Section 22 in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
22. Power to require information as to courses of study and training and examination.—
Every authority or institution or University in Maharashtra which grants any recognised qualification, or a recognised higher qualification shall furnish such details and information as the Council may, from time to time, require as to the courses of study and training and examinations to be undergone in order to obtain such qualification, and generally as to the requisites for obtaining such qualification.
