Section 82(2) in Gujarat State Council for Physiotherapy Rules, 2013
(2)Where there is no complainant or no complainant appears, the following procedure shall be followed, namely:-(a)The Registrar shall first read over the notice of inquiry addressed to the practitioner before the members of the Council or members of the Executive Committee, as the case may be, and shall state the facts of the case and produce before the Council the evidence by which it is supported.(b)The practitioner shall then be invited to state his case by himself or by his legal practitioner to produce his evidence in support of it. He may address the Council either before or at the conclusion of his evidence.(c)The legal advisor of the Council, if any, may be heard in reply if the Council so desires.
