Section 13 in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
13. Non-recognition of qualifications in certain cases.
(1)Any institution established, without prior permission of the Government shall not be a recognised institution and any Physiotherapy or Occupational Therapy degree or diploma or certificate issued to any student by such institution shall not be considered as recognised qualification for the purpose of this Act.(2)Where any institution opens a new or higher course of study or training (including a postgraduate course of study or training), except with the prior permission of the Government, no qualification granted to any student of such study or training shall not be a recognised qualification for the purpose of this Act.(3)Where any institution increases its admission capacity in any course of study or training except with the prior permission of the Government, no Physiotherapy or Occupational Therapy qualification granted to any student of such institution on the basis of the increase in its admission capacity shall be a recognised Physiotherapy or Occupational Therapy qualification for the purposes of this Act.Explanation. - For the purpose of this Section, the criteria for identifying a student, who has been granted a Physiotherapy or Occupational Therapy qualification on the basis of such increase in the admission capacity shall be such as may be prescribed.
