Section 21(2) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(2)Notwithstanding anything contained in sub-section (1), —(a)a citizen of India holding a qualification which entitles him to be registered with any Council of Occupational Therapy or Physiotherapy in any foreign country, recognised by the Government of that country may, with the approval of the Council, be enrolled temporarily as an occupational therapist or as the case may be, physiotherapist, in the Register till the said qualification is included in the respective Schedules.(b)a person not being a citizen of India who is employed as a occupational therapy or physiotherapy teacher in any hospital or institution in India where such hospital or institution is recognised by the Government of the concerned State or Union Territory, for the purpose of teaching, research or charitable work, may, with the approval of the President of the Council, be enrolled temporarily in the Register, for such period as may be specified in this behalf, in the order issued by the President:Provided that, such person shall not be allowed to practise as a general occupational therapist or physiotherapist and such teaching or work shall be limited to the hospital or institution to which he is attached:Provided further that, no such enrollment under clause (a) shall be permitted unless the Council satisfies itself that such person possesses the requisite knowledge and skill to practise occupational therapy or physiotherapy by conducting a screening test or such other test or examination as may be prescribed.
