Section 18 in Andhra Pradesh Para Medical Board Rules, 2006
18. Certificate of Recognition.
(1)Based on inspection reports, the secretary shall grant the Applicant-Institution a certificate of recognition (in duplicate), in the prescribed Form-XVI, after satisfying himself that the applicant-institution has complied with all the minimum requirements and facilities prescribed in the Annexure-II and also the qualifications of the faculty in accordance with the standards to be fixed by the board from time to time.(2)One copy of the Certificate of Recognition shall be displayed prominently at the reception/ entrance of the Institution. The Secretary shall clearly specify in the certificate the course of training under which the Institution is recognized, with intake capacity.(3)The Certificate of Recognition shall be non-transferable.(4)In the event of any change of ownership, management or name of the institution, the Secretary shall be, intimated before such change with necessary documents and the existing certificate be surrendered to the Secretary so as to issue a revised certificate of recognition incorporating the changes.(5)On ceasing to function as an institution, or in case there is a change of course or change in address, both copies of the certificate of recognition shall be surrendered to the Secretary and fresh certificate of recognition shall be obtained after following the prescribed procedures.
