Section 23(2) in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
(2)If a registered practitioner, after due inquiry held by the Council or by the Executive Committee in prescribed manner, is found guilty of any misconduct, the Council may-(i)Issue a letter of warning to such practitioner; or(ii)Direct the name of such practitioner-(a)to be removed from the register for such period as may be specified in the direction; or(b)to be removed from the register permanently.Chapter-VI Offences and Penalty
