Section 5 in The West Bengal Clinical Establishments Act, 1950
5. Cancellation of registration and license. -
[(1) If at any time after any person has been registered in respect of any clinical establishment and granted a license therefor, the prescribed authority is satisfied that the terms of the license are not being complied with, he may cancel such registration and license:] [Section 5 renumbered as sub-Section (1) of that Section and sub-Section (2) inserted by West Bengal Act 19 of 1998.][Provided that no cancellation of any registration and license shall be] [Proviso inserted by West Bengal Act 12 of 1954.][within fifteen days from the date of receipt of a notice in this behalf] [Words inserted by West Bengal Act 30 of 1992.] as to why such registration and license should not be cancelled.(2)[ An appeal against an order of cancellation of any registration and license under sub-section (1) may by preferred to the Secretary to the Government of West Bengal, Department of Health and Family Welfare (hereinafter referred to as the appellate authority), within a period of thirty days from the date of receipt of the order as aforesaid (hereinafter referred to as the said period):] [Section 5 renumbered as sub-Section (1) of that Section and sub-Section (2) inserted by West Bengal Act 19 of 1998.]Provided that the appellate authority may, for reasons to be recorded in writing, admit such appeal within a further period of sixty days from the date immediately after the date of expiry of the said period.
