Section 22 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
22. Grant of Registration.
(1)The authority shall not undertake any enquiry prior to the grant of provisional registration and shall within a period often days from the date of receipt of such application, grant to the applicant a certificate of provisional registration containing particulars and information as per SGR Annexe either by post or electronically under section 15, read with section 17 of the Act.(2)While granting/issuing registration certificate and License to any medical practitioner to run Clinic, Nursing Home or Hospital whether it is government or private or a clinical establishment, the conditions provided in the guidelines of Medical Council of India shall be made part and parcel of the registration Certificate/License.
