Section 16(7) in Gujarat State Council for Physiotherapy Act, 2011
(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 regard 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 by the Council under section 24;(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 is admission capacity has adequate financial resources;(c)whether necessary facilities in respect of staff, equipments, accommodation, training and other facilities to ensure proper functioning of the institution or conducting the new courses 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 person having the recognized Physiotherapy qualifications;(e)whether any arrangement has been made or programme drawn to meet the requirement of manpower in the field of practice of Physiotherapy; and(f)such other factors as may be prescribed.
