51. Application and grant of certificate of registration.—
(1) Every application for a certificate of
registration shall be made to the competent authority in such form and in such manner as may be
prescribed by the State Government.
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(2) On receipt of an application under sub-section
(1), the competent authority shall make such
enquiries as it may deem fit and on being satisfied that the applicant has complied with the requirements
of this Act and the rules made thereunder, it shall grant a certificate of registration to the applicant within
a period of ninety days of receipt of application and if not satisfied, the competent authority shall, by
order, refuse to grant the certificate applied for:
Provided that before making any order refusing to grant a certificate, the competent authority shall
give the applicant a reasonable opportunity of being heard and every order of refusal to grant a certificate
shall be communicated to the applicant in writing.
(3) No certificate of registration shall be granted under sub-section
(2) unless the institution with
respect to which an application has been made is in a position to provide such facilities and meet such
standards as may be prescribed by the State Government.
(4) The certificate of registration granted under sub-section
(2),—
(a) shall, unless revoked under section 52 remain in force for such period as may be prescribed by
the State Government;
(b) may be renewed from time to time for a like period; and
(c) shall be in such form and shall be subject to such conditions as may be prescribed by the State
Government.
(5) An application for renewal of a certificate of registration shall be made not less than sixty days
before the expiry of the period of validity.
(6) A copy of the certificate of registration shall be displayed by the institution in a conspicuous
place.
(7) Every application made under sub-section
(1) or sub-section
(5) shall be disposed of by the
competent authority within such period as may be prescribed by the State Government.
