Section 22(1) in Andhra Pradesh Para Medical Board Act, 2006
(1)Subject to the provisions of this section, where the Board is satisfied after giving the person concerned a reasonable opportunity of being heard and after making such further enquiry as it may think fit to make, it may order that the name of that person shall be removed from the register if,-(a)his name has been entered in the register by error, or on account of misrepresentation or suppression of any material fact, or(b)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 Board, render him unfit to be on the rolls of the register.(c)it has been established that the certificate, Diploma has been obtained through a fraudulent method or false certificate.
