Section 26 in Gujarat State Council for Physiotherapy Act, 2011
26. Professional conduct.
(1)The Council may make regulations prescribing the standards of professional conduct and etiquette and a code of ethics for Physiotherapists.(2)The regulations made under sub-section (1) may specify which violations thereof shall constitute professional misconduct and such provisions shall have effect notwithstanding anything contained in any law- for the time being in force.(3)Whenever the Executive Committee after such enquiry as it thinks fit, recommends that the name of any person enrolled in the register of Physiotherapists be removed there from, it shall report to the Council and the Council shall after such enquiry as it may deem fit, by order, direct the removal of the name of such person from the said register either permanently or for such period as may be specified in the order.(4)Any person aggrieved by an order of the Council may prefer an appeal to the State Government in such form and manner, within such time and on payment of such fees as may be prescribed.(5)On receipt of such appeal, the State Government may, after giving the person concerned an opportunity of being heard may pass such order as it deems fit which shall be final and binding.
