Section 15(3) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
(3)[ The State Government may notify, from time to time, the nature of information required to be furnished by the Clinical Establishments including other disease notified for this purpose. Such information shall be uploaded on the web site of the department in the manner and with in such interval as may be specified by the State Government.] [Substituted by Notification No. G.S.R 63, dated 17.3.2015 (w.e.f. 5.6.2013).]
