Section 50 in Gujarat State Council for Physiotherapy Act, 2011
50. Power to make regulations.
(1)The Council may, with the previous sanction of the State Government, by notification in the Official Gazette, make regulations not inconsistent with this Act and the rules made there under for enabling it to perform its functions and for earning out the purposes of this Act.(2)In particular and without prejudice to the generality of the forgoing powers such regulations may provide for all or any of the following matters, namely(i)the maintenance and audit of the accounts of the Council;(ii)the registration of members of the Council;(iii)the rules of procedure for the transaction of business at the meeting of the Council and its committees;(iv)the procedure for appointments of Committees, their functions and duties;(v)the qualifications, procedure for appointment of Inspectors and their power and duties;(vi)the courses of study and period 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 recognized Physiotherapist qualification;(vii)the standards of staff, equipment, accommodation, training and other facilities for study or training of the Physiotherapist;(viii)the conduct of examinations, qualifications of examiners and the conditions of the admission to such examinations;(ix)the standard of professional conduct and etiquette and code of ethics to be observed by Physiotherapists professionals under section 26;(x)the manner in which and the conditions subject to which an appeal may be preferred under section 37;(xi)any other matter which is to be, or may be, prescribed.(3)The State Government may, by notification in the Official Gazette, rescind or modify any regulations made under this section and thereupon, the regulation shall cease to have effect or be modified accordingly.
