Section 3 in The Orissa Clinical Establishments (Control and Regulation) Rules, 1994
3. Application for certification of Registration.
(1)Every person who intends to establish, maintain or renew the licence to maintain a clinical establishment shall make on an application to the supervising authority in Form 1.(2)The application shall be accompanied by a receipt of Treasury Challan showing payment of rupees one thousand towards grant/renewal of licence fee and rupees five hundred towards inspection fee into a Government Treasury under the head of account as specified in Form 1.(3)The application shall be accompanied with a site plan of the premises, document showing the educational qualification of the Directors, Proprietor and Partner, as the case may be, and such other relevant documents ancillary and incidental to the establishment/ maintenance/renewal as specified in Schedule 'A'.(4)A clinical establishment once started functioning in a particular place/building complex shall not be shifted to any other place before expiry of a period of five years from the date of its functioning :Provided that Government may in extraordinary situations like acquisition of the premises for public purpose or natural calamities, etc., give permission for such shifting.Note-The application for registration shall be accompanied by an undertaking to the effect that the clinical establishment once started functioning in a particular place/building complex shall not be shifted to any other place/premises before expiry of a period of five years from the date of its functioning.(5)The supervising authority after due consideration of application may grant registration, maintenance or renewal certificate in Form 2 or issue orders of rejection with reasons.(6)Certificate of registration shall remain valid for a period of two years from, the date on which it is granted.(7)A viva voce test as required under the first proviso to Sub-section (1) of Section 5 of the Act shall be conducted by the Chief District Medical Officer of the district within a period of six months from the date of grant of certificate of registration :Provided that the nurses or the midwives, as the case may be, shall qualify in the test within two chances.(8)The order of refusal to grant a certificate of registration shall be communicated to the applicant by registered post with acknowledgement due.(9)The order of revocation of the certificate of registration along with grounds for such revocation shall be communicated to the certificate holder by registered post with acknowledgement due.(10)Duplicate registration, maintenance or renewal certificate may be issued by the supervising authority if he is satisfied that the original certificate has been defaced/damaged/lost or destroyed on payment of fees of Rs. 500 (Rupees five hundred) only into a Government Treasury under the head of account as specified in Form 1 with an affidavit to the effect that the certificate was actually defaced/damaged/ lost or destroyed.Chapter-II
