LexSection 37 — Restoration of name of a person in the State Register.
The National Commission for Allied and Healthcare Professions Act, 2021
37. Restoration of name of a person in the State Register. —The State Council may, at any time for reasons appearing to it as sufficient and upon payment of such fee as may be prescribed by the State Government, order that the name of a person removed from a State Register shall be restored and the name shall be uploaded on the website of the State Council, and in one daily local newspaper in vernacular language.Open in Lexace · Ask the AI about this section