Section 75(2) in Gujarat State Council for Physiotherapy Rules, 2013
(2)If the Committee is of the opinion that a prima-facie case is not made out and that the case should therefore be filed or that the circumstances of the case suggest that a warning to the registered practitioner would be adequate, or that the case is one where the name of the registered practitioner should be removed from the register, the Committee shall record its findings accordingly, and direct the Registrar to take steps for having the case heard and determined by the Council.
