Section 20 in Andhra Pradesh Para Medical Board Act, 2006
20. Registration.
(1)Every person qualified for registration under sub-section (1) of section 19 shall apply for registration within three months from the date of commencement of this Act or within such extended time as may be fixed by the Government, by notification in the Gazette.(2)Every person eligible for registration under subsection (2) of section 19 shall apply for registration within three months from the date on which he became eligible for registration as provided for in the said sub-section.(3)An application for registration under this Act shall be in the prescribed form and shall be accompanied by such fee as may be prescribed.(4)Every Para Medical Technician who applies to the Secretary for registration in respect of any additional recognized qualification shall pay a fee, as may be prescribed.(5)An application for registration shall be addressed to the Secretary and if the Secretary is satisfied that the applicant is entitled to have his name entered on the register, he shall enter thereon the name of the applicant and issue to him a certificate in such form as may be prescribed.(6)Any person whose application for registration is rejected by the Secretary, may, within three months from the date of such rejection, file an appeal to the Board and the decision of the Board thereon shall be final.
