Section 3 in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
3. Constitution and composition of the Council.
(1)The Government shall, as soon as may be after the commencement of this Act, constitute a Council to be called the Chhattisgarh Council for Physiotherapy and Occupational Therapy.(2)The Council shall consist of the following members, namely :-(i)The Director, Medical Education, Government of Chhattisgarh who shall be President (Ex-officio);(ii)The Director, Health Service, Government of Chhattisgarh (Ex-officio)',(iii)Two members from Physiotherapists, out of which one shall be Principal, Government Physiotherapy College and the other shall be nominated by the Government from amongst the registered practitioners enrolled in the register or physiotherapist;(iv)Two members from among Occupational Therapist, to be nominated by the Government from amongst the registered practitioners enrolled in the register of Occupational Therapist;(v)One member from civil society/Non Government Organization, working in the health sector, to be nominated by the State Government.
