Section 45 in Rajasthan Para-medical Council Regulations, 2014
45. Application for registration.
(1)Every application for registration under these regulations shall be in the Form-1 and shall be accompanied by such fee and late fee, if any, as specified in [Schedule-16] [Substituted 'Schedule-21' by Rajasthan Notification No. G.S.R. 78, dated 25.8.2015 (w.e.f. 5.12.2014).].(2)A separate register of Para-medical professional for each subject shall be maintained in the office of the Council in Form-2. The form of the register may be modified by the resolution passed by the Council.(3)An application for registration shall be addressed to the Registrar and if the Registrar is satisfied that the applicant is entitled to have his name entered in the register, he shall enter thereon the name of the applicant and issue to him a certificate of registration in Form-3. The certificate of registration shall be issued with seal and signature of the Registrar. The Registration shall be valid for a period of five years.(4)If the Registrar is of the opinion that applicant is not eligible for registration, he shall reject the application filed by the applicant.
