Section 17(3) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(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 (5), and submit the scheme together with its recommendations thereon to the State Government.
