Section 23 in Gujarat State Council for Physiotherapy Act, 2011
23. Withdrawal of recognition.
(1)When upon report by the Executive Committee, it appears to the Council that, -(a)the courses of study and examination to be undergone to obtain a recognised qualification from any University or Institution in the State or the conditions for admission to such courses or the standards of proficiency required from candidates at such examinations;(b)the staff, equipment, accommodation and training provided in such University or Institution, are not in conformity with the regulations made under the Act or fall short of the standard prescribed by the Council, the Council shall make representation to that effect to the State Government.(2)The State Government shall after considering such representation shall forward it, along with such remarks as it deems necessary, to the University or Institution with an intimation of the period within which the University or Institution may submit its explanation to the State Government.(3)On the receipt of the explanation or where no explanation is submitted within the period fixed, then on the expiry of that period, the State Government may, after making such inquiry, if any, as it may think fit, by notification in the Official Gazette. direct that an entry shall be made in the Schedule against the names of the said University or Institution and the qualification conferred by them declaring that the qualification conferred by the said University or Institution shall be a recognised qualification only when granted before a specified date.
