Section 13 in Andhra Pradesh Para Medical Board Rules, 2006
13. Renewal of Registration.
(1)The holder of the Certificate of the registration issued under Rule-12 (4) shall submit an application prescribed in Form-VI to the Secretary to renew his /her registration at least three (3) months before the expiry of the period of validity of the certificate of registration along with the fees prescribed in Rule-8.(2)The application so received, shall be examined and a certificate of renewal of registration prescribed in Form-VII issued to the applicant before expiry of the said period of validity of certificate of registration.(3)If renewal fee is not paid before the due date, the Secretary shall remove the name of the defaulter from the register under intimation to the technician and the authority where he is working.
