registration shall apply for permanent registration sixty days prior to the date of expiry of the provisional registration.(3)The Authority shall, ensure that the details of clinical establishments that have applied for registration are caused to be published, in the manner as may be prescribed, within a period of seven days from the date of receipt of application.(4)The Authority shall, before granting permanent registration, inspect or cause to be inspected the clinical establishment.(5)Permanent registration shall be granted by the Authority only when a clinical establishment has fulfilled the prescribed standards.(6)The Authority shall, within sixty days of the date of receipt of the application, grant to the applicant a certificate of permanent registration in such form and containing such particulars as may be prescribed and if the registration is not declined or granted within this period it shall be deemed to have been granted.(7)Where the Authority is of the opinion that the clinical establishment has not acquired the standard notified and has submitted incomplete information or if relevant documents are not provided, it shall inform the applicant of its intention to disallow permanent registration with reasons for the same.(8)The applicant shall, within thirty days from the date of communication received under sub-section (7) respond to the Authority and produce evidence to the effect that the standards have been acquired and information's and documents have been submitted and the Authority may, on examination of the evidence and after a reexamination of the evidence by the assessors, if required, either grant or decline the application for registration.(9)Where the Authority decides to decline the application for permanent registration, the reason for the same shall be communicated to the applicant within thirty days of the date of such decision.(10)Rejection of an application for permanent registration shall not be a bar for applying afresh for permanent registration after rectifying the defects and producing the required evidence to show that prescribed standards are being maintained.(11)The Authority shall ensure that the registered clinical establishments maintain the prescribed standards as long as the registration remains valid and the Authority shall call for periodic reports, inspect or cause to be inspected every registered clinical establishment at least once in two years to ensure compliance with the standards prescribed and the results of the inspection shall be made available to the public in such manner as may be prescribed.(12)The Council shall notify a panel of independent assessors to inspect and examine whether the registered clinical establishment adhere to the prescribed standards.(13)Clinical establishments having received accreditation or certification from the National Accreditation Board for Hospitals or National Accreditation Board for Laboratories or any other body approved for this purpose by Government shall be granted permanent registration without inspection as provided in sub-section (4) and such establishments need not be subjected to inspection by the assessors of the Council till such time the accreditation or certification, as the case may be, remains valid:Provided that where the accreditation or certification be cancelled or has expired, the Authority shall cause the clinical establishments to be inspected within a period of thirty days from the date of such cancellation or expiry.(14)Where the clinical establishment has not acquired the standards prescribed, the Authority shall proceed to cancel its provisional or permanent registration in such manner as may be prescribed.
