Section 16(4) in Gujarat State Council for Physiotherapy Act, 2011
(4)The Government may after considering the scheme and the recommendations of the Council under sub-section (3) and after obtaining where necessary such other particulars as may be considered necessary by it from the person or institution concerned, and having regard to the factors referred to in sub-section (7), either approve (with such conditions, if any, as it may consider necessary), the scheme in which case such approval shall be deemed to a permission under subsection (1) and thereon the State Government may, by notification in the Official Gazette, amend the Schedule so as to include the name of such person or institution, or reject the scheme :Provided that no scheme shall be rejected by the Government except after giving the person or institution or company concerned a reasonable opportunity of being heard :Provided further that nothing in this sub-section shall prevent any person or institution wfhose scheme has been rejected by the Government to submit a fresh scheme and the provisions of this section shall apply to such scheme, as if such scheme has been submitted for the first time under sub-section (2).
