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State of Haryana - Section

Section 10 in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

10. Permanent certificate.

(1)The applicant shall apply to the authority for permanent certificate, in person, or by post or through web based online facility with the necessary information filled and with evidence of having met the requirements of minimum standards for different categories of clinical establishments in a form prescribed by the National Council (available at www.clinicalestablishment.gov.in). The fees for various sizes of clinical establishment shall be as follows, namely :-
Description Fee for Permanent Registration(Rupees)
51 to 100 beds 8000
101 to 300 beds 12000
301 to 500 beds 16000
Above 500 beds 20000
(2)The authority, or any person authorized in this behalf, shall provide the acknowledgment slip as per Annexure 5 immediately. Such acknowledgement slip shall be delivered by post or online, as the case may be.
(3)The authority shall, if it, allows an application of the clinical establishment, issue a certificate of permanent registration containing particulars as per Annexure 6.
(4)Clinical establishments owned, controlled and managed by the Central Government or State Government or local authority or department of Government, shall be exempt from payment of fees for registration.
(5)The fee shall be paid by a demand draft drawn /online transaction in favor of the registration authority concerned.
(6)In the event of any change of ownership or management, the clinical establishment shall intimate to the authority in writing within one month of such change.
(7)In case the permanent certificate is lost or destroyed, mutilated or damaged, the owner shall apply to the authority, to issue a duplicate certificate upon payment of five hundred rupees and contain such particular as per Annexure 7.
(8)The authority shall within fifteen days, after receiving the required evidence for permanent registration, by notice display the information as per Annexure 8 in the Official Gazette and two daily newspapers circulating in the area of which at least one shall be in regional language and website of the Health Department, for public at large inviting objections in this regard, if any, in writing, within thirty days from the date of publication of the notice.