Section 18 in Andhra Pradesh Para Medical Board Act, 2006
18. Power to make Bye-laws.
(1)The Board shall be competent to make Bye-laws from time to time in consistence with the aims and objectives of the Board pertaining to examination system.(2)The Bye-laws so made shall provide any person passing the para medical examination and holding a certificate granted by the Board shall be eligible for Government and Private sector employment,-(i)to set educational standards of the staff, equipment, accommodation, training and other facilities in any para medical institution.(ii)any other matter which is to be or may be provided under this Act and in respect of which is not provided under this Act and in respect of which no rules have been made.(3)It shall be competent for the Para Medical Board to cancel the permission or recognition given to institutions if on enquiry found that the Para Medical Institute is not functioning properly and unbecoming of an organization in conduct of that Institute in imparting proper education in para medical courses. Such institution has got a right of appeal to the Government within thirty days from the date of communicating the orders derecognising Institute and the decision of the Government is final.Chapter - V Registration of Para Medical Technicians
