Section 78 in Gujarat State Council for Physiotherapy Rules, 2013
78. Notice of charges on registered practitioner.
(1)The President shall cause to be served on the registered practitioner a notice. Such notice shall specify' the nature and particulars of the charges and shall inform him of the day on which the Council intends to deal with the case, and shall call upon the registered practitioner to put in his written statement of his defence within a period of not less than fifteen days or such other period not exceeding sixty days as may be permitted by the Council, and to attend before the Council on such day. The notice shall be sent three weeks before the date of inquiry Such charge shall be drawn clearly and precisely.(2)The notice Sha11 be accompanied by a statement of allegations on which each charge is based. The relevant allegations as to facts, the inferences which they lead to, and the circumstances supporting such inferences shall be clearly mentioned along with any other circumstances proposed to be considered while passing orders in the case.(3)Copies of the relevant documents, if any (including any document given or sent to the Council by or on behalf of the other party, which such other party shall be entitled to the proof to use at the hearing as evidence in support of or in reply/explanation to the charge specified in the notice of inquiry), shall also be supplied to the registered practitioner along with the notice and statement of allegations.(4)Copies of any other documents or statements required by such registered practitioner to prepare his defence may also be supplied to him on request or he may be allowed to take copies thereof.
