Section 13(2) in Rajasthan Para-medical Council Act, 2008
(2)In particular and without prejudice to the generality of the foregoing provision, the powers and the functions of the Council shall be -(a)to maintain the Register of Para-medical professional;(b)to hear and decide appeals from the decision of the Registrar in such manner as may be prescribed by regulations;(c)to prescribe by regulations a code of ethics for regulating the professional conduct of registered Para-medical professionals;(d)to reprimand a registered Para-Medical professional, to suspend or remove the name from the Register of Para-medical professionals, or to take such other disciplinary action against him/her as may, in the opinion of the Council, be necessary or expedient;(e)to permit any member to remain absent form three consecutive meetings of the Council;(f)to promote innovations, research and development in establishment of new Para medical subjects;(g)to recommend to the state Government to include new Para-Medical Subjects in the Schedule;(h)to formulate schemes for promoting Para-medical education;(i)to promote an effective link between Para-medical education and medical education, and to promote research and development in Para-Medical subjects;(j)to lay down norm and standards for courses, curricula, physical and instructional facilities staff qualification, quality instructions, assessment and examinations in Para-medical education;(k)to fix norms and guidelines for institutional charges and other fees;(l)to recognize the institutions conducting courses in Para-medical subjects;(m)to provide guidelines for admission of students to Para-medical institutions imparting Para-medical education;(n)to inspect or cause to be inspected any Para-medical institution;(o)to constitute a board for conducting the examination in Para-medical subjects so as to maintain uniformity of standard; and(p)to perform such other function as may be prescribed by rules.
