Section 33 in Gujarat State Council for Physiotherapy Act, 2011
33. Persons entitled to registration.
(1)Every person possessing the qualification as a Physiotherapist mentioned in the Schedule, shall subject to the provisions contained in this Act and on payment of such fees as may be prescribed in this behalf, be entitled to have his name entered in the register, as the case may be, subject to such conditions as the Council may prescribe.(2)Every person applying for registration as Physiotherapist shall in his application make a declaration that he, is in full time practice of Physiotherapist and is not engaged in any other trade or business or profession. He shall further undertake that if, after registration he takes up or is engaged in some other profession or business, he shall forthwith inform the Council of such service or employment or engagement and shall cease to practice as Physiotherapist, and that his name shall be deleted from the register.(3)The application of registration shall be accompanied by all documents required to be produced as given in the prescribed form.(4)The application for registration shall be submitted to the Secretary, who shall after scrutiny, place it before the council in the next meeting for its recommendation.(5)The Council may require any candidate to appear personally before it in support of any statement made by him in his application to furnish such other particulars as may be required.(6)The Council shall consider such objections as may be raised against the registration of any person as Physiotherapist, and if necessary may call upon any person objecting to the registration.(7)After the consideration of the contents of the application and objections, if any, if the Council is of the opinion that the person applying for registration is fit and proper person to be registered, it shall make an order granting the registration.
