Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1)(a) in Andhra Pradesh Para Medical Board Rules, 2006

(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.