Section 7 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
7. Revocation of Certificate of Registration.
(1)The Appropriate Authority may, without prejudice to any other penalty that may be imposed on the certificate holder, by order in writing, revoke the certificate of registration in respect of any clinical establishment:(a)on any ground which would entitle it to refuse an application for registration under section 4 of this Act; and/or(b)if the Clinical Establishment fails to comply with the requirement prescribed under section 9 of this Act; and/or(c)if the Clinical Establishment contravenes any provision of this Act or of any Rule, Regulation or Notification made thereunder; and/or(d)if the certificate holder has been convicted of any criminal offence in respect of that Establishment:Provided that no such order shall be made except after giving the certificate holder a reasonable opportunity of being heard by the appellate authority as mentioned above and every such order shall set out therein the grounds for the revocation of the certificate of registration and such grounds shall be communicated to the certificate holder in such manner as may be prescribed.(2)Every order made under sub-section (1) of this section shall contain a direction that the inpatients of the clinical establishment shall be transferred to such other clinical establishment as the patient or his attendant opts or where, it is not practicable to transfer the inpatient to the clinical establishment so opted, to the nearest Government Hospital, which shall be specified in that order and it shall also contain such provisions (including provisions by way of direction) as to the case and custody of such inpatients pending such transfer.
