Section 24 in Rajasthan Para-medical Council Act, 2008
24. Entry of new titles and qualification in the register.
(1)if any person whose name is registered under this Act obtains any title or qualification other than the title or qualification in respect of which he/she has been registered, he/she shall, on payment of the prescribed fees, be entitled to, and may apply to the Registrar for, an entry respecting such other title or qualification made against his/her name in the register either in substitution for or in addition to the entry previously made.(2)The Registrar may, after making such inquiry as he/she thinks necessary, either make the entry applied for or reject the application for reasons to be recorded in writing.
