Section 14(1) in Andhra Pradesh Para Medical Board Rules, 2006
(1)(a)Whenever any information is received that a holder of certificate of registration is involved in the acts mentioned in Section 22 of the Act has been convicted of an offence by any judicial authority in relation to his/her professional conduct has been found guilty or any misconduct involving moral turpitude, the Secretary after making in quiries relating there to and after a written explanation is called for from the holder, shall place the matter before the board and the Board may remove the name of the holder from the register permanently or for a specified time.(b)In case where an appeal is pending against conviction and the conviction is not stayed/ suspended by the competent court, it shall be competent for the Board to remove the name of the individual from the register after giving an opportunity to the individual for making representation and his name can be restored after the acquittal by the competent court subject to payment of fees and penalty under these rules.
