Section 8(1) in The Tripura Clinical Establishments Act, 1976
(1)Before making an order refusing application for registration or an order canselling any registration, the supervising authority shall give to the applicant or to the person registered, as the case may be, not less than one calendar month's notice of its intention to make such an order, and every such notice shall state the ground on which the supervising authority intends to make the order and shall contain an information that if within a calendar month after the receipt of the notice the applicant or the person registered informs the authorities in writing hat he desires so to do, the supervising authority shall, before making the order, give him (in person or by a representative) an opportunity of showing cause why the order should not be made.
