Section 14 in Andhra Pradesh Para Medical Board Rules, 2006
14. Removal of name from the register.
(1)(a)Whenever any information is received that a holder of certificate of registration is involved in the acts mentioned in Section 22 of the Act has been convicted of an offence by any judicial authority in relation to his/her professional conduct has been found guilty or any misconduct involving moral turpitude, the Secretary after making in quiries relating there to and after a written explanation is called for from the holder, shall place the matter before the board and the Board may remove the name of the holder from the register permanently or for a specified time.(b)In case where an appeal is pending against conviction and the conviction is not stayed/ suspended by the competent court, it shall be competent for the Board to remove the name of the individual from the register after giving an opportunity to the individual for making representation and his name can be restored after the acquittal by the competent court subject to payment of fees and penalty under these rules.(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.(3)If the holder does not either attend in person or by a representation, the Board may proceed with the records available and decide the case.(4)The Secretary shall communicate the decision of the Board by a registered letter prescribed in Form-X to the individual and the authority, if any, where he/she is working.(5)In case of removal of the name of holder from the register, the Secretary shall delete his/her name from the register and cancel his/ her certificate.
