Section 17 in Andhra Pradesh Para Medical Board Rules, 2006
17. Recognition of Para Medical Educational land Training Institutions.
(1)A person or an existing institution offering training and preparing students to acquire any qualification in paramedical courses shall submit the application in the prescribed Form-XIII ( in duplicate) to the Secretary of the board for recognition of the institution along with the fee prescribed in Rule-8.(2)If an existing institution is offering training in more than one course, it shall apply for separate recognition for each course of training.(3)The Secretary or any person authorized in this behalf shall immediately acknowledge the receipt of the application for recognition in the prescribed Form-XIV.(4)(a)As soon as an application is received from the existing institution, a temporary certificate of recognition prescribed in Form XV shall be issued by the Secretary to the applicant-institution within a period of fifteen (15) days subject to the condition that the facilities in accordance with the standards fixed by the Board shall be provided within a period of one year from the date of granting temporary recognition.(b)The Secretary shall get an enquiry conducted on the availability of facilities in such Institutions and communicate the deficiencies to the said Institutions for rectification within the said period of temporary recognition.(c)The said Institution shall rectify the defects and inform the same to the board at least forty five (45) days earlier before the expiry of the temporary recognition.(d)The Secretary shall get the facts of rectification of defects for deficiencies submitted by the institution verified and if found correct, recognition to such institution can be granted in Form-XVI.(e)In case of deficiencies subsist, the temporary recognition shall be withdrawn in Form-XVII, as specified in Section 24 (6) of the Act.(5)On receipt of an application from a new institute for recognition, the Secretary of the Board shall conduct an enquiry/inspection of the institution within a period of three (3) month by an inspection team of the Board.(6)The Inspecting officers so appointed by the Board shall inspect and submit a report with reference to the availability of minimum standards prescribed in Annexure-II and also detailing the specific deficiencies to be corrected, if any.(7)Copy of the inspection report pointing out the deficiencies, if any, shall be communicated to the Applicant-Institution within ten (10) days from the date of receipt of inspection report with a direction to rectify the deficiencies pointed out and inform the secretary within a period of two months.(8)The Appellant-Institution shall cooperate and provide all the relevant information and necessary' assistance to the inspecting officers for expeditious and satisfactory completion of the inspection formalities. Refusal of entry of inspection teams to the Applicant-Institution and non-cooperation during inspection is liable for rejection of the application for recognition under the provisions of Section 24 (3) of the act.
