Section 21(1) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(1)(a)Any qualification in Occupational Therapy or Physiotherapy granted by a University or an institution included in Schedule I and Schedule II, respectively, shall be sufficient qualification for enrollment in the register of Occupational Therapists or Physiotherapists, as the case may be;(b)No person shall, after the date of commencement of this Act, be entitled to be enrolled in the register as a Occupational Therapist or Physiotherapist unless he holds a recognised qualification:Provided that, in case of a dispute as to whether a person is entitled to be enrolled, the matter shall be referred to the respective equivalence and Registration Committee which shall consider the reference and make recommendations to the executive Committee whose decision shall be final.
