Section 21 in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
21. Persons entitled to registration.
(1)As soon as may be after the appointed day, the Registrar shall prepare and maintain a register of Physiotherapists and Occupational Therapists in the State in accordance with provisions of this Act.(2)Any person in the State, who is trained and has obtained a graduation or post graduation or Ph.D. degree as a regular student from any University or an institution which is duly recognised by the State Government and the Council, on payment of such fees as may be prescribed, and on presentation of his graduation or post-graduation or Ph.D. degree, as the case may be, shall be entitled to have his name entered in the register.(3)Any person, who has obtained qualification from outside the State and is registered in the register of the Stale Council of respective State or if an applicant has qualified as a regular student from any University, his registration may be clone in the register in such manner as may be prescribed.(4)The application for registration shall be submitted to the Registrar, who shall, after scrutiny, place it before the concerned committee in its next meeting for its recommendation and thereafter place it before the Council along with the recommendation of the committee.(5)The register shall be in such form and may be divided into such parts as may be prescribed, which shall include the name in full, address, date of birth and the qualification of registered physiotherapist and occupational therapists, the date on which the qualification was obtained, and such other particulars as may be prescribed.
