Section 49 in Gujarat State Council for Physiotherapy Act, 2011
49. Power to make rules.
(1)The State Government may make by notification in the Official Gazette, rules generally for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters:-(i)the management of the property of the Council, and the maintenance of accounts and audit;(ii)manner of election of the President and the Vice-President of the Council under section 7;(iii)summoning and holding of the meetings of the Councils, the time and place of such meetings and the conduct of business therein under section 10;(iv)powers and duties of the President and the Vice-President of the Council;(v)procedure for appointment of Registrar, Deputy Registrar and other staff of the Council including the pay scales and other service conditions under section 13;(vi)powers and duties of the Executive Committee, the summoning and holding of meeting thereof, the times and places of such meetings;(vii)term of office and the powers and duties of the Secretary and other officers and servants of the Council;(viii)the form and other particulars of the scheme for establishing new institutions, new courses of study, etc. under section 16;(ix)procedure for determining the admission capacity for courses of Physiotherapy under section 16;(x)the system for conducting a screening test or any other test or examination under section 20;(xi)procedure for renewal of registration under section 36;(xii)procedure for filing an appeal to the State Government against any order of the Council under section 38;(xiii)manner in which the Council shall furnish information to the State Government, the format of the annual report and the form in which the budget would be prepared under Chapter IV;(xiv)procedure for seeking registration including the fee to be paid, format of the certificate of registration, manner in which the name of a practitioner may be removed from the Register, etc. under Chapter V;(xv)any other matter which is to be or may be prescribed under this Act.(3)The rules made under this section shall, subject to the condition of previous publication, be published in the Official Gazette;Provided that if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with the previous publication of any rule to be made under this section.(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made, and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(5)Any rescission or modification made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
