Section 5 in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007
5. Certificate of Registration.
(a)Based on inspection reports, the Registering Authority shall grant the applicant- establishment a certificate of registration ( in duplicate), in the prescribed Form-IV annexed to these rules, after satisfying itself that the applicant has complied with all the requirements, criteria, facilities, etc prescribed in the Appendix-II(1)Infrastructure including buildings(2)Essential medical equipment.(3)Equipment for protection from radiation.(4)Facility for disposal of bio-medical waste.(5)Effective maintenance of Sanitation and Hygienic Standards(6)Qualified Doctors.(7)Qualified paramedical staff.(8)Other essential staff.(9)Previous audit reports evidencing financial capability.(b)One copy' of the Certificate of Registration shall be displayed prominently at the reception/ entrance of the Establishment. The Authority shall clearly specify in the certificate the category under which the Establishment is registered.(c)If, after detailed enquiry and due opportunity to the applicant the Establishment does not satisfy the standards prescribed for registration, the registering Authority shall, for reasons to be recorded in writing, reject the application for registration duly cancelling the temporary registration granted earlier. Such rejection shall be communicated to the applicant in Form V annexed to these rules within a period of ninety days from the date of receipt of application for registration.(d)The Certificate of Registration shall be non-transferable.(e)In the event of any change of ownership, management or name of the establishment, the Registering Authority shall be intimated before such change and the Certificate of Registration shall be surrendered to the Registering Authority the so as to issue a revised certificate of Registration after the inspection incorporated the changes.(f)On ceasing to function as a Establishment, or in case there is a change of category or change in address, both copies of the certificate of registration shall be surrendered to the Registering Authority and fresh registration shall be obtained after following the prescribed procedure.(g)The Certificate of Registration shall be valid for a period of five (5) years from the date of issue, subject to the conditions of review.
