Section 36 in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
36. Directions by Government.—
(1)The Council shall carry out such directions as may be issued from time to time, by the State Government, for the efficient administration of this Act.(2)If any dispute arises between the Council and the State Government, in connection with the exercise of its authority and in the discharge of its functions by the Council under this Act, the decision of the State Government on such dispute shall be final.
