Section 39 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
39. Punjab State Master Register.
(1)The Punjab State Council shall maintain in such form and containing such particulars, as may be prescribed, a register to be known as the Punjab State Master Register of Clinical Establishments in respect of all the clinical establishments registered in the State of Punjab.(2)It shall be the responsibility of the State Registrar of Clinical Establishments to compile and update the Punjab State Master Register on behalf of the Punjab State Council.(3)The Punjab State Master Register would be subsequently digitized within two years.(4)The Punjab State Council on behalf of the State Government shall supply to the Central Government, a copy of the Punjab State Master Register and inform the Central Government of all additions to and other amendments in the said register, for a particular month by the 15thday of the following month.
