Section 76 in Gujarat State Council for Physiotherapy Rules, 2013
76. Procedure for referring case to Council.
(1)Where the Executive Committee is of the opinion that the case should be filed , or that a warning would be adequate the Committee may require the Registrar to call, by a letter sent by registered post for the explanation of the registered practitioner, if any, within a period of fifteen days of the date of receipt of the letter.(2)After the expiry of the time limit referred to in sub-rule (1), all the papers of the case including the explanation, if any, of the registered practitioner, shall be referred to the Council.(3)On receipt of the person under sub rule (2) the council shall consider and may decide.(a)to file the papers,(b)to exonerate the registered practitioner of the charge; or(c)to direct an inquiry to be held as laid down in Rules 73 to 79.
