Section 40(2) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely: —(a)the management of the property of the Council;(b)the maintenance and audit of the accounts of the Council;(c)the registration of Occupational Therapists and Physiotherapists;(d)the rules of procedure for the transaction of business of the Council and its Committees;(e)the procedure for appointing Committees, their functions and duties;(f)the qualifications, procedure for appointment of Inspectors, their powers and duties;(g)the courses and period of study or of training, to be undertaken, the subjects of examination and standards of proficiency therein to be obtained in any university or in any institution for grant of recognised occupational therapists or physiotherapists qualification;(h)the standards of staff, equipment, accommodation, training and other facilities for study or training of the occupational therapists or physiotherapists;(i)the conduct of examinations, qualifications of examiners and the conditions of the admission to such examinations;(j)the standard of professional conduct and etiquette and code of ethics to be observed by occupational therapists and physiotherapists professionals under section 25;(k)the manner in which and the conditions subject to which an appeal may be preferred under section 29;(l)the fees to be paid for applications and appeals under this Act;(m)any other matter which is to be, or may be, made by regulation.
