Section 10 in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
10. Clinical establishment to comply with the certain requirements.
- Every clinical establishment registered or deemed to be registered under this Act shall comply with such requirements in relation to location, accommodation, equipments and instruments and personnel (Medical and Paramedical) as may be prescribed :Provided that the State Government may relax any such requirements in respect of clinical establishments situated in rural areas.Explanation - The expression "rural areas" shall mean areas not included in any Municipal or Notified Area within the meaning of the Orissa Municipal Act, 23 of 1950.
