Section 4 in Rajasthan Para-medical Council Act, 2008
4. Constitution and composition of Rajasthan Para-medical Council.
- The Council shall consist of the following members, namely :-(i)six members elected by registered Paramedical pr4ofessionals from amongst themselves;Provided that at the first constitution of the Council, the State Government may nominate, in Place of elected members, such persons as are qualified for registration as Para-medical professionals;(ii)Five members nominated by the State Government from amongst the persons having special knowledge in the Para-medical subjects:Provided that not more than one member shall be nominated form amongst the persons having special knowledge in any one Para-medical Subject;(iii)three members elected by the teachers of the recognized institutions from amongst themselves:Provided that at the first constitution of the Council, the State Government may nominate, in place of elected members, such persons who are teachers in institutions imparting education or training in Para-medical Subjects in the State.(iv)the Dean, Faculty of Medicine, Rajasthan University of Health Sciences, Jaipur ex officio;(v)the Director, medical and Health Services, Government of Rajasthan ex officio; and(vi)the Director, Technical Education, Government of Rajasthan ex officio:Provided that a person shall not be qualified for being elected or nominated as a member of the Council, if-(i)he/she is not a citizen of India; or(ii)he/she is an un-discharged insolvent; or(iii)he/she is of unsound mind and stands so declared by a competent court;or(iv)he/she has been sentenced for any offence involving moral turpitude;or(v)he/she is an employee of the council and is remunerated by salary or honorarium :Provided further that no person shall at the same time serve as a member in more than one capacity.
