• The 2021 Ordinance amends the Kerala Clinical Establishments (Registration and Regulation) Act, 2018.  The Act provides for the registration and regulation of clinical establishments in Kerala offering services in recognised systems of medicine (including Modern Medicine, Ayurveda, and Homoeopathy).  The 2021 Ordinance amends the validity of provisional registrations of clinical establishments.
   
• Validity of Provisional Registration:  The Act mandates all clinical establishments in Kerala to permanently register with the concerned Authority.  The state government appoints an Authority for each district to regulate registration of clinical establishments and ensure compliance of the provisions of the Act.  Each Authority comprises: (i) District Collector, as ex-officio Chairperson, (ii) District Medical Officer, and (iii) a Medical Officer of Indian systems of medicine, among others.  The Act also provides for the provisional registration of all functioning clinical establishments.  Further, clinical establishments offering services in different medical categories are also required to apply for provisional or permanent registration. 
   
• Under the Act such provisional registration is valid for two years (from the date of issuance of certificate of registration).  The 2021 Ordinance extends the validity of such provisional registration to three years.

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