Section 29(1) in Goa Clinical Establishments (Registration and Regulation) Act, 2019
(1)If, at any time, after any clinical establishment has been registered, the authority is satisfied that,(a)the conditions of the registration are not being complied with; or(b)such clinical establishment has engaged the services of any doctor or paramedical staff appointed by the Government or Public Sector Undertaking except in emergency cases; or(c)the person entrusted with the management of the clinical establishment has been imposed penalty thrice as provided in section 38 of this Act; it may issue a notice to the clinical establishment to show cause within thirty days time as to why its registration under this Act should not be cancelled for the reasons to be mentioned in the notice.
