Section 19(13) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
(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.
