Section 3 in Rajasthan Para-medical Council Act, 2008
3. Establishment and incorporation of the Rajasthan Para-medical Council.
- The State Government shall by notification in the Official Gazette, establish a Council to be known as the Rajasthan Para-medical Council for the purpose of carrying out the provisions of this Act and such Council shall be a body corporate, having perpetual succession and a common seal, with power to acquire or hold property both movable and immovable and shall by the said name sue and be sued.
