Section 4 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
4. Grant or refusal of certificate of registration.
(1)On receipt of an application under section 3, the Appropriate Authority shall make such inquiries as it may deem fit and where it is satisfied that(a)satisfies the accreditation and prescribed standard for the particular category;(b)for reasons connected with the situation, construction, accommodation, staff or equipment, the Nursing Home or any premises used in connection therewith is or are fit to be used for a Clinical Establishment of the description mentioned in the application or that the Clinical Establishment or any of its premises is or are used or to be used for purposes which are not in any way improper or undesirable;(c)Requirements as per Schedule-A are fulfilled and for general purpose specific requirements will be fixed by the Govt, from time to time.It shall grant a certificate of registration to the applicant in the prescribed form, and where it is not so satisfied, it shall, by order, refuse to grant the certificate of registration:Provided that the Appropriate Authority shall, before making any order refusing to grant a certificate of registration, give the applicant a reasonable opportunity of being heard, by the same authority and every order of refusal shall set out therein the reasons for such refusal and shall be communicated to the applicant in such manner as may be prescribed within three months from the date of application.(2)The certificate of registration issued under this section in respect of a Clinical Establishment shall be kept or affixed in a conspicuous place in the clinical establishment.
