Section 47 in Rajasthan Para-medical Council Regulations, 2014
47. Renewal of Registration.
(1)Certificate of registration may be renewed on an application filed by the applicant on plain paper along with original certificate of registration and shall be accompanied by such fee as specified in [Schedule-16] [Substituted 'Schedule-21' by Rajasthan Notification No. G.S.R. 78, dated 25.8.2015 (w.e.f. 5.12.2014).]. The application for renewal shall be made three months before the expiry of period of registration.(2)Where the renewal is not made three months before the expiry of period of registration, the Registrar shall remove the name of the defaulter from the register:Provided that the name, so removed, may be restored on payment of the renewal fee, together with such fine, as may be decided by the Council, from time to time.(3)On payment of the renewal fee and the fine, if any, the Registrar shall make an entry of renewal on the Certificate of Registration.
