Section 16 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
16. Power to Enter.
(1)Entry and search of the clinical establishment may be made by the Authority or an officer or team duly authorised by it or subject to such general or special orders, issued by the Authority.(2)Such entry and search of clinical establishments may be made, if anyone is carrying on a clinical establishment without registration or does not adhere to the prescribed minimum standards or has reasonable cause to believe that the clinical establishment is being used for purposes other than it is registered or contravenes any of the provisions of this Act and rules.(3)The Authority or an officer or team duly authorised by it shall intimate the clinical establishment in writing about the date or visit and reasons fro the inspection and shall examine all record, register, document, premises used or proposed to be used for the clinical establishment and inspect the equipments, furniture and other accessories and enquire into the professional qualifications of the technical staff employed or to be employed and shall make any such other enquires as they consider necessary to verify the statements made in the application for grant of certificate of registration.(4)The inspecting officer or inspecting team, as the case may be, shall submit its report in Form-8, within a period of seven days of inspection, to the Authority, with a copy to the State Council. In case the inspection is made by the Authority, it shall submit inspection report within a period of seven days of inspection, to the State Council in Form-7.
