Section 23 in Rajasthan Para-medical Council Act, 2008
23. Prohibition of registration etc.
(1)The Council may prohibit the registration of any person as a Para-medical professional and, if such person is already so registered, may direct the removal of his/her name from the register on any of the following grounds, namely :-(a)that he/she has been convicted of any such offence as implies in the opinion of the Council any defect of character such as would render him/her unfit for Para-medical profession;(b)that he/she has been found by the Council to be guilty of an offence which, in its opinion, indicates professional incompetence, negligence or contravention of regulations ordinarily included in the performance of his/her duty;(c)that he/she has been found by the Council to be guilty of professional misconduct or of infamous conduct in any professional respect; or(d)that there are defects in his/her character which, in the opinion of the Council, would render the entry or retention of his/her name on the register undesirable:Provided that no action shall be taken by the Council under this section until after due inquiry at which the person concerned has been given a reasonable opportunity of being heard in his defence, the person concerned is found to be disqualified as specified in clause (a) or clause (b) or clause (c) or clause (d).(2)Any name removed form the register under sub-section (1) may afterwards be re-entered in the register, and any order of prohibition of registration passed under sub-section (1) may be withdrawn, under the direction of the Council given by a majority of two thirds of the member present and voting at the meeting.
