Section 16(3) in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
(3)Whenever the Registrar after such enquiry as it thinks fit, recommends that the name of any person enrolled in the Register of Physiotherapists and Occupational Therapists be removed therefrom, due to professional misconduct, it shall report to the Council and the Council shall, after such enquiry as it may deem fit, by order, direct, the removal of the name of such person from the said Register either permanently or for such period as may be specified in the order.
