The Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015

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34 (t4) sdq!'r6 {r-d[d, fu<i* rsw++ff rorr
CHHATTISGARH ACT
(No.4 of20l6)
TIIE CHHATTISGARH CO{'NCIL FOR PHYSIOTI{ERAPY AND OCCUPATIONAL THERAPY ACT, 2015
Sections
l. Short title, extent and commencement.
2. Definitions.
CIIAPTER.II
CONSTITUTION OF T}IE COTNCIL
3. Constitution and composition ofthe Council.
4. Incorporation ofthe Council.
5. Appointment of registrar.
6. Mode of nomination.
7. Disqualification.
8. Meetings ofthe Council.
9. Executive Committee and other committees.
10. Other employees ofthe Council.
CHAPTER.III
FUNCTIONS OF THE COUNCIL
ll. FunctionsofCouncil-
12. Prior permission for establishment ofnew course of study, etc.
13. Non-recognition ofqualifications in certain cases.
14. Time for seeking permission for certain existing institutions, etc.
15. Recognition ofqualifications granted by Universities, etc. in India.
16. Professionalconduct.
CTIAPTER-I
PRELIMINARY
CIIAPTER.IV
FINANCE
17. Income ofCouncil.
18. Funds ofthe Council.
19. Budget.
20. Annual report.
udvrrqtrdrd. ftcis rswr+O zoio 3.4 (15)
CHASIER.V
PREPARA.TION AND MAINTENANCE OF REGISTER
21. Persons eltitled to registratioir.
D. Certificateofregistratiol
n. Removal of name from the rcgiste(
CHAPTERf
OFFENCES AND PENALry
Conferring granting or issuing Ph.D., Post-graduation and Graduation degree, etc. by unauthodzed person
or institution.
CTIAPTER.VII
MISCELI-ANEOUS
x.
'26.
27.
28.
D.
30.
Directions by tle GoYernmenl
Power to supersede the Council.
Powertomake rules.
Power to make reguletions.
Power to remove difficulties.
Power to amend Schedule.
Schedule
34 (16 ) Bdqic{rdqd, ft<iq rs q++ff zotr
Short title, extent
&nd commencement.
CHHATTISGARH ACT
(No.4 of20l6)
THE CHHATTISGARH COUNCIL FOR PIIYSIOTIIERAPY AND OCCTJPATIONAL
THERAPY ACI 2OI5
An Act to provide for the establishment of the Chhattisgarh Council for
Physiotherapy and Occupational Therapy for the purpose ofcoordination and determination
ofstandards ofeducation and ofpractice in the field ofPhysiotherapy and Occupational
Therapy, for the maintenance of a register of Physiotherapists and Occupational
Therapists in the State, and formatters connected therewith or incidental ther€to.
Be it enacted by the Chhattisgarh Legislature in the Sixty-sixth Year ofthe Republic of
India, as follows :-
CHAPTER-I
PRELIMINARY
This Act may be called the Chhattisgarh Council for Physiotherapy and
Occupational Therapy Act, 2015.
lt extends to the whole State ofChhattisgarh.
lt shall come into force on such date as the Covemmentmay, by notification
in the the Official Gazette, appoint:
Provided that different dates may be appointed dififerent
provisions olthis Act.
l. (t)
Q)
(3)
Defini tions, In this Act, unless the context otherwise requires,-
(a) "Council" means the Chhattisgarh Council for Physiotherapy and
Occupational Therapy constituted under Section 3;
(e)
"Govemment" means the Government olChhattisgarh;
"lnstitution" means any institution recognised by the State Govemment or
the Council, within or outside India, which grants Graduation Degree, Post
Graduation DegreeorPh.D. in Physiotherapy or Occupational Therapy, as
the case may be;
"Occupational Therapist" means a person who possess recognised
Occupational Therapy qualification and whose name has been enrolled or
deemed to have been enrolled in the Register of Occupational Therapists;
"Occupational Therapy" means a branch of health care system, which
involves application of purposeful goal oriented activity through latest
technology with computerised system and the like treatment of a person
whose function is impaired due to acute and chronic physical illnesses or
injury psychological dysfunction, congenital or developmental disability or
ageing process in order to achieve optimum functioning, to prevent
disability and to maintain health;
"Physiotherapist" means a person who possesses recognised Physiotherapy
qualification and whose name has been enrolled or deemed to have been
enrolled in the Register or Physiorherapisrs:
(b)
(c)
(d)
(0
E-#€rrE{qq", frri+ rs w+*t zorr 34 (17\
(e) "Physiotherapy" means a branch ofmodem medical science which includes
examination, assessment, interpretation, physical test, planning and
execution of Physiotherapy treatment and to adyice, instructions to any
person preparatory to or forthe purpose ofor in connection with preventing,
correcting, alleviating and limiting dysfunction, acute and chronic bodily
malfunction including life saving measures via chest physiotherapy in the
intensive care units, curing physical disorders or disability promoting
physical fitness, facilitating healing and pain reliefand treatment ofphysical
and psychosomatic disorders through modulating physiological and
physical responses using physical agents, activities and devices including
exercises, mobilization, manipulation, therapeutic ultrasound, electrical, thermal
agents and eiectrotherapy and to facilitate similar other techniques for
physiotherapy treatment and prevention;
"Prescribed" means prescribed by rules made under this Act;
"President" means the President ofthe Council;
"Profession" means the Profession of Physiotherapy or Occupational
Therapy, as the case may be;
"'Recognised Physiotherapy qualifi cation" or "Recognised Occupational
Therapy qualification" means qualification in Physiotherapy or Occupational
Therapy, as a regular student, as the case may be, obtained from an
institution ofPhysiotherapy or Occupational Therapy recognised by The
Council, as mentioned in the Schedules.
"Register" means the Register of Physiotherapists and Occupational
Therapists, as the case may be, prepared under sub-section (2) ofSection 21
ofthis Act and maintaned by the Council under this Act;
"Registrered practitioner" means a Physiotherapist or Occupational
Therapist, as the case may be, whose name is entered and continues to
remain in the Register ofthe Council;
"Registraa' means the Registrar of the Council, appointed under
sub-section ( 1) of Section 6t
"Regulation" means a regulation made by the Council under this Act;
"Rule" means a rule made under this Act:
"Specific Occupational Therapy Services" means and include but are not
limited to education and training in Activities of Daily Living, the design,
fabrication and application ofor splints, guidance in the selection and use of
adaptive equipments, therapeutic activities to enhance functional
performances, prevocational evaluation and training and consultation
conceming the adaptation of physical environments, which may be
provided to individuals or groups, and to both indoor and outdoor patients;
"Schedule" means the Schedule appended to this Act;
"Section" means a section ofthis Act;
"State" means lhe State of Chhattisgarh:
(h)
o
(j)
(k)
o
(m)
(n)
(o)
(p)
(q)
(r)
(s)
(t)
34 ( 18) sffi€qa {rqq{, fuci6 r s s€fl zo r r
(u) "University" means any University recognised by the University Grant
Commission or a University recognised by the Covemment or any such
institution ofnational impoftance as declared by the Parliament by law.
CHAPTER.II
CONSTITUTION OF THE COUNCIL
(l) The Government shall, as soon as may be after the commencement of this
Act, constitute a Council to be called the Chhattisgarh Council for
Physiotheapy and Occupational Therapy.
Q) The Council shall consist ofthe following members, namely :
The Director, Medical Education, Covernment ofChlattisagrh who
shall be President (Ex-officio);
The Director, Health Services, Govemment of Chhattisgarh
(Ex-officio);
Two members ftom Physiotherapists, out of which one shall be
Principal, Govemment Physiotherapy College and the other shall
be nominated by the Govemment ftom amongst the registered
practitioners enrolled in the register of physiotherapist;
Two members from among Occupational Therapist, to be nominated
by the Government liom amongst the registered practitioners
enrolled in the register ofOccupational Therapist;
(v) One member from civil society,tlon Government Organization,
working in the health seclor, to be nomimated by the State
Government.
The Council shall be a body corporate by the name "Chlattisgarh Council for
Physiotherapy and Occupational Therapy" having perpetual succession and a
common seal, with the powerto acquire, hold and dispose ofproperties, both movable
and immovable, and shall by the said name sue or be sued.
0) The Council shall, with the prior consent of the Govemment, appoint a
Registrar having such qualifications as may be prescribed.
The Registrar shall be the Secretary and the Executive Officer ofthe Council
and shall attend all meetings ofthe Council, keep minutes of the meetings
and names ofmembers present.
The accounts ofthe Council shall be kept by the Registrar in the prescribed
mannet
The Registrar shall have such supervisory powers over the staff as may be
presoibed, and may perform such other duties and discharge such other
functions as may be specified in this Act, or as may be prescribed.
Nomination ofa member ofthe Council shall be made forsuch term and in
such mamer as may be prescribed.
Removal ofa nominated member ofthe Council shall be done in a manner as
ma1 be prescribed :
Provided that no such removal shall be done by the Government
except after giving such member, a reasonable opportunity ofbeing heard.
Constitution and
composition of the
Council.
I ncorporation of
the Co ncil.
3.
4.
(D
(iD
(iiD
(iv)
AppoiItment
Registrar.
llod e
Nomination.
(2)
(3)
(4)
(t)
Q)
sdarrqtrqqd, ftri+ rs q++0 zorr 34 (le)
No one shall be a member ofthe Council, if-
G)
He is, or becomes, ofunsound mind and stands so declared by a competent
court: or
He is, or has been, convicted ofany offence involvingmoral turpitude, v/hich,
in the opinion ofthe Govemment, renders him unfit to be a member of the
Council; or
He is, or at any time has been, adjudicated as an un-discharged insolvent; or
His name has been removed from the Register and has not been re-entered
therein; or
He is awhole-time officer or servant ofthe Council.
Meetings to the Council shall be held at such intervals and in such manner as may be
prescribed.
The Executive Committee and other committee shall be constituted in such manner
and shall perform such functions and duties as may be prescribed.
The Council may appiont such office staffand servants, other than the Registrar, as it
may deem necessary for discharging its fuctions and duties under this Act :
Provided that the number and designation of the staff and Class-lV
employees, their pay and allowances shall be such as may be prescribed.
D isq u alification.
(a)
(b)
(c)
(d)
t0.
Meetings of the
Council.
Executive
Committee and
other committees.
Other employees
of the Council.
C}IAPTER- Itr
FLTNCTIONS OF THE COUNCIL
11, The functions ofthe Council shall be.- Functions
Council.
of the
(a)
(b)
(c)
(d)
to prescribe and enforce the standards of physiotherapy and occupational
therapy, education and practices at all levels;
to prescribe a code of ethics for regulating the professional conduct of
practitioners in the State;
to maintain the register, and to provide for registration of physiotherapist
and occupational therapist for the State;
to advise the Govemment in matters relating to the requirements of man
power in the field ofphysiotherapy or occupational therapy;
to hear and decide appeals from any decision ofthe Registrar;
to reprimand a practitioner, orto suspend or to remove him from the register,
or to take such other disciplinary action against him as may, in the opinion of
the Council, be necessary ofexpedient;
to promote research in the field ofphysiotherapy and occupational therapy;
to exercise such power, perform such other duties and discharge such other
functions under this Act, or as may be prescribed.
(e)
(0
G)
o)
34 (20) ud{lr6 rrqqd, f6qb 15qfit 2616
Prior permission
for establishm€nt
of new course of
study, etc.
12. 0) Notwithstanding anything contained in any other law for the time being in
force, with effect from such date as may be notified by the Govemment,-
(a) No person,
o) No institution, shall -
open a new or higher course of study or training
(including apostgraduate course of study or training) which
would enable a student ofsuch course orkaining to qualiry
himself for the award ofany recognised Physiotherapy or
Occupational Therapy qualification; or
increase its admission capacity in any course of study or
training (including a postgradute course of study or
training);
Explanation
except with prior permission of the Government obtained in
accordance with the provisions ofthis Section.
(1)-For the purposes of this Section, "person" includes any
University or a trust or a society or an institution or a company but
does not include the Central Government or the State Government.
(2)-Forthe purposes of this Section, "admission capacity" in
relation to any course of study or training (including
postgraduate course of study or training) in any institution, means
the maximun number ofstudents that may be fixed by the Council,
from time to time, for being admifted to such course or training.
Every person or institution shall, for the purpose of obtaining
permission under sub-section (1), submit to the Govemment a
scheme in accordance with the provisions of clause (b), and the
Covemment shall refer such scheme to the Council lor its
recommendations.
Explanation
(b) The scheme referred to in clause (a) shall be in such form and
contain such particulars and be preferred in such manner and be
accompanied by such fee as may be prescribed.
On receipt ofa scheme by the Council under sub-section (2), the Council
may obtain such other particulars as may be considered necessary by it liom
the person or the institution concemed, and thereafter, it may-
If the scheme is defective and does not contain any necessary
particulars, give a reasonable opportunity to the person or
institution concerned formaking a written representation, and it
shall be open to such person or institution to rectiry the defects, if
any, specified by the Council;
Consider the scheme, having regard to the factors refened to in
sub-section (7), and submit the scheme, together with its
recommendations thereon, to the State Govemment.
The Governrnent may, after considering the scheme and the
recommendations ofthe Council under sub-section (3) and after obtaining,
where necessary such other particulars as may be considered necessary by
it from the person or institution concerned, and having regard to the factors
o
(iD
(a)Q)
(3)
(a)
(b)
(4)
sdqjlc {rqEd, fr<i+ r svr+o zore 34 (21')
(5)
referred to in sub-section (7), either approve (with such conditions, ifany, as
it may deem necessary) the scheme, in which case such approval shall be
deemed to be a permission under sub-section (l) and thereon the State
Government may amend the Schedule so as to include the name of such
person or institution, or reject the scheme :
Provided that no scheme shalJ be rejected by the Govemment
except after giving the person or institution concerned a reasonable
opportunity ofbeing heard :
Provided further that nothing in this sub-section shall prevent any
person or institution whose scheme has been rejected by the Government to
submit a fresh scheme and the provisions ofthis Section shall apply to such
scheme, as if such scheme has been submitted for the first time under
sub-section (2).
Where within a period ofone year Aom the date ofsubmission ofthe scheme
to the Govemment under sub-section (2), no order has been communicated
to the person or institution submifting the scheme, it shall be deemed to have
been approved by the Govemment in the form in which it had been
submitted, and accordingly, the approval ofthe Government required under
sub-section (2) shall also be deemed to have been granted.
In computing the time limit specified under sub-section (5), the time taken by
the person or institution for submitting lhe scheme, in fumishing any
particulars called for by the Council, or by the Govemment shall be excluded.
The Council, while making its recommendations under clause (b) of
sub-section (3) and the Covernment while passing an order, either approving
or rejecting the scheme under sub-section (4), shall give due regards to the
following factors, namely :-
(a) whether the proposed institution or the existing institution seeking
to open a new or higher course ofstudy or training, would be in a
position to olferthe minimum standards ofeducation as prescribed;
whether the person seeking to establish an institution or the
existing institution seeking to open a new or higher course of
study or training or to increase its training or to increase its
admission capacity, asthe case may be, has adequate financial
resources;
whether necessary facilities in respect of staff, equipment,
accommodation, training and other facilities to ensure proper
functioning ofthe institution or conducting the new course of study
ortraining or accommodating the increased admission capacity have
been provided or would be provided within the time limit specified
in the scheme;
whether any arrangement has been made or programme drawn to
impad raining to students likely to attend such institution or course
of study or training by persons having the recognised
Physiotherapy or Occupational Therapy, quaiifications, as the case
may be;
whethernecessary arrangement has been made or programme drawn
to meetthe requirement of manpower in the field of practice of
Physiotherapy or Occupational Therapy, as the case my be;
(o
(7)
(b)
(c)
(d)
(e)
34 (22\ ddqrrE rrdq{, f<ri+ tsqr+tIorr
Non - recognition
of qualificrtions
in certain cases.
(l)13.
a)
(3)
Q)
(0 where the Gov€mment passes an order either approving or
rejecting a scheme under this Section, a copy ofsuch order shall be
communicated to the person or institution concemed; and
(g) any other factor as may be prescribed.
Any institution established, without prior permission of the Govemment
shall not be a recognised institution and any Physiotherapy or Occupational
Therapy degree or diploma or certificate issued to any student by such
institution shall not be considered as recognised qualification for the
purposes of th is Act.
Where any institution opens a new or higher course of study or training
(including a postgraduate course ofstudy or training), except with the prior
permission ofthe Govemment, no qualification gtanted to any student of
such study or taining shall not be a recognised qualification for the
purposes of this Act.
Where any institution increases its admission capacity in any course of
study or training except with the prior permission of the Govemment, no
Physiotherapy or Occupational Therapy qualification gtanted to any
student ofsuch institution on the basis of the increase in its admission
capacity shall be a recognised Physiotherapy or Occupational Therapy
qualification for the purposes ofthis Act.
Explanation - For the purposes ofthis Section, the criteria for identif,ing a
student, who has been granted a Physiotherapy or Occupational Therapy
qualification on the basis ofsuch increase in the admission capacify shatl be
such as may be prescribed.
Ifbefore the commencement ofthis Act, arty person has established an institution or
any institution has opened a new or higher course ofstudy or training or increased its
admission capacity, such person or institution, as the case may be, shall seek, within
a period of one year from the commencement of this Act, the permission of the
Govemment.
The qualification (which may be a Graduate or Post Graduate or Ph.D. Degree in
physiotherapy or occupational therapy) granted by any University is recognised
under this Act.
(l) The Concil may make regulations, and may lay down standards of
professional conduct and etiquette and a code ofethics for Physiotherapists
and Occupational Therapists.
Regulations made under sub-section (l) may speciry that violations thereof
shall constitute professional misconduct and such provision shall have
effect notwithstanding anything contained in any law for the time being in
force.
Whenever the Regisftar after such enquiry as it thinks fit, recommends that
the name ofany person enrolled in the Register of Physiotherapists and
Occupational Therapists be removed therefrom, due to professional
misconduct, it shallreport to the Council and the Council shall, after such
enquiry as it may deem fit, by ordeq direct, the removal of the name of such
person from the said Register either permanently or for such period as may
be specified in the order.
Time for seeking
permission for
certain existing
i nstitution. efu.
14.
Recognition
qualifications
grantsd
Universities,
in Indir.
Professiooal
cond uct.
of 15.
by
rtc.
16.
(3)
B+qird{rqq*, fr<iq ts q++Q zoro 34l23l
(4) Any person aggrieved by an order of the Council may prefer an appeal
against that order to the Govemment, in such form and manner as may be
prescribed.
(5) On receipt of such appeal, the Government may, alter giving the parties an
opportunity ofbeing heard, pass such orders as it may deem fit, which shall
be final and binding.
C}IAPTER. TV
FINANCE
17. Income ofthe Council shall consist of.-
(, Fees received ftom the practitioner;
lncome
Council.
(ii)
(iiD
(l)
Q)
t8.
Grants received from the State Government, ifany; and
Any other sums received by the Council.
All moneys belonging to the Council shall be deposited in such nationalised Funds oI th.
banks or invested in such mamer as may be decided by the Council. council.
The Council may spend such sums as it think fit for performing its functions
under this Act, and such sums shall be treated as expenditure payable under
this Act.
The Council shall prepare, in such form and at such time each year as may be Budget.
prescribed, a budget in respect ofevery financial year, showing the estimated receipts
and expenditure.
The Council shall pre

Excerpt shown. Open the full act in Lexace.

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