Section 11(1) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(1)The supervising authority or any officer empowered by it in that behalf may, subject to such general or special order as may be made by the State Government, at any time, enter and inspect any premises which are used or which the supervising authority or, as the case may be, the officer empowered by it has reason to believe to be used for the purpose of a clinical establishment and require the production of any records, which are required to be kept in accordance with the provisions of this Act or the Rules, for inspection :Provided that any personal records of a patient if inspected during the course of inspection shall be kept confidential except for the purposes of Sub-section (4).
