Section 29(1) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(1)Where the name of any person has been removed from the Register on the ground of professional misconduct or any other ground or his application for enlistment under sub-section (2) of section 30 A has been rejected, he may appeal to the State Government in the prescribed manner with the prescribed fee, whose decision thereon shall be final.
