Section 12(7) in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
(7)The Council, while making its recommendations under clause (b) of sub-section (3) and the Government while passing an order, either approving or rejecting the scheme under sub-section (4), shall give due regards to the following factors, namely :-(a)whether the proposed institution or the existing institution seeking to open a new or higher course of study or training, would be in a position to offer the minimum standards of education as prescribed;(b)whether the person seeking to establish an institution or the existing institution seeking to open a new or higher course of study or training or to increase its training or to increase its admission capacity, as the case may be, has adequate financial resources;(c)whether necessary facilities in respect of staff, equipment, accommodation, training and other facilities to ensure proper functioning of the institution or conducting the new course of study or training or accommodating the increased admission capacity have been provided or would be provided within the time limit specified in the scheme;(d)whether any arrangement has been made or programme drawn to impart training to students likely to attend such institution or course of study or training by persons having the recognised Physiotherapy or Occupational Therapy, qualifications, as the case may be;(e)whether necessary arrangement has been made or programme drawn to meet the requirement of manpower in the field of practice of Physiotherapy or Occupational Therapy, as the case may be;(f)where the Government passes an order either approving or rejecting a scheme under this Section, a copy of such order shall be communicated to the person or institution concerned; and(g)any other factor as may be prescribed.
