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State of Bihar - Section

Section 3 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007

3. Establishment of Clinical Establishment.

(1)On and after the commencement of this Act, no person shall establish or maintain a Clinical Establishment unless he holds a valid Certificate of Registration.
(2)Notwithstanding anything contained in sub-section (1) a Clinical Establishment maintained as such immediately before the commencement of this Act may continue to be maintained, and shall be deemed to be a registered Clinical Establishment under this Act:
(a)For a period of three months from the date of commencement of this Act; or
(b)If an application for registration is made to the Appropriate Authority within the period specified in sub-clause (a) of this sub-section in accordance with section 4, will continue to be deemed as registered till the disposal of such application.
(3)A person, who intends to establish or maintain, after the commencement of this Act, a Clinical Establishment, shall make an application to the Appropriate Authority for the grant of a Certificate of Registration;Every application to be given under this section shall be given in the prescribed form with a fee of rupees Five hundred,In case the Appropriate Authority is not able to take a decision on an application made under section 3(3) of this Act within a period of one month of application, the Clinical Establishment would deemed to have been registered under this Act and the prescribed fee is to be deposited as per section 3(4).
(4)The Clinical Establishments shall be categorized in the following manner and the fee mentioned against each category, upon grant of certificate of registration, shall be deposited within one week thereof. The prescribed fee may be varied by the Government from time to time.The fee for five years for different categories will be as follows:-
Category 1 : Institutes of National Standard - Rs. 15,000/-
Category 2 : Medical College Hospitals Standard - Rs. 10,000/-
Category 3 : District Hospitals Standard Speciality Hospital - Rs. 8,000/-
Category 4 : Sub-divisional Hospitals Standard - Rs. 5,000/-
Category 5 : Referral Hospitals Standard - Rs. 3,000/-
Category 6 : Block-level Hospitals Standard - Rs. 2,000/-
Category 7 : Consultation Chamber - Rs. 1,00/-
The fee so collected shall be deposited in a separate Fund created for the purpose. 50% of the deposits in this Fund shall be used for the welfare of doctors and para-medical staff in the Private Sector. The utilization of this fund shall be decided by a Committee headed by the Director in Chief, Health Services.The accreditation standard for the abovementioned categories shall be fixed by the Government.