Section 12(1) in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
(1)Notwithstanding anything contained in any other law for the time being in force, with effect from such date as may be notified by the Government,-(a)No person,(b)No institution, shall-(i)open a new or higher course of study or training (including a postgraduate course of study or training) which would enable a student of such course or training to qualify himself for the award of any recognised Physiotherapy or Occupational Therapy qualification; or(ii)increase its admission capacity in any course of study or training (including a postgraduate course of study or training);except with prior permission of the Government obtained in accordance with the provisions of this Section.Explanation. - (1) For the purposes of this Section, "person" includes any University or a trust or a society or an institution or a company but does not include the Central Government or the State Government.Explanation. - (2) For the purpose of this Section, "admission capacity" in relation to any course of study or training (including postgraduate course of study or training) in any institution, means the maximum number of students that may be fixed by the Council, from time to time, for being admitted to such course or training.
