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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(10) in Andhra Pradesh Para Medical Board Rules, 2006

(10)Applicant for registration shall in all cases specify in the application the names and address of at least two persons willing and able to give evidence of good moral character of the applicant:-
(a)One of them should be a Medical Practitioner and not being a relation of the applicant who knows the applicant personally for not less than three (3) years.
(b)Another person shall be a person in whose employment the applicant is on the date of application or who has employed the applicant at any time within (2) two years prior to such date or from a Gazetted officer in case of the applicant being unemployed.