Section 17 in Andhra Pradesh Para Medical Board Act, 2006
17. Powers and functions of the Board.
- Subject to the provisions of the Act and such conditions as may be prescribed, the Board shall exercise the following powers and perform the following duties, namely:-(a)to fix the criteria for the establishment of para medical institutions;(b)to recognize para medical institutions;(c)to grant temporary recognition to any institution established before the commencement of this Act;(d)withdrawal of recognition granted to Para Medical Institutions under this Act;(e)maintenance of register under this Act;(f)remove the names of persons under section 22;(g)restoration of the names removed from the register under section 23;(h)recognition of qualification for the purpose of this Act;(i)framing of regulation;(j)delegation of its powers to the Executive Committee;(k)conduct inspection of para medical institutions;(l)fixing of fees to be levied under this Act:Provided that the fee leviable for recognition of institutions and registration of individuals shall be such amount to meet the expenses of the Board and it shall not be a source of undue profit to the Board;(m)maintenance of the fund of the Board; and(n)to formulate uniform syllabi, course content, curricula and method of examinations for both theory, practical and internal examinations, maintenance of records, its check up etc., all the para medical courses through out the State with the approval of the Para medical Board;(o)to fix the educational qualifications to teaching staff for all Diploma / Certificate Courses;(p)to conduct common examinations for both theory and practical for all the para medical courses in the State except those conducted by other statutory authorities;(q)to award diplomas, certificates and other Academic distinctions under a common seal;(r)to fix and collect the fees for theory and practical examinations;(s)to review periodically the para medical courses, the syllabi, educational standards for admissions and to take appropriate follow up measures including recommendations for dispensing of outdated courses, updating of courses or introduction of new courses with reference to emerging areas of manpower requirements;(t)to prescribe such standards, facilities, syllabi, entry criteria etc., as may be deemed necessary to maintain proper standards in the para medical courses;(u)to fix the examination centres in the State;(v)to take disciplinary action against the staff of the Board indulging in malpractices in the form of leakage of question papers, alteration of marks or any other such irregularities in connection with conduct of examinations;(w)to derecognise an institution if the institution found indulging in malpractices with reference to the process of the examination including the internal assessment marks, irregularities in attendance etc.,(x)do such other acts and things, as may be notified.
