Section 16(1) in Gujarat State Council for Physiotherapy Act, 2011
(1)Notwithstanding anything contained in this Act or any other law for the time being in force with effect from the date as may be notified by the Government, -(a)no person shall establish an institution; or(b)no institution shall, -(i)open a new- or higher course of study or training including a postgraduate study or training which would enable a student of such course or training to qualify himself for the award of any recognized Physiotherapy qualification; or(ii)increase its admission capacity in any course of study or training including a postgraduate studies;except with the previous permission of the Government obtained in accordance with the provisions of this section.Explanation 1. - For the purpose of this section "person" includes any University or a trust or a society or an institution or a company but does not include the Central Government or the State Government.Explanation 2. - For the purpose of this section "admission capacity" in relation to course of study or training (including post-graduate course of study or training) in an institution means the maximum number of students that may be fixed by the Council from time to time for being admitted to such course or training.
