Section 16(2) in The Tripura Clinical Establishments Act, 1976
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters namely :(a)the form of the application to be made under Section 4, the date on which such application is to be made and the fees to be paid for such registration or renewal of registration ;(b)the form of the certificate of registration to be issued under Section 5;(c)the records to be kept of the patients received into a clinical establishment and in the case of the maternity home of miscarriages, abortions or still births occurring in the nursing home and of the children born therein and of the children born who are removed from the maternity home otherwise than to the custody or care of any patient, guardian or relative;(d)the notification required to be given of any death occurring in the clinical establishment;(e)for any of the matters which has to be, or may be prescribed.
