Section 28(2) in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
(2)In particular, and without prejudice to the generality of the power conferred under sub-section (1), 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 resignation of members of the Council;(d)the rules of procedure for the transaction of business of the Council and its committees;(e)the procedure for appointing committee, their functions and duties;(f)the qualifications, procedure for appointment of its staff, 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 recognized Physiotherapists' and Occupational Therapists' qualification;(h)the standards of staff, equipment, accommodation, training and other facilities for study or training of the Physiotherapists and Occupational Therapists;(i)the conduct of examinations, qualifications of examiners and the conditions of the admission to such examinations;(j)the standards of professional conduct and etiquette and code of ethics to be observed by Physiotherapists and Occupational Therapists;(k)the manner in which and the conditions subject to which an appeal may be preferred;(l)the fees to be paid as an applications and appeals under this Act;(m)any other matter which is to be, or may be, prescribed.
