Section 17(4) in Andhra Pradesh Para Medical Board Rules, 2006
(4)(a)As soon as an application is received from the existing institution, a temporary certificate of recognition prescribed in Form XV shall be issued by the Secretary to the applicant-institution within a period of fifteen (15) days subject to the condition that the facilities in accordance with the standards fixed by the Board shall be provided within a period of one year from the date of granting temporary recognition.(b)The Secretary shall get an enquiry conducted on the availability of facilities in such Institutions and communicate the deficiencies to the said Institutions for rectification within the said period of temporary recognition.(c)The said Institution shall rectify the defects and inform the same to the board at least forty five (45) days earlier before the expiry of the temporary recognition.(d)The Secretary shall get the facts of rectification of defects for deficiencies submitted by the institution verified and if found correct, recognition to such institution can be granted in Form-XVI.(e)In case of deficiencies subsist, the temporary recognition shall be withdrawn in Form-XVII, as specified in Section 24 (6) of the Act.
