Section 6(1) in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997
(1)The competent authority shall have the right to cause an inspection of, or enquiry in respect of any private clinical establishment, its buildings, laboratories and equipments and also of the work conducted or done by the private clinical establishment, to be made by such person or persons as it may direct and to cause an enquiry to be made in respect of any other matter connected with the private clinical establishment and that establishment shall be entitled to be represented there at.
