Section 41 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
41. Display of Information by the Authority.
(1)The Authority shall, within a period of thirty days from the grant of provisional or permanent registration, cause to be published in such manner as may be prescribed, the particulars of the clinical establishment.(2)The Authority shall cause to be published in the website of Kerala Clinical Establishment Council the names of clinical establishment whose provisional or permanent registration has expired, cancelled or ceased to function.
