Section 78(1) in Gujarat State Council for Physiotherapy Rules, 2013
(1)The President shall cause to be served on the registered practitioner a notice. Such notice shall specify' the nature and particulars of the charges and shall inform him of the day on which the Council intends to deal with the case, and shall call upon the registered practitioner to put in his written statement of his defence within a period of not less than fifteen days or such other period not exceeding sixty days as may be permitted by the Council, and to attend before the Council on such day. The notice shall be sent three weeks before the date of inquiry Such charge shall be drawn clearly and precisely.
