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State of Rajasthan - Section

Section 13 in Rajasthan Para-medical Council Act, 2008

13. Powers and functions of the Council.

(1)Subject to the provisions of this Act and the rules made thereunder, the Council shall exercise such powers and perform such functions as may be necessary for carrying out the purposes of this Act.
(2)In particular and without prejudice to the generality of the foregoing provision, the powers and the functions of the Council shall be -
(a)to maintain the Register of Para-medical professional;
(b)to hear and decide appeals from the decision of the Registrar in such manner as may be prescribed by regulations;
(c)to prescribe by regulations a code of ethics for regulating the professional conduct of registered Para-medical professionals;
(d)to reprimand a registered Para-Medical professional, to suspend or remove the name from the Register of Para-medical professionals, or to take such other disciplinary action against him/her as may, in the opinion of the Council, be necessary or expedient;
(e)to permit any member to remain absent form three consecutive meetings of the Council;
(f)to promote innovations, research and development in establishment of new Para medical subjects;
(g)to recommend to the state Government to include new Para-Medical Subjects in the Schedule;
(h)to formulate schemes for promoting Para-medical education;
(i)to promote an effective link between Para-medical education and medical education, and to promote research and development in Para-Medical subjects;
(j)to lay down norm and standards for courses, curricula, physical and instructional facilities staff qualification, quality instructions, assessment and examinations in Para-medical education;
(k)to fix norms and guidelines for institutional charges and other fees;
(l)to recognize the institutions conducting courses in Para-medical subjects;
(m)to provide guidelines for admission of students to Para-medical institutions imparting Para-medical education;
(n)to inspect or cause to be inspected any Para-medical institution;
(o)to constitute a board for conducting the examination in Para-medical subjects so as to maintain uniformity of standard; and
(p)to perform such other function as may be prescribed by rules.