Section 8 in The Tripura Clinical Establishments Act, 1976
8. Notice of refusal or of cancellation of registration.
(1)Before making an order refusing application for registration or an order canselling any registration, the supervising authority shall give to the applicant or to the person registered, as the case may be, not less than one calendar month's notice of its intention to make such an order, and every such notice shall state the ground on which the supervising authority intends to make the order and shall contain an information that if within a calendar month after the receipt of the notice the applicant or the person registered informs the authorities in writing hat he desires so to do, the supervising authority shall, before making the order, give him (in person or by a representative) an opportunity of showing cause why the order should not be made.(2)If the supervising authority after giving the applicant or the person registered an opportunity of showing cause as aforesaid, decides to refuse the application for registration or to cancel the registration, as the case may be, it shall make an order to that effect and shall send a copy of the order by registered post to the applicant or the person registered.(3)Any person aggrieved by an order refusing an application for registration or cancelling any registration may, within calendar month after the date on which the copy of the order was sent to him, appeal to the State Government against each order of refusal. The decision of the State Government on any such appeal shall be final.(4)No such order shall come into force until after the expiration of a calendar month from the date on which it was made where notice of appeal is given against it, or until the appeal has been decided or withdrawn.
