Section 15 — Rights of persons who are enrolled on Central Register.

15. Rights of persons who are enrolled on Central Register. —No person, other than a registered allied and healthcare professional, shall— (a) hold office as an allied and healthcare professional (by whatever name called) in Government or in any institution maintained by a local or other authority; (b) provide service in any of the recognised categories in any State; and (c) be entitled to sign or authenticate any certificate required by any law for the time being in force to be signed or authenticated by a duly qualified allied and healthcare professional.

Official Hindi (PDF) ↗

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