Section 43 in Andhra Pradesh Para Medical Board Act, 2006
43. Power to make regulations.
(1)The Board may, with the previous approval of the Government, make regulations, not inconsistent with this Act or the rules made there under, for all or any of the following matters namely :-(i)the time and place at which the Board and the executive committee shall hold its meeting and the manner in which such meeting shall be convened and held ;(ii)the courses and period of study and of practical training to be undertaken, the subjects of examination and standards of recognized qualifications ;(iii)the recognition of any Institution for the purpose of such training and the granting of Degree, Diploma etc., to candidates passing the examinations ;(iv)minimum criteria to be fulfilled for admission to these courses and the procedure to be followed in the selection of candidates ;(v)the standards of staff, equipment, accommodation, training and other facilities for education in the Institution ;(vi)the conduct of professional examinations, qualifications of examiners and the conditions of admission to such examinations ;(vii)the standards of professional conduct and etiquette and code of ethics to be observed by Para Medical Technicians ;(viii)the procedure and conditions for recognition of qualifications.(2)All regulations made under this section shall be published in the Gazette.(3)The Board may, with the previous approval of the Government by notification in the Gazette, at any time, modify, amend or cancel any such Regulations.
