Section 17 in Gujarat State Council for Physiotherapy Act, 2011
17. Non-recognition of qualifications in certain cases.
(1)Where any institution is established except with the previous permission of the State Government in accordance with the provisions of section 16, no Physiotherapy qualification granted to any student of such institution shall be considered as the recognized qualification for the purposes of this Act.(2)Where any institution opens a new or higher course of study or training (including a post-graduate course of study or training) except with the previous permission of the State Government in accordance with the provisions of section 16, no qualification granted to any student of such institution on the basis of such study or training shall be considered as the recognized qualification for the purposes of this Act.(3)Where any institution increases its admission capacity in any course of study or training except with the previous permission of the State Government in accordance with the provisions of section 16, no Physiotherapy qualification granted to any student of such institution on the basis of the increase in its admission capacity shall be recognized Physiotherapy qualification for the purpose of this Act.Explanation. - For the purposes of this section, the criteria for identifying a student who has been granted a Physiotherapy qualification on the basis of such increase in the admission capacity shall be such as may be prescribed.
