Section 11 in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
11. Functions of the Council.
- The functions of the Council shall be,-(a)to prescribe and enforce the standards of physiotherapy and occupational therapy, education and practice at all levels;(b)to prescribe a code of ethics for regulating the professional conduct of practitioners in the State;(c)to maintain the register, and to provide for registration of physiotherapist and occupational therapist for the State;(d)to advise the Government in matters relating to the requirement of man power in the field of physiotherapy or occupational therapy;(e)to hear and decide appeals from any decision of the Registrar;(f)to reprimand a practitioner, or to suspend or to remove him from the register, or to take such other disciplinary action against him as may, in the opinion of the Council, be necessary of expedient;(g)to promote research in the field of physiotherapy and occupational therapy;(h)to exercise such power, perform such other duties and discharge such other functions under this Act, or as may be prescribed.
