Section 28 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
28. Display of Information.
(1)The Authority shall, within a period of forty-five days from the date of grant of provisional registration, mandatorily cause to be published in the public domain either through two local newspapers or any- other public forums and on the website, which the Authority will launch, the name of the Clinical establishment, Address, Ownership, Name of Person in Charge, System of Medicine offered, Type and Nature of Services offered and details of the Medical Staff (doctors, Nurses, etc.) as provided under sub section (2) of section 16 of the Act.(2)The State council may make changes in the nature of information to be provided in the Public Domain through a notification, except in the case of the mandatory information to be provided under sub-section (2) of section 16 of the Act.(3)The Authority shall, within a period of seven days cause to be published in the public domain either through two local newspapers or any other public forums and on the website, which the Authority will launch, the name of the Clinical Establishment, Address, Ownership, Name of Person in Charge, System of Medicine offered, Type and Nature of Services offered, details of the Medical Staff (Doctors, Nurses, etc.) and the details and information related to having complied with the minimum standards and personnel prescribed for the particular category of Clinical Establishment under section 26 of the Act. The Authority shall cause to be displayed the above information in public domain for a period of 30 days for filing objections before granting permanent registration in (Annexe SGO).(4)If any person has any objection to the information published regarding the clinical establishment they shall give in writing the reasons and evidence of objection or non-compliance to the Authority. the Authority shall, within a period of 15 days cause to be published in the public domain the name of the Clinical Establishment whose (Provisional or Permanent) registration has expired as under section 21 and section 30 of the Act.
