Section 77(1) in Gujarat State Council for Physiotherapy Rules, 2013
(1)In ah cases in which an inquiry for the purposes of Section 26 is necessary an inquiry shall be held by the Council in accordance with the procedure prescribed in Rules 74 to 80; and for that purpose the Council may appoint a legal advisor to advise for the purpose of inquiry under Section 26 of the Act:Provided that, such inquiry shall not be necessary in cases where a registered practitioner has been convicted for misconduct by the Competent Court. In such cases the President shall obtain and place before the Council a copy of the Court's judgement and the Council shall thereupon decide the penalty to be imposed under Rule 79 in view of provision of Section 37 of the Act.
