Section 39 in Rajasthan Para-medical Council Act, 2008
39. Offences.
(1)Any person who-(a)dishonestly makes use of any certificate of registration issued to him/her or to any other person under this Act and the rules and regulations made thereunder; or(b)procures or attempts to procure registration under this Act and the rules and regulations made thereunder by making or producing or cause in to be made or produced any false or fraudulent declaration, certificate or representation whether in writing or otherwise; or(c)fraudulently procures or attempts to procure the entry of a new title or qualification under section 24;or(d)wilfully makes or causes to be made any falsification in the registers maintained or in the certificates issued under this Act and the rules and regulations made thereunder; or(e)being the Secretary, Manager or any other officer of any recognised institution, issues, or authorises of the issue of, a certificate to any person; or(f)contravenes the provisions of section 38,shall, on conviction, to punishable with imprisonment, which may extend to two years, or with fine, which may extend to two lakh rupees, or with both.(2)Any person who contravenes any of the provisions of this Act or the rules or regulations made thereunder shall, if such contravention does not fall within the provisions of sub-section (1), on conviction, be punishable, with fine which may extend to one lakh rupees.
