Section 73 in Gujarat State Council for Physiotherapy Rules, 2013
73. Complaints against registered Physiotherapists.
(1)The Council may suo-motu or on any complaint made to it in that behalf, hold an inquiry regarding the alleged professional misconduct of any registered physiotherapist as provided in Section 26 or with reference to offence referred to in Section 37 of the Act.(2)Any complaint or information received in the office of the Council relating to the alleged misconduct of any registered physiotherapist shall be submitted by the Registrar to the President.(3)No complaint shall be entertained unless it is in writing addressed to the Registrar of the Council and signed by the person making it, and shall state the grounds of the complaint, and shall be accompanied by the declaration as to the facts of the case. All anonymous complaints shall be disregarded.(4)Every declaration shall state the description and true place of abode of the declarant, and where a fact stated in a declaration is not within his personal knowledge, the source of information, and grounds for the belief of the declarant in its truthfulness shall be accurately and fully stated.Any declaration or part thereof which is made in contravention of these rules shall not be accepted as evidence.(5)If the President has reason to believe that a complaint is pseudonymous, he may call upon the complainant to furnished further particulars, for ascertaining for its genuineness.
