Section 38 in Rajasthan Para-medical Council Act, 2008
38. Prohibition on practice except as provided in this Act.
- No person in the State shall practice or hold himself/herself out, whether directly or indirectly, as a Para-medical professional unless he/she is registered under this Act and no registered Para-medical professional in the State shall practice or hold himself/herself out, whether directly or indirectly, as a Para-medical professional in any area of specialization other than that covered by the Para-medical subject in which he/she has recognized qualification.
