Section 46 in The Gujarat Emergency Medical Services Act, 2007
46. Grant of certificate of recognition.
(1)(a)A person referred to in section 45 or a Non-Government Organisation or an association of persons may take an application to an authorised officer for grant of certificate of recognition (hereinafter referred to as "the certificate") for providing emergency medical service in a City, or as the case may be, in a District.(2)A person referred to in section 45 or a Non-Government Organisation or an association of persons providing emergency medical service on the date of coming into force of this Act (hereinafter referred to as "the said date") shall, within three months from the said date, make an application to the authorised officer for grant of a certificate for providing emergency medical service and-(i)a person who makes such an application shall be deemed to have been authorised to provide emergency medical service from the said date till the date on which he is either granted or refused a certificate, and(ii)a person, who does not make such application within the said period of three months, shall be deemed to be providing emergency medical service without a certificate.(2)Every such application under sub-section (1) shall be made in such form and shall contain such particulars including those regarding the competency of the applicant to provide emergency medical service and accompanied by such fees, as may be prescribed by the regulations.(3)The authorised officer may grant a certificate to the applicant in such form containing such terms and conditions and on payment of such fees, as may be prescribed by the regulations.(4)A certificate granted under this section shall be valid for a period of three years from the date on which it is granted and may be renewed from time to time for the said period on such terms and conditions and on payment of such fees, as may be prescribed by the regulations.(5)Unless it is specifically provided in the terms of a certificate, the grant of a certificate to a person shall not in any way hinder or restrict the power of the authorised officer to grant a certificate to another person in respect of the same area.
