Section 38 in Gujarat State Council for Physiotherapy Act, 2011
38. Appeal against order of removal from register.
(1)Where the name of any person has been removed from the register on any ground other than that he is not possessed of the requisite qualification for being required as Physiotherapist, may appeal, in the prescribed manner and to payment of such fees, as may be prescribed, to the Government whose decision thereon shall be final.(2)No appeal under sub-section (1) shall be admitted if it is referred after the expiry of a period of thirty days from the date of the order under section 37.
