Section 5 in Andhra Pradesh Para Medical Board Rules, 2006
5. Maintenance of registers.
(1)Separate Form of Register shall be maintained for each Para Medical Technician/Professional declared as such by the Government.(2)The Form of Register shall be maintained both manually and electronically.(3)Secretary of the Board is the custodian of the registers and verify the same by the end of the each month(4)The Secretary of the Board shall issue a Certificate of Registration in the prescribed Form-Ill appended to these rules on entering the particulars in the register.(5)If the original Certificate of Registration is lost, a candidate shall apply for duplicate certificate through the institution from which he obtained training along with the production of documentary evidence for loss of original certificates and with the payment of fee as prescribed in Rule-8. The word "Duplicate" shall be clearly printed across the Certificate of Registration (Duplicate) in the same Form - III(6)Where the address of any Para Medical Technician / Professional found to be incorrect subsequently, the Secretary shall write a registered letter to him with Acknowledgement due at his last known address available in the register and ask him to furnish his correct address. The Secretary may also make other endeavours to ascertain the correct address.(7)If no information regarding the correct address is received from the Pare medical Technician/ Professional or from any other authentic source, the word "Correct address not found" shall be entered in the address column of the register against the name of the Paramedical Technician/ Professional.(8)Where authentic information is available that a Paramedical Technician / Professional is dead, the Secretary shall delete his name from the register concerned.(9)All persons registered by the Board under whatever Degree/Diploma or Certificate are legally qualified for the practise as Paramedical Technician/Professional.(10)Every person shall apply to the Secretary to the board, one month before the due date for renewal of his Registration along with the fee prescribed in Rule-8.(11)If application for renewal is received after due date, his name is liable for removal from the registrar. Unless the fine prescribed along with the renewal fees is paid to the Board, his/her name will not be restored/ reentered in the register.
