Section 15 in Gujarat State Council for Physiotherapy Act, 2011
15. Equivalence and Registration Committee.
(1)There shall be a Equivalence and Registration Committee for the purpose of recommending the recognition of degrees granted by institutions imparting training in Physiotherapy and to consider matters relating to registration of Physiotherapists. The recommendations of this committee shall be subject to approval by the Executive committee and the Council, unless otherwise provided in this Act.(2)The Vice-President shall be Chairman of such committee. There shall be five other members nominated by the President of the Council from amongst the members of the Council, representing, educationists and specialists in different branches of Physiotherapy.
