Section 12(4) in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
(4)The Government may, after c6nsidering 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 deem necessary) the scheme, in which case such approval shall be deemed to be a permission under sub-section (1) and thereon the State Government may 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 concerned a reasonable opportunity of being heard :Provided further that nothing in this sub-section shall prevent any person or institution whose 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).
