Section 22 in Andhra Pradesh Para Medical Board Act, 2006
22. Removal from the Register.
(1)Subject to the provisions of this section, where the Board is satisfied after giving the person concerned a reasonable opportunity of being heard and after making such further enquiry as it may think fit to make, it may order that the name of that person shall be removed from the register if,-(a)his name has been entered in the register by error, or on account of misrepresentation or suppression of any material fact, or(b)he has been convicted of any offence under this Act or has been guilty of the infamous conduct in the profession which, in the opinion of the Board, render him unfit to be on the rolls of the register.(c)it has been established that the certificate, Diploma has been obtained through a fraudulent method or false certificate.(2)an order under sub-section (1) may direct that any person whose name is ordered to be removed from register shall be ineligible for registration under this Act either permanently or for such period as may be specified;(3)A person aggrieved by an order under subsection (1) may, within thirty days from the date of order appeal to the Government and the decision of the Government shall be final;(4)A person whose name has been removed from the register under this section shall forthwith surrender his Certificate of Registration to the Secretary.
