The Haryana State Council for Physiotherapy Act, 2020 (6 of 2020)

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HARYANA GOVT. GAZ. (EXTRA.), MAR. 31, 2020 (CHTR 11, 1942 SAKA)

PART – I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 31st March, 2020
No. Leg. 6/2020.— The following Act of the Legislature of the State of Haryana received
the assent of the Governor of Haryana on the 25th March, 2020 and is hereby published for
general information:-
HARYANA ACT NO. 6 OF 2020
THE HARYANA STATE COUNCIL FOR PHYSIOTHERAPY ACT, 2020
AN
ACT
to provide for the constitution of the Haryana State Council for Physiotherapy for the
purpose of registration of Physiotherapists in the State and for the recognition of institutions
imparting training in the field of Physiotherapy and for co-ordination and determination of
standards of education in the field of Physiotherapy and for matters connected therewith or
incidental thereto.
Be it enacted by the Legislature of the State of Haryana in the Seventy-first Year of the
Republic of India as follows:-
1. (1) This Act may be called the Haryana State Council for Physiotherapy Act, 2020.
(2) It extends to the whole of the State of Haryana.
(3) It shall come into force on the date of its publication in the Official Gazette.
Short title,
extent and
commencement.
2. In this Act, unless the context otherwise requires,-
(a) “Council” means the Haryana State Council for Physiotherapy constituted under
section 3;
(b) “Equivalence and Registration Committee” means the Equivalence and
Registration Committee constituted under section 13;
(c) “Executive Committee” means the Executive Committee constituted by the
Council under section 12;
(d) “Government” means the Government of the State of Haryana in the administrative
department;
(e) “Inspector” means an Inspector appointed by the Executive Committee under
section 24;
(f) “institution” means an institution recognized by the Council for imparting
education and training in Physiotherapy;
(g) “member” means the member of the Council and includes the President and Vice-
President;
(h) “Physiotherapist” means a person who possesses Physiotherapy qualification from
a recognized institution and whose name has been enrolled in the register of
Physiotherapists;
(i) “Physiotherapy” means a branch of modern medical science which includes
examination, treatment, advice and instructions to any person preparatory to or for
the purpose of or in connection with movement dysfunction, bodily malfunction,
physical disorder, disability, healing and pain from trauma and disease, physical
and mental conditions using physical agents including exercises, mobilization,
manipulation, mechanical and electrical therapy, activity and devices or diagnosis,
treatment and prevention;
(j) “prescribed” means prescribed by the rules made under this Act;
Definitions.
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(k) “recognised institution” means,-
(i) any institution established by law in force in the State of Haryana; or
(ii) any other institution recognised by the Government for the purpose of this
Act;
(l) “recognised university” means,-
(i) any university incorporated by law in India; or
(ii) any other university which is declared by the Government to be a
recognised university for the purpose of this Act;
(m) “register” means the register of Physiotherapists prepared and maintained by the
Council under section 29;
(n) “registered practitioner” means a Physiotherapist whose name is entered and
continues to remain in the register;
(o) “Registrar” means the Registrar appointed under section 16;
(p) “regulations” means the regulations framed by the Council under this Act;
(q) “State” means the State of Haryana..’.
Constitution of
Council.
3. (1) The Government shall, by notification in the Official Gazette, constitute a body
to be known as the Haryana State Council for Physiotherapy to exercise the powers conferred
on and to perform functions assigned to it under this Act.
(2) The Council shall be a body corporate having perpetual succession and a
common seal with power, subject to the provisions of this Act and the rules made there under
to acquire, hold and dispose of property, both movable and immovable and to enter into
contracts and shall by the said name sue and be sued.
(3) The headquarters of the Council shall be at Panchkula, Haryana.
Composition of
Council.
4. (1) The Government shall, by notification constitute a Council consisting of the
following members, namely:-
(i) Director, Medical Education and Research Department shall be the
President;
(ii) Deputy Director, dealing with the subject of Physiotherapy in Medical
Education and Research Department shall be the Vice-President;
(iii) one Physiotherapist amongst the teaching faculty from each of the
Government teaching institutions in the State, to be nominated by the
Government;
(iv) three Physiotherapists amongst the teaching faculty in the Government
Aided or private institutions in the State, to be nominated by the
Government;
(v) two members elected in the election conducted by the Council from
amongst the registered practitioners;
(vi) one member from the Haryana Medical Council to be nominated by the
Government.
(2) The Registrar of the Council shall be the Member-Secretary.
Disqualifications. 5. (1) A person shall not be qualified to be nominated, as a member, if he,-
(i) is of unsound mind and stands so declared by a competent court;
(ii) is or has been convicted of any offence involving moral turpitude, which,
in the opinion of the Government renders him unfit to be a member of the
Council;
(iii) is an un-discharged insolvent;
(iv) has been punished by the Council in any manner for infamous conduct in
the profession;
(v) has been removed or dismissed from the service of the Government or any
institution;
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(vi) whose name has been removed or is not entered in the register; or
(vii) has completed the age of sixty-two years.
(2) If any member absent himself from three consecutive meetings of the Council,
without the permission of the Council, or without such reason as may, in the opinion of the
Council, be sufficient, the Council may declare his seat vacant and take steps to fill the vacancy.
(3) If any member becomes or is found to be subject to any of the disqualifications
mentioned in sub-section (1), the Council shall submit a report to the Government, and the
Government, if satisfied about the disqualification, shall declare his seat vacant.

6. (1) The term of office of the member of the Council, other than the ex-officio members
shall be three years from the date on which he assumes office.
(2) Where the said term of three years is about to expire in respect of any member, a
successor may be nominated at any time within three months before the said term expires but he
shall not assume office until the said term has expired.
(3) No member shall be nominated for more than two terms or up to the age of sixty-
two years, whichever is earlier.
Term of office of
member.
7. (1) Any casual vacancy arising in the office of a nominated member of the Council by
reason of his death, resignation, removal or disability or otherwise, before the expiry of his term
of office, shall be filled up within a period not exceeding six months from the date such vacancy
occurs, in such manner, as may be prescribed.
(2) Any person nominated under sub-section (1) shall hold office for the residual
period of the term of the member in whose vacancy he has been nominated.
Casual vacancy.
8. (1) A member other than ex-officio member may, at any time resign his office by
giving a notice in writing addressed to the President of the Council and such resignation shall be
forwarded to the Government.
(2) Every such resignation shall take effect from the date on which it is accepted by the
Government.
Resignation.
9. (1) The Council shall meet at least twice in a calendar year and may also meet as many
times, as necessary to transact its business.
(2) The President, when present, shall preside over the meeting of the Council and in
his absence, the Vice-President shall preside. In case both the President and Vice-President are
absent, any other member elected by the members present from amongst themselves shall preside
at such meeting. The Vice-President or the member presiding for that meeting, as the case may
be, shall have all the powers of the President.
(3) All transactions of business at a meeting shall be decided by the votes of the
majority of members.
(4) The presiding authority at a meeting in addition to his vote as a member of the
Council, shall have a second or a casting vote, in case of equality of votes.
Meetings of
Council.
10. The quorum for the transaction of business at a meeting of the Council shall be one-third
of the total number of the members including the President:
Provided that if within half an hour from the time fixed for the meeting, quorum is not
complete, the President or Vice-President or the presiding member, as the case may be, shall
adjourn the meeting to such hour on some future day, as it may notify on the notice board and
website of the Council. The business which may have been brought before the original meeting
shall be brought before the adjourned meeting and shall be disposed of in such meeting or any
subsequent adjournment thereof, whether quorum is complete or not.
Quorum.
11. (1) A copy of the proceedings of every meeting of the Council shall, within fifteen
days from the date of the meeting, be forwarded to the Government or any other authority
appointed by it on its behalf.
(2) No act or proceedings of the Council shall be invalidated merely on the ground of
any vacancy or defect in the constitution of the Council.
Proceedings of
meetings.
HARYANA GOVT. GAZ. (EXTRA.), MAR. 31, 2020 (CHTR 11, 1942 SAKA)

Constitution of
Executive
Committee.
12. (1) The Council shall constitute an Executive Committee from amongst its members
for performing such functions in the manner, as may be specified by regulations.
(2) The Executive Committee shall consist of the following members, namely:-
(i) the President of the Council shall be the Chairman;
(ii) the Vice-President of the Council shall be the Vice-Chairman;
(iii) the Registrar of the Council shall be the Member-Secretary;
(iv) one nominated member of the Haryana State Medical Council;
(v) one member each from sub-clauses (iii), (iv) and (v) of section 4, to be
nominated by the President of the Council.
(3) A member of the Executive Committee shall hold office until the expiry of his term
of office as a member of the Council and he shall be eligible for re-nomination.
(4) The Executive Committee shall exercise and discharge such powers and duties of
the Council, as may be conferred upon it by regulations.
Equivalence and
Registration
Committee.
13. (1) There shall be a Equivalence and Registration Committee for the purpose of
recommending the recognition of degrees granted by institutions imparting training in
Physiotherapy and to consider matters relating to registration of Physiotherapists. The
recommendations of this committee shall be subject to approval by the Executive Committee and
the Council, unless otherwise provided in this Act.
(2) The Vice-President shall be Chairman of such committee. There shall be five other
members nominated by the President of the Council from amongst the members, representing
educationists and specialists in different branches of Physiotherapy.
Sub-committees. 14. The Council may constitute sub-committees from amongst its members for such
purposes, as it considers necessary.
Payment of fee
and allowances. 15. The non-official members of the Council shall be paid such fee and allowances for their
attendance in connection with the meetings of the Council, as may be prescribed.
Registrar. 16. (1) The Government shall, by notification in the Official Gazette, appoint a Registrar
who shall be a Physiotherapist.
(2) The method of appointment, salary, allowances, suspension, dismissal, removal
and other terms and conditions of service of the Registrar shall be such, as may be prescribed.
(3) Subject to the general superintendence and control by the Council, the Registrar
shall be responsible for the performance of day-to-day affairs of the Council and such other
functions, as may be assigned to him by the Council from time to time.
(4) During any temporary vacancy in the office of the Registrar due to leave or any
other reason, the Executive Committee may, with the previous sanction of the Government,
appoint any member to act in his place, and such person so appointed shall, for the period of such
appointment, be deemed to be the Registrar for the purposes of this Act.
(5) The accounts of the Council shall be maintained by the Registrar in such manner,
as may be prescribed.
(6) The Registrar shall have supervisory powers over the staff and shall perform such
other duties and discharge such other functions, as may be prescribed.
Other employees
of Council. 17. (1) The Council may with the previous approval of the Government, appoint such
other officers and employees other than the Registrar, as it may deem necessary, for performing
its duties and discharging its functions under this Act.
(2) The method of appointment, salary and allowances, discipline and other terms and
conditions of service of officers and employees appointed by the Council shall be such, as may be
prescribed.
Permission for
establishment of
new institutions.
18. (1) Notwithstanding anything contained in this Act or any other State law for the time
being in force, with effect from such date, as may be notified by the Government,-
(a) no person shall establish an institution imparting Physiotherapy; or
HARYANA GOVT. GAZ. (EXTRA.), MAR. 31, 2020 (CHTR 11, 1942 SAKA)

(b) no institution shall,-
(i) open a new or higher course of study or training (including a post-
graduate course of study or training) which may enable a student or
such course or training to qualify for the award of any recognised
Physiotherapy qualification; or
(ii) increase its admission capacity in Physiotherapy course of study or
training (including a post -graduate course of study or training),
except with the previous permission of the Government obtained in
accordance with the provisions of this section.
(2) Every person or institution shall, for the purpose of obtaining permission
under sub-section (1), submit an application to the Government and the Government shall, refer
the application to the Council for its recommendations.
(3) On receipt of an application under sub-section (2), the Council may obtain such
other particulars, as it may consider necessary and thereafter, it may,
(a) if the application is defective and does not contain any necessary particulars,
give a reasonable opportunity to the person concerned for making a written
representation and it shall be open to such person to rectify the defects, if
any, specified by the Council;
(b) consider the application having regard to the factors referred to in sub-
section (6) and submit the application together with its recommendations
thereon to the Government.
(4) The Government may, after considering the application and the recommendations
of the Council, approve the application. The approval granted shall be deemed to be permission
under sub-section (1).
(5) In case of disapproval of the application, the reasons for such disapproval shall be
recorded in writing and such decision along with the reasons shall be conveyed to the applicant:
Provided that the applicant may represent to the Government with clarifications for
the objections raised by the Government and Government may, after considering those
clarifications, grant the permission:
Provided further that nothing in this sub-section shall prevent any person whose
application has not been approved by the Government to submit a fresh application and the
provisions of sub-section (1) shall apply to such application.
(6) The Council, while making its recommendations under clause (b) of sub-section (3)
shall have due regard to the following factors, namely:-
(a) whether the proposed institution or the existing institution seeking to open a
new or higher course of study or training is in a position to offer the
minimum standard of education as specified by the regulations;
(b) 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 admission capacity has adequate financial resources;
(c) whether necessary facilities in respect of staff, equipment, accommodation,
training and other facilities to ensure proper functioning of the institution or
conducting the new course of study or training or accommodating the
increased admission capacity have been provided or shall be provided
within the time limit specified in the application;
(d) whether any arrangement has been made or programme drawn to impart
training to students likely to attend such institution or course of study or
training by persons having the recognized Physiotherapy qualification;
(e) whether necessary arrangement has been made or programme drawn to meet
the requirement of manpower in the field of practice of Physiotherapy; and
(f) such other factors, as may be specified by regulations.

HARYANA GOVT. GAZ. (EXTRA.), MAR. 31, 2020 (CHTR 11, 1942 SAKA)

(7) Where the Government passes an order either approving or disapproving an
application under this section, a copy of the order shall be communicated to the person
concerned.
Explanation:- For the purpose of this section “person” includes any university, trust,
society, institution or a company but does not include the Central
Government or State Government.
Non-
recognition of
qualifications in
certain cases.
19. (1) Where after the commencement of this Act, any institution established without
obtaining the previous permission of the Government as provided under this Act, any
Physiotherapy qualification granted to any student by such institution shall not be a recognized
qualification under this Act.
(2) Where any institution opens a new or higher course of study or training including
a post-graduate course of study or training, without the previous permission of the Government
under this Act, the qualification granted to any student by such institution shall not be recognized
qualification under this Act.
(3) Where any institution increases its admission capacity in any course of study or
training without the previous permission of the Government as provided under this Act, any
Physiotherapy qualification granted to any student of such institution on the basis of increase in
its admission capacity shall not be a recognized Physiotherapy qualification under this Act.
(4) The criteria for identifying a student who has been granted a Physiotherapy
qualification on the basis unauthorized increase in the admission capacity shall be such, as may
be prescribed.
Time for seeking
permission for
certain existing
institutions.
20. (1) If, before the commencement of this Act, any person has established an institution
or any institution has opened a new or higher course of study or training or increased its
admission capacity, such person or institution, as the case may be, shall seek within a period of
six months from the commencement of this Act, the permission of the Government in accordance
with the provisions of this Act.
(2) If such institution fails to seek the permission under sub-section (1), the provisions
of section 19 shall apply, so far as may be, as if, permission of the Government under section 18
has been refused.
Recognition of
Physiotherapy
qualifications.
21. (1) The qualifications granted by any recognised university or institution in the State
which are recognized by the Haryana State Physiotherapy Council shall be recognized
qualification for Physiotherapy and Physiotherapists after the date of commencement of this Act.
(2) Any recognised university or institution in India other than the State of Haryana
which grants qualifications in Physiotherapy may apply to the Council seeking recognition of the
Physiotherapy qualification being imparted by them. The Council shall further submit the
proposal to the Government along with its recommendation to grant recognition to the
Physiotherapy qualification provided by such recognised university or institution, by notification
in the Official Gazette.
Effect of
recognition.
22. (1) A degree in Physiotherapy granted by a recognised university or by a recognized
institution shall be sufficient qualification for enrolment in the register.
(2) No person shall after the date of commencement of this Act, be entitled to be
enrolled in the register as a Physiotherapist unless he holds a recognized qualification:
Provided that in case of a dispute as to whether a person is entitled to be enrolled,
the matter shall be referred to the Equivalence and Registration Committee which shall consider
the reference and make recommendations to the Executive Committee, whose decision shall be
final.
(3) Notwithstanding anything contained in sub-section (1),-
(a) a citizen of India holding a qualification which entitles him to be registered
with any Council of Physiotherapy in any foreign country recognized by
the Government of that country, may with the approval of the Council, be
enrolled temporarily in the register till the said qualification is recognized
by the respective country;
HARYANA GOVT. GAZ. (EXTRA.), MAR. 31, 2020 (CHTR 11, 1942 SAKA)

(b) a person not being a citizen of India who is employed as a Physiotherapy
teacher in any hospital or institution in India recognized by the Government
of the concerned State or Union Territory, for the purpose of teaching,
research or charitable work, may, with the approval of the President of the
Council, be enrolled temporarily in the register, for such period, as may be
specified:
Provided that such person shall not be allowed to practice as a general
Physiotherapist and such teaching or work shall be limited to the hospital or
institution to which he is attached:
Provided further that no such enrolment under clause (a) shall be
permitted unless the Council satisfies itself that such 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.

23. Every institution or recognised university in the State which grants any recognized
qualification or a recognized higher qualification shall furnish such details and information, as
the Council may, from time to time, require as to the courses of study and training and
examinations to be undergone in order to obtain such qualification and generally as to the
requisites for obtaining such qualification.
Power to require
information as to
courses of study
and training and
examination.
24. (1) The Executive Committee may by regulations framed in this behalf, appoint such
number of Inspectors, as it deems necessary to inspect any institution where education or training
in Physiotherapy is imparted, and to attend any examination held for the purpose of granting any
recognized qualification or recognized higher qualification.
(2) The Inspectors appointed under this section shall not interfere with the course of
any examination but shall report to the Executive Committee on the suitability of the institution
for the purposes of training and on the adequacy of the training therein, as the case may be or on
the sufficiency of the standard of examinations and on any other matters with regard to which
Executive Committee may require them to report.
(3) The Executive Committee after consulting the Equivalence and Registration
Committee, shall forward a copy of such report to the person or institution concerned and shall
also forward a copy with the remarks, if any, to the Council and the Government.
Inspectors.
25. (1) When upon the report by the Executive Committee, it appears to the Council that,-
(a) the courses of study, training and examinations to be undergone to obtain a
recognized qualification from any recognised university or institution in the
State or the conditions for admission to such courses or the standards of
proficiency required from candidates at such examinations; or
(b) the staff, equipment, accommodation, training and other training provided in
such university or institution are not in conformity with the regulations
made under the Act or fall short of the specified standards, the Council shall
make a representation to that effect to the Government. After considering
such representation, the Government shall forward it, along with such
remarks, as it may think fit, to the university or institution concerned with
an intimation of the period within which the university or institution may
submit its explanation to the Government.
(2) On the receipt of the explanation, if satisfied, the Government shall notify in the
Official Gazette declaring that the qualification conferred by the said university or institutions
shall be a recognized qualification.
(3) Where no explanation is submitted within the period fixed or dissatisfied with
explanation advanced by the university or institution concerned, the Government shall, after
making such further inquiry, if any, as it may thinks fit, by notification in the Official Gazette,
withdraw the recognition given to the said university or institution and declaring that the
qualification conferred by the said University or institutions shall be a recognized qualification
only when granted before the specified date.
Withdrawal of
recognition.
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Registration. 26. (1) Every person eligible for registration under this Act shall apply for registration to
the Registrar.
(2) An application for registration shall be in such form and shall be accompanied by
such fee, as may be prescribed.
(3) Every person who applies for registration in respect of any additional recognized
qualification shall pay such fee, as may be prescribed.
(4) Any person whose application for registration is rejected by the Registrar, may,
within three months from the date of such rejection, file an appeal to the Council and the
decision of the Council thereon shall be final.
Renewal of
registration..
27. (1) Every registration made under section 26 shall be valid for a period of five years
and shall have to be renewed before the end of the fifth year failing which the name of the
person shall be deemed to have been removed.
(2) On payment of renewal fee and fine, if any, the Registrar, shall in such manner,
as may be prescribed, issue a certificate of registration to the person concerned.
Withdrawal of
application for
registration.
28. Where a person, who after submitting application for registration applies for withdrawal
or his registration is refused, the application fee shall be forfeited.

Preparation and
maintenance of
register.
29. (1) The Council shall maintain separate registers in such form and contain such
particulars, as may be prescribed.
(2) The registers shall be deemed to be public documents within the meaning of
section 74 of the Indian Evidence Act, 1872 (Central Act 1 of 1872).
Removal of name
from register.
30. The Council may, by order, remove from the register the name of any Physiotherapist
who has been convicted of a cognizable offence as defined by the Code of Criminal Procedure,
1973 (Central Act 2 of 1974), or has been found guilty of professional misconduct after due
enquiry.
Appeal against
order of removal of
name from register.
31. (1) Where the name of any person has been removed from the register on any other
ground except that he is not in possession of the requisite Physiotherapy qualifications, he may
appeal to the Council in such form and manner along with such fee, as may be prescribed,
within a period of thirty days. The decision of the Council shall be final.
(2) No appeal under sub-section (1) shall be admitted if it is preferred after the expiry
of a period of thirty days from the date of the order:
Provided that, an appeal may be admitted after the expiry of the said period of
thirty days, if the applicant satisfies the Council that he had sufficient cause for not preferring
the appeal within the said period.
Rights and
privileges of
Physiotherapist.
32. No person, other than a Physiotherapist shall,-
(a) hold office as Physiotherapist in the Government or in any institution maintained
by a local or other authority;
(b) practice Physiotherapy anywhere in the State and recover in respect of such
practice any expenses or fees to which he may be entitled;
(c) be entitled to sign or authenticate any certificate required by any law to be signed
or authenticated by an Physiotherapist;
(d) be entitled to give any evidence in any court as an expert under the Indian
Evidence Act,1872 (Central Act 1 of 1872), on any matter relating to the
Physiotherapy.
Professional
conduct.
33. (1) The Council may make regulations prescribing the standards of professional
conduct and etiquette and a code of ethics for Physiotherapist.
(2) The regulations made under sub-section (1) may specify which violations thereof
shall constitute professional misconduct and such provisions shall have effect notwithstanding
anything contained in any State law for the time being in force.
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(3) Whenever the Executive Committee after such enquiry as it thinks fit, recommends
that the name of any person enrolled in the register be removed there from, it shall report to the
Council and the Council shall after such enquiry at it may deem fit, by order, 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.
(4) Any person aggrieved by an order of the Council may prefer an appeal to the
Government in such form and manner, within such time and on payment of such fee, as may be
prescribed.
(5) On receipt of such appeal, the Government may, after giving the person concerned
an opportunity of being heard, pass such order as it deems fit which shall be final and binding.

34. (1) The Council may frame regulations for determination of standards of education in
the field of Physiotherapy required for granting recognized qualification in the State.
(2) 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 maintained;
(d) any other conditions of admissions to examinations.
(3) The regulations shall be forwarded by the Council to the Government for approval.
(4) 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 deem fit.
Standards of
education.
35. (1) The Council shall furnish copies of its minutes, reports, abstracts of its accounts
and other information to the Government whenever called for.
(2) The Council shall prepare once every year, in such form and at such time, as may
be prescribed, an annual report giving a true and full account of its activities during the previous
year and copy thereof shall be forwarded to the Government.
Submission of
reports etc. to
Government.
36. (1) The fund of the Council shall consists of-
(a) registration fees;
(b) grants received from the Government, if any;
(c) all fee received, all income such as rent and profits derived from properties
and funds vested in the Council, all grants and loss received, if any, from
the Government, all endowments and donations received from any source,
all other miscellaneous receipts and all remittances received in connection
with the affairs of the Council.
(2) The Fund shall be deposited in a Scheduled Bank as defined in the Reserve Bank
of India Act, 1934 (Central Act 2 of 1934), as may be decided by the Executive Committee.
(3) It shall be competent for the Council to incur expenditure for the following
purposes, namely:-
(a) salaries and allowances of the Registrar and the staff maintained by the
Council;
(b) fees and allowances paid to the members of the Council and the Executive
Committee;
(c) such other expenses, as are necessary for performing duties and discharging
the functions under this Act.
Fund.
37. The Council shall prepare, in such form and at such time each year, as may be prescribed,
a budget in respect of the next financial year showing the estimated receipts and expenditure and
copy thereof shall be forwarded to the Government.
Budget.
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Accounts and
audit. 38. (1) The annual report and accounts of the Council shall be approved by it and shall be
got audited every year:
Provided that the accounts of receipt and expenses of the fee levied and collected
shall be duly certified by the Council in the annual report.
(2) The audit shall be done by a Chartered Auditor appointed by the Executive
Committee from a panel approved by Comptroller and Auditor General and the Council shall bear
the cost of such audit.
(3) The accounts of the Council may be audited by a competent authority of the State
Government as and when the Government desires.
Prohibition
against
unauthorized
conferment of
degree etc.
39. (1) Save as provided by this Act or the rules made thereunder, no person shall confer,
grant, issue or hold himself out as entitled to confer, grant or issue any diploma, certificate or other
document stating or implying that the holder, grantee or recipient thereof is qualified to practice as
a Physiotherapist.
(2) Whosoever contravenes the provisions of sub-section (1) shall, on conviction, be
punishable with fine which may extend to five lakh rupees and if the person contravening is an
association, every member of such association who knowingly or wilfully authorizes or permits the
contravention shall, on conviction, be punishable with fine which may extend to two lakh rupees.
Persons not
registered under
this Act not to
practice.
40. (1) No person other than a person registered under this Act shall practice as a
Physiotherapist.
(2) Any person who acts in contravention of this section shall on conviction be
punishable,-
(a) in the case of a first offence with imprisonment for a term which may extend
to six months and with fine which may extend to fifty thousand rupees; and
(b) in the case of a second or subsequent offence, with imprisonment for a term
which may extend to one year, but which shall not be less than three months
and with fine which shall not be less than two lakh rupees which may extend
to five lakh rupees.
Members of
Councils,
officers etc. to
be public
servants.
41. Every member of the Council, all officers and employees appointed under this Act shall
deemed to be public servants within the meaning of section 25 of the Indian Penal Code, 1860
(Central Act 45 of 1860).
Cognizance of
offence. 42. No court shall take cognizance of an offence punishable under this Act except upon a
complaint in writing, made by a person authorized in this behalf by the Council.
Failure to
surrender
certificate of
registration.
43. If any person whose name has been removed from the register fails without sufficient cause,
forthwith to surrender his certificate of registration or renewed certificate of registration or both, he
shall, on conviction, be punishable with fine of rupees fifty thousand per month for such failure.
Directions by
Government. 44. (1) The Council shall carry out such directions as may be issued from time to time, by
the Government for the efficient administration of this Act.
(2) If any dispute arises between the Council and the Government, in connection with
the exercise of its authority and in the discharge of its functions under this Act, the decision of the
Government on such dispute shall be final.
Power to
supersede
Council.
45. (1) If at any time, it appears to the Government that the Council has failed to exercise, or
has persistently made default in the performance of the duties imposed on it by or under this Act,
or has exceeded or abused any of the powers conferred upon it by or under this Act, or has wilfully
or without sufficient cause failed to comply with any direction issued by the Government, the
Government may, by notification in the Official Gazette, supersede the Council for such period, as
may be specified in the notification:
Provided that before issuing a notification under this sub-section, the Government
shall give a reasonable time to the Council to show cause as to why it should not be superseded and
shall consider the explanation and objections, if any, of the Council.
HARYANA GOVT. GAZ. (EXTRA.), MAR. 31, 2020 (CHTR 11, 1942 SAKA)

(2) Upon the publication of a notification under sub-section (1),-
(a) all the members of the Council shall, notwithstanding that their term of
office had not expired on the date of supersession, vacate their offices;
(b) all the powers and duties which may, by or under the provision of this Act,
be exercised or performed by or on behalf of the Council shall, during the
period of supersession, be exercised and performed by such person or
persons as the Government may direct;
(c) all property vested in the Council shall, during the period of supersession,
vest in the Government.
(3) On the expiration of the period of supersession specified in the notification issued
under sub-section (1), the Government may-
(a) extend the period of supersession for such further period as it may consider
necessary, but such period shall not more than two years; or
(b) dissolve the existing Council and take steps to constitute a new Council.

46. (1) The Government may, by notification in the Official Gazette make rules to provide
for all matters for which provision is necessary or expedient for the purpose of giving effect to
the provisions of this Act.
(2) The rules framed under sub-section (1) shall be subject to previous publication.
(3) Every rule made under this Act shall be laid, as soon as may be, after it is made,
before the House of the State Legislature.
Power to make
rules.
47. (1) The Council may, with the previous sanction of the Government, make regulations
not inconsistent with this Act and the rules made there under for enabling it to perform its
functions under this Act and generally to carry out the purposes of this Act, by notification in
the Official Gazette.
(2) In particular, and without prejudice to the generality of the forgoing power, such
regulations may provide for all or any of the following matters, namely:-
(a) the management of the property of the Council;
(b) the maintenance and audit of the accounts of the Council;
(c) the rules of procedure for the transaction of business of the Council and its
committees;
(d) the qualifications, procedure for appointment of Inspectors, their powers
and duties;
(e) the courses and period of study or of training, to be undertaken, the subjects
of examination and standards of proficiency therein to be obtained in any
recognised university or in any institution for grant of recognized
physiotherapists qualification;
(f) the standards of staff, equipment, accommodation, training and other
facilities for study or training of the physiotherapists;
(g) the conduct of examinations, qualifications of examiners and the conditions
of the admission to such examinations;
(h) the standard of professional conduct and etiquette and code of ethics to be
observed by physiotherapists professionals under section 33;
(i) any other matter which is to be, or may be, made by regulation.
(3) The Government may, by notification, rescind or modify any regulation made
under this section and thereupon, the regulation shall cease to have effect or be modified
accordingly.
Power to make
regulations.
HARYANA GOVT. GAZ. (EXTRA.), MAR. 31, 2020 (CHTR 11, 1942 SAKA)

Power to
remove
difficulties.
48. If any difficulty arises in giving effect to the provisions of this Act, the Government may, by
order published in the Official Gazette, make such provisions not inconsistent with the provisions
of this Act, as may appears to be necessary or expedient for removing the difficulty:
Provided that, no such order shall be made under this section after the expiry of a period of
two years from the date of commencement of this Act.

BIMLESH TANWAR,
Secretary to Government Haryana,
Law and Legislative Department.

8738—L.R.—H.G.P., Pkl.

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