 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
5. Grant of licence.- (1) On receipt of an application under section 4, the licensing authority, after making such inquiry as it considers necessary, shall, by order in writing, either grant thelicence or refuse to grant it. (2) Where a licence is refused, the grounds for such refusal shall be communicated to the applicant in the prescribed manner. (3) A licence, unless sooner revoked, shall remain in force for such period as may be specified in the licence and may, on application made in this behalf sixty days before the date of its expiration, be renewed for such period as the licensing authority may deem proper: Provided that a licence may be renewed on an application made within sixty days before the date of its expiration if the licensing authority is satisfied that there was sufficient cause for not making the application earlier. (4) Every licence granted under this Act shall be in the prescribed form and shall be subject to such conditions as may be prescribed: Provided that any such condition may require that the management of an institution shall, wherever practicable, be entrusted to women. (5) No fee shall be charged for the grant of a licence under this Act.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back