Section 24(2) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(2)On the receipt of the explanation or where no explanation is submitted within the period fixed, then on the expiry of that period, the State Government may, after making such further inquiry, if any, as it may think fit, by notification in the Official Gazette, direct that an entry shall be made in the Schedule I or II, as the case may be, against the names of the said University or institution and the qualifications conferred by them declaring that the qualification conferred by the said University or institutions shall be a recognised qualification only when granted before a specified date.
