Section 81 in Gujarat State Council for Physiotherapy Rules, 2013
81. Legal assistance at inquiry.
- At the hearing of the case by the council, the council may be assisted by any legal practitioner and the complaint, if any, and the registered practitioner may also be represented or assisted by his legal practitioner:Provided that, where any advice is tendered to the council by an assessor under Section 26 on any question of law, as to evidence, procedure, or any other matter, such advice shall be subject to the provision of Section 26 of the Act.
