Section 16 in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
16. Professional conduct.
(1)The Council may make regulations, and may lay down standards of professional conduct and etiquette and a code of ethics for Physiotherapists and Occupational Therapists.(2)Regulations made under sub-section (1) may specify that violations thereof shall constitute professional misconduct and such provision shall have effect notwithstanding anything contained in any law for the time being in force.(3)Whenever the Registrar after such enquiry as it thinks fit, recommends that the name of any person enrolled in the Register of Physiotherapists and Occupational Therapists be removed therefrom, due to professional misconduct, it shall report to the Council and the Council shall, after such enquiry as it may deem fit, by order, direct, the removal of the name of such person from the said Register either permanently or for such period as may be specified in the order.(4)Any person aggrieved by an order of the Council may prefer an appeal against that order to the Government, in such form and manner as may be prescribed.(5)On receipt of such appeal, the Government may, after giving the parties an opportunity of being heard, pass such orders as it may deem fit, which shall be final and binding.Chapter-IV Finance
