Section 16(3) in Gujarat State Council for Physiotherapy Act, 2011
(3)On receipt of the scheme under sub-section (2), the Council may obtain such other particulars as may be considered necessary by it from the person or the institution concerned and thereafter it may, -(a)if the scheme is defective and does not contain any necessary particular give a reasonable opportunity to the person or institution concerned for making a written representation and it shall be open to such person or institution to rectify the defects if any specified by the Council;(b)consider the scheme having regard to the factors referred to in sub-section (7) and submit the scheme together with its recommendations thereon to the State Government.
