Section 26(2) in Maharashtra Paramedical Council Act, 2011
(2)Every person who possesses any of the recognized paramedical qualifications, specified in the Schedule and who desires to practice as paramedical practitioner shall, on making such application to the Registrar alongwith the proof of such qualification and on payment of such fee as may be prescribed, be entitled to have his name entered in the State Register. Such registration shall be valid for a period of five years and it shall be incumbent duty of the registered person to get his registration renewed in the manner determined by the regulations.
