Section 39 in Gujarat State Council for Physiotherapy Act, 2011
39. Rights and privileges of registered members.
- No person, other than the Physiotherapist who possesses recognized Physiotherapy qualifications and is enrolled on the Register of the Council, -(a)shall hold office as Physiotherapist or any such office (by whatever designation called) in the Government or in any institution maintained by a local or other authority;(b)shall practice Physiotherapy anywhere in State of Gujarat and recover in respect of such practice any expenses or fees to which he may be entitled;(c)shall be entitled to sign or authenticate any certificate required by any law to be signed or authenticated by a Physiotherapist;(d)shall be entitled to give any evidence at any Court as an expert under the Evidence Act, 1872 on any matter relating to the Physiotherapy.
