Section 24 in Gujarat State Council for Physiotherapy Act, 2011
24. Prescription of standards of education in Physiotherapy.
(1)The Council may prescribe by regulations the minimum standards of education in Physiotherapy required for granting recognized qualification in Gujarat.(2)Copies of the draft regulations and all subsequent draft amendments thereof shall be sent by the Council to the State Government for approval.(3)In particular and without prejudice to the generality of the foregoing power, the regulations may provide for, -(a)the nature, period of study and of practical training to be undertaken before admission to an examination;(b)the equipments and facilities to be provided for students undergoing approved course of study;(c)the subjects of examinations and standards to be attained;(d)any other conditions of admissions to examinations.(4)The regulations shall be published in the Official Gazette and in such manner as the Council may direct.(5)The Executive Committee shall from time to time report to the Council on the efficacy of these regulations and may recommend to the Council for such amendments thereof as it may think fit.
