Section 48 in Rajasthan Para-medical Council Regulations, 2014
48. Removal from the Register.
(1)Subject to the provisions of the Act, where the Registrar is satisfied after giving a reasonable opportunity of being heard and after making such further enquiry, as he may think fit, he may order that the name of any person shall be removed from the register if, -(a)the person dies;(b)his name has been entered in the register by error,, or on account of misrepresentation or suppression of any material fact; or(c)he has been convicted of any offence under this Act or has been guilty of the infamous conduct in the profession which, in the opinion of the Registrar, render him unfit to be on the rolls of the register.(2)The Registrar may direct that any person whose name is ordered to be removed from a register shall be ineligible for registration under this Act either permanently or for such period as may be specified.(3)A person aggrieved by an order may, within thirty days from the date of order, file an appeal to the Council and the decision of the Council thereon shall be final.(4)A person whose name has been removed from the register under this regulation shall forthwith surrender his Certificate of Registration to the Registrar.
