Section 3 in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
3. Licence.
- Any person, company, corporate body or association/partnership firm who intend to set-up a nursing home or a clinical establishment as defined in this Act shall apply to the supervisory authority along with the details as may be prescribed. The supervisory authority shall grant licence to the nursing home or a clinical establishment as the case may be if it is satisfied that the eligibility norms for obtaining the licence are; fulfilled by the applicant:Provided further that all nursing homes or clinical establishments which are already in existence on the date of commencement of this Act, shall apply to supervisory authority within 90 days of commencement of this Act. The supervisory authority shall grant them licence if it is satisfied that the applicant fulfills the norms prescribed in this regard.
