Section 19 in Andhra Pradesh Para Medical Board Rules, 2006
19. Withdrawal of Recognition.
(1)The Secretary on receipt of reliable information that the recognized institution has been guilty or any misconduct or on a written complaint that institution is violating any of the terms and conditions of the recognition or any of the given directions or has contravened any of the provisions of the Act or these Rules, after making enquiries thereto shall place a report before the Board.(2)The Board after considering the report of the Secretary shall appoint an enquiry committee under Section 25 of the Act to enquire into the matter and to submit a report to the Board.(3)The committee shall give an opportunity to the person managing that Institution for making representation and receive necessary documentary evidence, if any, and submit a report to the Board.(4)On receipt of report from the enquiry committee, it is competent for the board to pass an order under Section 25 of the Act withdrawing the recognition of the Institution.(5)Before passing the order, the board shall issue a notice in the prescribed Form-XVIII for withdrawal of recognition giving an opportunity to the person managing that Institution for making representation within a period of seven (7) days from the date of receipt of the notice.(6)If the Institution does not make representation within the stipulated time, the Board may proceed with the records available with it and decide the matter.(7)The decision of the Board for withdrawal of recognition of the Institution shall be communicated by the secretary in the prescribed Form-XIX to the institute and all other concerned.
