Section 25(3) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(3)Whenever the Executive Committee, after such inquiry as it thinks fit, recommends that the name of any person enrolled in the register of occupational therapists or register of physiotherapists be removed therefrom due to professional misconduct, it shall accordingly report to the Council and the Council shall after such inquiry 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.
