Section 12 in Andhra Pradesh Para Medical Board Rules, 2006
12. Registration.
(1)Any person seeking registration under Section 20 of the Act shall apply to the Secretary of the Board in prescribed Form I furnishing full particulars of the information required therein. He/ she shall attach to the application the original Degree/Diploma/ Certificate along with a Photostat copy and payment of fees prescribed in Rule 8(2)The Paramedical Technician/ Professional herein after shall register his/her name within a period of three (3) months from the date of obtaining certificate. After entering the name in register, the original certificate(s) shall be returned to the applicant(3)The Secretary or a person authorized in this behalf, shall acknowledge the receipt of application for registration in the prescribed Form-II.(4)Every applicant whose name has been entered in the register shall be entitled to receive a Certificate of Registration from the Secretary in the prescribed Form III.(5)Form of Register as prescribed in Annexure-I shall be authenticated by the Secretary'.(6)The Secretary may reject the grant of registration by recording the reasons therefor in the prescribed Form-IX.(7)An Appeal can be filed by the applicant who is aggrieved by the rejection to grant registration to the Board in the prescribed Form-X.(8)Sufficient space be left for future additions or change of address or qualifications, etc.,(9)Every registration shall be valid for a period specified under sub-section (1) of the Section 2 1 of the Act.(10)Applicant for registration shall in all cases specify in the application the names and address of at least two persons willing and able to give evidence of good moral character of the applicant:-(a)One of them should be a Medical Practitioner and not being a relation of the applicant who knows the applicant personally for not less than three (3) years.(b)Another person shall be a person in whose employment the applicant is on the date of application or who has employed the applicant at any time within (2) two years prior to such date or from a Gazetted officer in case of the applicant being unemployed.(11)In the event of certificate issued under sub Rule (4) above being lost or destroyed, the holder may at any time during which such certificate is in force, apply to the Secretary for a duplicate certificate and the Secretary may, if he thinks fit on satisfactory proof as to the identity of the applicant, grant such certificate on payment of the fees prescribed. Certificates issued under this shall be marked "duplicate".(12)Application for Registration of any additional qualification shall be submitted in prescribed Form IV to the Secretary along with the payment of fees prescribed in Rule 8. The Secretary or authorized person in his office in this behalf shall acknowledge the receipt of application for registration of additional qualification in Acknowledgement slip as prescribed in Form-II annexed to these rules.(13)On Registration of any additional qualifications, the Secretary shall grant such a certificate prescribed in Form-V.(14)Every person who registered his/her name with the Board shall intimate to the Secretary about change of his/ her address within fifteen (15) days.(15)Certified copies of the entries in the register prescribed in Annexure-I may be issued to any one on payment of the fees prescribed in Rule-8 for genuine purpose only.
