Section 20(1) in Rajasthan Para-medical Council Act, 2008
(1)The Registrar shall keep and maintain the registers in accordance with the provisions of this Act and the rules and regulations made thereunder and of any orders made by the Council under section 16 and shall make necessary alterations in the registered addresses and appointments, in the registered qualifications and in the classification of registered Para-medical professionals and may erase therefrom the name of any Para-medical professional.
