Section 12(3) in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
(3)On receipt of a scheme by the Council under sub-section (2), the Council may obtain such other particulars as may be considered necessary by it from the person or the institution concerned, and thereafter, it may-(a)If the scheme is defective and does not contain any necessary particulars, give a reasonable opportunity to the person or institution concerned for making a written representation, and it shall be open to such person or institution to rectify the defects, if any, specified by the Council;(b)Consider the scheme, having regard to the factors referred to in sub-section (7), and submit the scheme, together with its recommendations thereon, to the State Government.
