Section 18(2) in Andhra Pradesh Para Medical Board Act, 2006
(2)The Bye-laws so made shall provide any person passing the para medical examination and holding a certificate granted by the Board shall be eligible for Government and Private sector employment,-(i)to set educational standards of the staff, equipment, accommodation, training and other facilities in any para medical institution.(ii)any other matter which is to be or may be provided under this Act and in respect of which is not provided under this Act and in respect of which no rules have been made.
