Section 20(2) in Gujarat State Council for Physiotherapy Act, 2011
(2)No person shall after the date of the commencement of this Act, be entitled to be enrolled in the register of Physiotherapists unless he holds a recognized qualification :Provided that any person who has immediately before the commencement of this Act become entitled to be enrolled shall on application made in this behalf before the expiry of one year from the said date be entitled to be enrolled :Provided further that where there is any dispute as to whether a person is so entitled to be enrolled the matter shall be referred to the Equivalence and Registration Committee which shall consider the reference and make recommendation to the Executive Committee whose decision shall be final.
