Section 27 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
27. Registers to be maintained.
- Every Authority including any other authority set up for the registration of clinical establishments under the law for the time being in force shall supply in digital format Annexe SGO to the State Council of Clinical Establishments a copy of every entry made in the District register of clinical establishments for a particular calendar month by the 15th day of the calendar month next following in keeping with provision of sub section (2) of section 37 of the Act.
