Section 24(1) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(1)When upon the report by the Executive Committee, it appears to the Council that, —(a)the courses of study, training and examinations to be undergone to obtain a recognised qualification from any University or institution in the State or the conditions for admission to such courses or the standards of proficiency required from candidates at such examinations;(b)the staff, equipment, accommodation, training and other training provided in such University or Institution;(are not in conformity with the regulations made under the Act or fall short of the standard prescribed by the Council, the Council shall make a representation to that effect to the State Government. After considering such representation, the State Government shall forward it, along with such remarks, as it may think fit, to the University or institution concerned with an intimation of the period within which the University or institution may submit its explanation to the State Government.
