Section 17(1) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, with effect from such date as may be notified by the State Government: —(a)no person shall establish an institution; or(b)no institution shall, —(i)open a new or higher course of study or training (including a post-graduate course of study or training) which would enable a student of such course or training to qualify himself for the award of any recognised occupational therapy or physiotherapy qualification; or(ii)increase its admission capacity in any course of study or training (including a post-graduate course of study or training),except with the previous permission of the State Government obtained in accordance with the provisions of this section.Explanation I.— For the purposes of this section, “person” shall include any University or a trust or a society or an institution but shall not include the Central Government or the State Government.Explanation II.— For the purposes of this section, “admission capacity”, in relation to any course of study or training (including a post-graduate course of study or training) in an institution, means the maximum number of students that may be fixed by the Government from time to time, for being admitted to such course or training.
