Section 24 in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
24. Conferring, granting or issuing Ph.D. Post-graduation and graduation degree, etc. by unauthorised person or institution.
(1)No person other than an institution recognised or authorised under this Act shall confer, grant or issue or hold itself out as entitled to confer, grant or issue any Ph.D., post-graduation and graduation degree or any other like award stating or implying that the holder, grantee or recipient is qualified to practice Physiotherapy and Occupational therapy, as the case may be.(2)No person, other than a Physiotherapist and Occupational Therapist whose name is entered in the register maintained under this Act, shall practice Physiotherapy and Occupational Therapy.(3)Any person or institution, who acts in contravention of the provisions of subsection (1) or (2) and is found guilty therefor, for the first such offence shall be liable to be punished with a penalty of up to one lakh rupees and for a subsequent offence with imprisonment which may extend upto one year :Provided that,-(1)this provision shall be in addition to and not in derogation of any other law for the time being in force;(2)no proceedings under this sub-section shall be initiated without prior permission of the Government.Chapter-VII Miscellaneous
