Section 29 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
29. Cancellation or suspension of registration.
(1)If, at any time after any clinical establishment has been registered and the concerned registration authority on receiving a complaint and on getting such complaint duly investigated in the manner prescribed, is satisfied,-(a)that the conditions of the registration are not being complied with; or(b)that there exists any of the grounds which would have entitled the concerned registration authority to refuse the application for registration; or(c)that the person entrusted with the management of the clinical establishment has violated any of the directions including any notice of improvement from the concerned registration authority; or(d)that the person entrusted with the management of the clinical establishment has contravened any of the provisions of this Act or rules made thereunder; or(e)that the clinical establishment has not complied with the improvement notice issued under section 31 of this Act, the concerned registration authority, may issue a show cause notice as to why its registration under this Act should not be cancelled or suspended for the reasons to be mentioned in the notice.(2)If after giving a reasonable opportunity of being heard to the clinical establishment, the concerned registration authority is satisfied that there has been a breach of any of the provisions of this Act or the rules made thereunder, it may, by an order, without prejudice to any other action that it may take against such clinical establishment, cancel or suspend its registration.
