Section 80 in Gujarat State Council for Physiotherapy Rules, 2013
80. Copies of complaint, written statement and documents to be supplied to members.
(1)Copies of all material documents including written statement of the practitioner's defence, if any, which is placed before the Council as evidence with respect to the case shall be supplied to all members of the Council before the hearing of the case commences.(2)The complainant may, on application in writing obtain copies of any explanation, statement or other documents put forth by the registered practitioner in his defence.
