Section 30 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
30. Inspection of clinical establishment.
(1)Inspection by the concerned registration authority or a multi-member inspection team referred to in sub-section (2) shall be mandatory before the issuance of certificate of permanent registration.(2)The concerned registration authority or a multi-member inspection team authorised by it, which shall comprise of at least three members of impeccable integrity, shall have the right to cause an inspection of, or inquiry in respect of any registered clinical establishment, its building, laboratories and equipment and also of the work conducted or done by the clinical establishment, in such manner as may be prescribed and to cause an inquiry to be made in respect of any other matter connected with the clinical establishment and such clinical establishment shall be entitled to be represented thereat:Provided that such inquiry can be conducted only after a complaint for breach of the declarations or terms and conditions, is received by the concerned registration authority.(3)Every inspection team authorized under this section shall conduct the inspection and submit a report to the concerned registration authority within seven days of completion of such inspection in such manner, as may be prescribed.(4)The inspection team conducting the inspection shall record its observation or inspection note in the inspection book to be kept at the clinical establishment for this purpose.
