Section 10 in Andhra Pradesh Para Medical Board Rules, 2006
10. Offences and penalties.
- If the Board comes to a conclusion based on any enquiry report that any offence coming within the purview of any of the provisions under Sections 30, 31, 32, and 34 of the Act has been committed by any Institution and there is established evidence that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of any Director, Manager, Doctor, Para medical technician/ Professional or any other officer in-charge of the said Institution, a compliant can be lodged against the such person or Institution either by the Secretary or by an officer authorized by the Board
