Section 48(1) in Rajasthan Para-medical Council Regulations, 2014
(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.
