Section 8 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
8. Functions of the State Registration Authority.
- The State Registration Authority shall perform the following functions, namely:-(i)registration of clinical establishments with one hundred or more beds;(ii)publish, in a manner, as may be prescribed,-(a)a list of provisionally registered clinical establishments with one hundred or more beds;(b)a list of clinical establishments, with one hundred or more beds, who submit evidence for permanent registration; and(c)a list of expired registrations;(iii)enter and search unregistered clinical establishments with one hundred or more beds after due notice, as may be prescribed;(iv)inspection and inquiry of the registered clinical establishments with one hundred or more beds through a multi-member inspection team in such manner, as may be prescribed;(v)recover penalties;(vi)compile and maintain the State Register of Clinical Establishments;(vii)establish a Grievance Redressal Cell for any grievances or complaints related to the clinical establishments with one hundred or more beds, in such manner, as may be prescribed;(viii)any other work related to the registration of clinical establishments with one hundred or more beds; and(ix)such other functions, as may be determined by the State Government from time to time.
