Section 20(3) in Gujarat State Council for Physiotherapy Act, 2011
(3)Notwithstanding anything contained in sub-section (2), -(a)a citizen of India holding a qualification which entitles him to be registered with any Council of Physiotherapy in any foreign country, may with the approval of the Council, be enrolled as a Physiotherapist subject to passing the screening examination conducted by the Council from time to time.(b)a person not being a citizen of India who is employed as a Physiotherapist teacher in any hospital or institution in any State or Union Territory for the purpose of teaching, research or charitable work, may with the approval of the President, be enrolled temporarily in the register for such period as may be specified in this behalf in the order issued by the President, subject to passing the screening examination conducted by the Council from time to time :Provided that the practice by such person shall be limited to the hospital or institution to which he is attached:Provided further that no such enrolment under clause (a) or clause (b) shall be permitted unless the Council satisfies itself that person possesses the requisite knowledge and skill to practice Physiotherapy by conducting a screening test or such other test or examination as may be prescribed.
