Section 18(3) in Andhra Pradesh Para Medical Board Act, 2006
(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
