Section 9 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
9. Certificate of registration.
(1)The Authority shall grant the applicant a certificate of permanent registration in Form-6 either by post or electronically after satisfying itself that the applicant has complied with all the requirements and criteria, including provisions of minimum standards and personnel required to run the clinical establishment.(2)In case of permanent registration, the Authority shall pass an order within the period allowed under section 29 of the Act,-(a)allowing the application for permanent registration; or(b)disallowing the application:Provided that the authority shall record its justifications and reasons, if it disallows an application, for permanent registration.
