Section 13 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
13. Categories and standards.
(1)Different standards shall be prescribed by the Government for clinical establishments of different categories and registration shall be granted to the establishments that have standards in each category.(2)The Council shall determine, within a period of two years from the date of commencement of this Act, the first set of standards for ensuring proper health care in clinical establishments.
