Section 13(2) in The Rehabilitation Council Of India Act, 1992
(2)No person, other than the rehabilitation professional who possesses a recognised rehabilitation qualification and is enrolled on the Register,--(a)shall hold office as rehabilitation professional or any such office (by whatever designation called) in Government or in any institution maintained by a local or other authority;(b)shall practice as rehabilitation professional anywhere in India;(c)shall be entitled to sign or authenticate any certificate required by any law to be signed or authenticated by a rehabilitation professional;(d)shall be entitled to give any evidence in any court as an expert under section 45 of the Indian Evidence Act, 1872 (1 of 1872) on any matter relating to the handicapped:Provided that if a person possesses the recognised rehabilitation professional qualifications on the date of commencement of this Act, he shall be deemed to be an enrolled rehabilitation professional for a period of six months from such commencement, and if he has made an application for enrolment on the Register within said period of six months, till such application is disposed of.
