Section 36 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
36. Appeal and revocation.
(1)Any person, aggrieved by, -(i)the failure of the concerned registration authority in communicating the allowing or disallowing of an application for registration to a clinical establishment within the prescribed period; or(ii)an order of the concerned registration authority refusing to allow registration or extend or renew a registration certificate; or(iii)an order of cancellation or suspension of a registration certificate; or(iv)an improvement notice; or(v)prohibition order;(vi)or any other order of the concerned registration authority, may, prefer an appeal to the Punjab State Appellate Authority.(2)Every appeal under sub-section (1) shall be made in such manner, in such form, within such period and shall be accompanied by such fee, as may be prescribed:Provided that the Punjab State Appellate Authority may entertain an appeal referred to in sub-section (1) after the expiry of the prescribed period if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.(3)Cancellation of registration may be revoked by the Punjab State Appellate Authority after considering the appeal.(4)The decision of the Punjab State Appellate Authority shall be final and binding.
