Section 40 in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
40. Power to make regulations.—
(1)The Council may, with the previous sanction of the State Government, make regulations not inconsistent with this Act and the rules made thereunder, for enabling it to perform its functions under this Act and generally, to carry out the purposes of this Act, by notification in the Official Gazette.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely: —(a)the management of the property of the Council;(b)the maintenance and audit of the accounts of the Council;(c)the registration of Occupational Therapists and Physiotherapists;(d)the rules of procedure for the transaction of business of the Council and its Committees;(e)the procedure for appointing Committees, their functions and duties;(f)the qualifications, procedure for appointment of Inspectors, their powers and duties;(g)the courses and period of study or of training, to be undertaken, the subjects of examination and standards of proficiency therein to be obtained in any university or in any institution for grant of recognised occupational therapists or physiotherapists qualification;(h)the standards of staff, equipment, accommodation, training and other facilities for study or training of the occupational therapists or physiotherapists;(i)the conduct of examinations, qualifications of examiners and the conditions of the admission to such examinations;(j)the standard of professional conduct and etiquette and code of ethics to be observed by occupational therapists and physiotherapists professionals under section 25;(k)the manner in which and the conditions subject to which an appeal may be preferred under section 29;(l)the fees to be paid for applications and appeals under this Act;(m)any other matter which is to be, or may be, made by regulation.(3)The Government may, by notification, rescind or modify any regulation made under this section and thereupon, the regulation shall cease to have effect or be modified accordingly.
