Section 52 in Rajasthan Para-medical Council Regulations, 2014
52. Procedure for recognition.
- [(1) Every Para-medical institutions seeking recognition must have infrastructure facilities as specified in Regulation 53.] [Substituted by Rajasthan Notification No. G.S.R. 78, dated 25.8.2015 (w.e.f. 5.12.2014).](2)Every Para-medical institution who is eligible for recognition at the time of commencement of these regulations shall apply for recognition within three months of the commencement of these regulations and the organization who is willing to set up Paramedical institution after commencement of these regulations shall apply for recognition to the Registrar by 31st July every year. The application for recognition shall be made to the Registrar in. Form-4 and shall be accompanied by such fees 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).].(3)On receipt of an application in Form-4, application shall be scrutinized by the Council and if found complete, the Council shall organize inspection of the institute.(4)A panel of Inspectors shall be prepared by the Council who shall inspect the institutions. A member of the Council shall not be eligible to be included in the panel of Inspectors.(5)The Registrar shall appoint two inspectors for the inspection, from the panel of Inspectors, at random. The Inspectors, so appointed, shall submit inspection report to the Registrar in Form-5 separately within 15 days of the appointment. If any Inspector fails to submit his inspection report within time specified above, the Registrar may appoint another Inspector.(6)If Registrar is not satisfied with the inspection report or the institution has any disagreement with the inspection report, the Registrar may appoint third Inspector and such Inspector shall submit his inspection report within 15 days of his appointment. The Registrar may also inspect himself. The inspection report of Registrar or third Inspector shall be final. If third inspection is done on the request of the institution, the institution will have to pay fees 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).].(7)The Council after considering inspection report/reports, may either issue letter of recognition or reject the application within 90 days from the last date fixed for receipt of the application under sub-regulation (2) above.(8)Any institution who has continuously run any Para-medical course successfully for five years and fulfills all the standards fixed by the Council and if there is no complaint against that institution, permanent recognition may be granted by the Council to such institution on the payment of the fees decided by the Council.
