Section 30 in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
30. Power to amend Schedule.
(1)If the State Government is satisfied that it is necessary or expedient to do so, it may, by notification published in the Official Gazette, amend the Schedule as the case may be, And the Schedule shall be deemed to have been amended accordingly.(2)Every notification issued under sub-section (1) shall be laid, as soon as may be after it is issued, before the Legislative Assembly of Chhattisgarh.
