Section 14(2) in Andhra Pradesh Para Medical Board Rules, 2006
(2)In case of removal of the name from register for the facts mentioned under Section 22 of the Act except those cases referred to in sub-rule (1) of this rule, the Secretary shall send a register notice in writing in Form-VIII, specifying the nature and particulars of the charge against the holder and informing the time, date and place at which the case will be heard at least by giving twenty one (21) days time for being heard. The registered notice shall be posted to the address of the holder as given in his/her application for registration.
