Section 40 in Gujarat State Council for Physiotherapy Act, 2011
40. Conferring, granting or issuing post-graduate degree, diploma license, etc., by unauthorized person or Institution.
(1)No person other than institution recognized or authorized under this Act shall confer, grant or issue or hold itself out as entitled to confer, grant or issue any degree, diploma, license, certificate or other document stating or implying that the holder, grantee or recipient is qualified to practice the Physiotherapy.(2)No person other than a Physiotherapist whose name is entered in the register maintained under this Act shall practice physiotherapy.(3)Any person who contravenes the provisions of sub-section (1) and if the person so contravening is an institution; the proprietor of the institute or the Chairperson and members of the managing board of the institute who knowingly or wilfully authorises or permits the contravention shall on conviction be punished with imprisonment for a term which may extend to two years and with fine which shall not be less than ten thousand rupees but which may extend to twenty-five thousand rupees.(4)Any person who contravenes the provisions of sub-section (2) shall on conviction be punished with imprisonment for a term which may extend to one year and with fine which shall not be less than five thousand rupees but which may extend to ten thousand rupees.
