The Delhi Council for
Physimharavy
and
Occuvafiunal
Th Eravy Ac|,1997 Ann; '997
Kayward(s).
Madical
Labmamry,
Medical Traan—n em, Madam Medici" a,
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22 DELHI GAZEI IE :EXTRAORDINARY
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DEPARTMENT OF
LAW. JUSTICE AND LEGIS
LATIVE
AFFAIRS
NOTIFICATION
Delhi. the 3rd
October,
|')')7 Nu. F.
13(7]I97-L.A.—Tltc following
Act of
Legislative Assembly
received the assent ol' the Lt. Govcntot' of .
_ , Delhi. onthe 28m
September.
[997 and is
hereby published
for
general
information:—
THE DELH] COUNCIL FOR
PHYSIOTHERAP'I' AND OCCUPATIONAL THERAP'I' ACT. |')')?
[Delhi ActNo, 'I'
0(1997)
I
.
Dnlcd 3-In9?: 31' I {As passed by the
Legislative Assembly oftheNational
Capital Territory of
Delhi] i
"I? ' '-'~'
4'
I
ACT
to
provide
for the constitution of the Delhi Council for
Physiotherapy
and OecIIpIIIioual
Therapy for the
purpose of; maintenance ofn Delhi
Regtster of
Pltvstolltcr'tplsts
and
Occupaiipnnl
TherapistsIIItheNIlional
Capital
Territory ofDelhi» and for mailers connected there" itlI or incidental
thereto ?
BE
it enacted
by
the
Legislative Assembly
ofthe National
Capital Territory
of Delhi" III the
Font
-cighth
Year 01'
Ute"
Republic orindiu:IsFollow:s—~-.
CHAPTER I
PRELIMINARY
.SIIIJI'I title. Intent :Itttl
enmmencemcn
L—(ll ThisAct
III:I_\
he
called
the Delhi Lnuncil lm
Pluximltct: l|)\' nnd-' ()ccupatirlmal
Therapy Act
IW'I' I2} It extendstothe "hole oi the
National
Capital
Tertitnn'
of Delhi {'1 It
shall comeinto
forceonsuch(lateastheGot'cnmtcut IIt:I_\'. h_\
nnlilicaliuuintheUITIL'IIII Gazette.
:Ippniltl 1
2
DELHI GAZEl IE:
EXTRAORDINARY 23
_
_
PFovided thatdifferent datesmaybe
appointed fordifferent
provisions
ofthisActand
referencein
any such
provi-
.
.' 10 the
conimenyccmcnl to
this
Act shall be construed as a
referencetothe
coating into
forceof
that
provisions.
2 . Dul'inilions.—ll\
this
Act.
unless
there is
anything
repugnant
in the
suhiect or
contest.—
{1}
"Council"
tucansthe
Delhi Council of
PhySiolheW-PY
'dfl'd
Occupational Therapy
constituted under section
3 ; (2} "Delhi"
means the
National Capital
Territory ofDelhi:
[3)
"Government" meanstheGovernment oflhe National
Capital Territory
of Delhi ; (.tl
"Inspector"
meansan
Inspector aPPOimed by the
C°""':"'- {Sl
"institution" means
any institution
within or
outside India which grants
degree. diplomas
or
licences
in
Physio- tlterapy or
Occupational
Therapy 35the
335311133'b'31 . . (6}
"Lieutenant
GDVemnr"
means the
Administrator oftheNational
Capital
Territory
of
Delhi
appointed by the President under
article 239
readWilh
article 239AAof ""3
Constitution1. {7)
"member" means a
member
registered with theCouncil :. {g} "occupational
therapist"
means a
person who
possesses
recognised occupational
therapy qualification and whose name
has been
enrolled'or
deemed tobe enrolled III
the
Delhi
Reglstcr
of
Occupational
Therapists
;
(9)
"necupational
therapy"
meansthe
application
ofpurposeful, goal-oriented
activity
through
latest
tcchnologv with
computerised system
and the likeinthe evaluation.
diagnosis. andor
trealtucnt
ofpersons
whose
function is
impaired
by
physical illness or
injury.
emotional
disorder.
congenital or
developmental disability.
or the aging process.inordertoachieve
uptimum
functioning. to
prcient disability. andto
maintain health.
Specific occupational
therapy
services include
but arenotlimitedto.
educationand
training in
activitiesof
daily living [ADLJ .the
design
fabricationand
application of or
those
(splints)
:
guidance
in the
selection
and
use
of adaptive equipment, therapeutie'activities toenhance
functional
perfonnances ;
provocational evaluationand training and
consultation waceming the
adaptation ofphysical
environmentsforthe
handicapped.
Theseser- vices
may
be
provided
to individuals or
groups and to
both
in-pau'ents
and
out-patients:
till]
"physiotherapist".
means ,1
person who
possesses recognised
physiotherapy qualifications
and whose name :\
-'-}
--
has been enrolled or
deemed tohavebeen enrolled
in the Delhi
Register of
Physiotherapists:
'
a". fin
-
(l 1)
"physiotherapy"
means
physiotherapcutic
system
ofmedicine which includes
examination. treatment,
advice _
.'dIld
insttuCtionS .9 any
person preparatory to orfor the purpose ol'or in connection with
movement dysfunction. bodily malfunction,
physical
disorder, disability.
healing and pain fromtrauma and
disease,
physical andmen- tal
conditions
using physical
agents including
excruscs. mobilisation,
manipulation.
mechanical and
electro- =
I
ulc'mpy'
activity anddevices or
diagnosis.
treatmentattd
prevention :_ -'
([2) "prescribed"
means
prescribed bf,»
rulesmade by the
Government under this Act;
I
(13) "President"
means-the
President
of. 1'10Council'1 _
(W.
"profession"
means
the
profession of
pl!_Ysiotherapy or
occupational therapy, as thecase
may be1
"5)
"recognised
physiotherapy qualification"
or"recngnised
occupational therapy quantification"
means
quali-
.
.
_ fieation in
physiotherapy
or
occupational
therapy, asthecase
may be. includedinthe
Schedule :
(Iii)
'_'Regi5ter"
meansthe
chistcr ofpltysiotlterapists or the
Register of
Occupational Therapists, as thecase
may be. maintained
by
the
Council
1
.
(18)
"reglflafiun"
means a
regulation
made
by
the Council
under this Act
by
notification
in
the
official
Gazelle:
_._- ('9)
"rate" meansa
mic made
by
the Govemntcnt under
this
Act
by
notification in the Official
Gazette ; (:20) "Seerctfln'"
means the
secretary oftheCouncil.
appointed
under
sub-section(1)
ofsection15:
(21) "Schedule"
means the
Schedule
tothis Ad:
I
(22) "section" means a
section ol'this
Act:
(23)
"Vice-President" meansaVicePresident ortheCouncil2 .-
(24) "Visitor" means the Visitor
appointed
by
lhc Council.
.,
.nvfgrfil'h t
:vtu-p
"J _-_ ._..,;. ._n_--
..
'_
"r:
-
14
l)i-'Lill(i.-\£E
T'I'F. '
EX'l'RAURDINAR'i ('IIAPTERI
TIIE DELHI COUNCIL FOR PHYRIO'I'HERAPY
AND
OCCUPATIONAL TH
l-LRAPY .3. Constitution am]
cmnpositiun
ut' the
('uuucil.~—t
l t The (lot ct'ttment shall
as soon as
may
be. after the commencement of this Act. conslilttte a Council called the Delhi
('tumcil
I'or
Physiotherapy
and
Occupational
Thump}. consisting
oflhe
l'ollouing
members.
namely .— [it] Sixmemberfrom
phy
siotltet'apiststo heelectedfrom
amongst the
rceislcted
pmetitioneu
enrolled in tin:
Registerol physiotherapists. {bl six tttentbers Iron:
occupational therapists
to be elected limo
amongst
the
registered pracltttnucrs enrollettiu the
Register
of
Occupational 'l'ltentpists. tc) one
physiotherapist
from the
recognised teaching
institutions in Delhitobe
nominated
by
the
Government :
[(1) one
ocCupatiouat therapist
t'rotutlte
recognised teaching
institutionstobe
Ittttttntnlt-rl m It";
Government;
(e) one
person fromthe
lieid ol'
Plusiotherap) and otte
personfromthefield
ol'OeL'upalional Therapy lobe nominated
by
the Government ;
(f) one
member oftlte
Legislative Assembly
ordellti tobe
nominatedbythe
Speaker:
[5} onememberfromtheDelhi Medical
Council tobe
nominated
by the (int
enunem:
(ht TheDirector. HcalUt Scn'iecsorthe
administmtit'e secretan
ti-lealth t't'c i'anu'h\\eltzu'et ol'theGoternatem nominated
by
the
Got
eminent:
Provided that the election ot'ttte members
referred
to in clauses
la) and
tbt
ohm t:
shall he held at such
time and at such
place
and in such Ittatttter
as
may be
prescribed. (3}
Notwithstanding anything
contained in sub-section ( I1-. {at in
respect
of the
constitution ol'the Council
for the first tituc under this Act.the members
thereofinctuding
the President and the two Vice Presidents
as
mentioned
in
section 6. shall
be
nominated
by
the
Government
from amongst persons
qualified lobeelected
ornomittated asmembers ol'tlte
respeelh e
category: am! (hi the
memberssonominated shallholdot'ficcforsuclt
period not
exceeding "\'Cyearsin theaggregate asthe Government may. by
notification in the official
Gazette.
specify. -l'
Incorporation
of the
CottnciI.-—The Council shall be
body eotporate by
the name of the Delhi Council for Physiotherapy and
Occupational Therapy haying perpetual
successionandacommonsealnithpoo erto
acquire. holdand dispose of
property bothmovable andittnuovabieand
shall
by thesaidnamesacandbesued.
5. Functions
of
the Ctnmcil.—'l'he functions of the Council shall he —-
[a] tocoordinateand
delenniuethestandards
ofphysiothcraphy and
occupational therapy
educationatall levels:
(b) to
regulate the
practice ofthe
profession by persons
possessing
recognised physiotherapy or
occupational therapy
qualification:
(e) tomaintainthe
Registers of
physiotherapists and
occupational
therapists forDelhi:
(d) toadvisethe
Goventmentinmatters
relating tothe
requirements ofunmpowcrittthelietdof
physiotherapy and
occupational therapy:
{Ct to
assist the Goyennttcntin
regard to
minimizing
education of
registered physiothempists
and
occupation!!! therapists. c o.
President and
vice-President ot'the
Count:il.-—t' I}
There
sltail be
President
who shall be elected
by
the members of the Council
from
amongst
[lICIttselt-'CS. He shall.
subject
to the
provisions
of this act. hold office fora term
of
tire
yeafi From the date he enters
ttpon his office. - (ll
There shallbetwoVice-Presidents.one
representing physiotherapists andanother
representing occupational tlterapiSts. tobeknounas
Vice-President
tPltysiotherapy} andVice-President
[occupational
Therapisrst respectively cteclfld by themembers
ofthe Councilfromamong themselves.
Subject tothe
prm isionsofthisAct.eachofthemshallholdoffice for a term of
five years from the date
of his election
DELHI
GAZETTE.'
EXTRAORDINARY 25
l
A
person
who
holds, orwho has
held,
ofiiccas PresidentorVice- President as
thecase
may
bc,shall,subjec1to d1 Provisions of this
Act,
be
eligible forre-c-lectjon to
that office. a
i1 Mode ofelection—Elections
under this
chapter
shall be
coriducled'Inthe
prescribed manner,andwhere
any ale arises regarding
any such
election,
it shall be
referred to the Government
whose
decision shall be
final. :3 Term of ol'ficer'antll filling up of
casual
vacancies—(l) subject
to
the
provisions
of this
section,
an
elected or
. ed member
shall
hold
office for a
term offive years from the
date ofhis
election or
nomination,
as
the case
may be:
1
provided that the
membernominated
under
section 3
shallholdoffice
during the
pleasure ofthe
Government. ('2) Anelected or
nominated membermay, at any
time,
resign his
membership by
na'itingundcr
hishand addressed to midget and the seat
of such
member
shall, from the dateonwhich suchcommunication isreceived byl the
Pmsident1 '
"Elma-"l
'
' )1-
"
IfheIs absent
without the
permission
of the
Cauncil
fromIts three consecutive
ordinary
mecnngs and his seat
is declared
vacant by the
Council; or in
the caseofa
member whose name is required
to be
includedIn the Register
of
Physio-therapists
or
Register
of Occupational
Therapists, as thecase
maybe,
ifhisnameis
removed fromsuch
register, or ifhe
ceasestobeamember of the
Council;
or '
'
ifhcbccomes subicct
to
any ofIIIe
disqualifications mentioned
'In
section
9.
(4) Any
vacancy occmring tn theoffice
ofany member on
account
ofany
reason
whatsoever
shall befilled
by
fresh £510" ornomination as the
ease
maybe.
and the person
so
elected
or
nominated
shall
hold
office.
subject
to the
provisions
or action (I).
for the remainder ofthetermfor
whichthememberwaselectedor
nominated. as thecase
maybe.
.
(5}
If
a
vacancy
occurs in the
office of the
President or
any
of
the Vice
Presidents,
whether
by
reason
of his
death, lion or
othcnvisc, it
shall be
filled by
fresh
election by
and. from
amongst themembers
ofthe
Council. (6}
Membersofthe
Council shallbe
eligible forre-election orre-nominationbutno
member shallbe
eligible forre- one-nomination if he
has beena
member for
tcri
years
continuously. he13, or
becomes,
of unsound
mind and stands so
declared
by
a
competent
court;
or he15,
or has
been,
convicted
ofany
offence
involving
moral
turpitude.
whiclt.' In
the
opinion
of
the Govcmntent renders
him'unfidt
to
be
a
member
of the
Council; he
is,
or at
any time
has
been, adjudicated
as
un'dischargcd
insolvent:
or this name has been
removed-from the
Registér
and has not been
re-entcrcd
titereinyior ' he'15 a whole-time officer or servant of
the
Council. ltJ
Physiotherapy
Cell. —{I}
The Chuncil shall have
a
Physiotherapy
Cell to be
headed
by
the Vice- -prcsi-1 i (Physiotherapy) referred to in sub- sccti0n
(2)
of
section
6
and
shall
include,—
(a) two.
hysiolherapists fromamongthe
members
referredto
in clause
(a)
ofscction
3; and fb) the
members
referred to
in
clauses
(c).
(e)
and
(g) of
section
3
a,
3
(3) Subject tothe
snperintcndence.
directioa and control of
the
Council,
the
Physiotherapy
Cell
shall be
responsible
,
jail-'1, competent
to deal with all
matter
related to
Phy siotherapv
and
Phisiotherapisls
within
the competence
of the
Councill ll
Occupational Therapy Cell. -—(I]
The
Council shall
have an
Occupational
Therapy Cell to
be headed
by
the [President
(Occupational
Therapy}
referredtoinsub-scction (2} ofsection6and
shall
include—- 'm"
hf:
.'.
Ifii'l'z'!1
.
~
"-1 =I—:-s::
.
gnu-:11,
.
I
26 DELHI GAZETrE:
amonomiav
(a) two
occupational therapists from
amongst themembers referred toinclause
(b) ofsection
3; and
(b) themember referred toinclauses
(d),{e} and
(g) ofsection 3.
(2) The
Secretary
shall assist theCellinits
activitiesto
carry outits
objectives.
(3) Subject tothe
superintendence,
directionandcontroloftheCouncil the
Occupational
Therapy Ceu, responsible. forandcompetent todealwithallmatters
relatedto
occupational
therapy and
occupational therapists wi competence of theCouncil.
1 2.
Meetings
of
the Council. —(1)
the Council
shallmeetatleast oncea
year atsuch
time and
place as
may. appointed by theCouncil. Provided thatthe
first
meeting
of theCouncil shallbe
held atsuchtimeand
place as
may be
appointed 1 - President. _ .5 (2)
Eight
members
(including thePresidentand Vice
President)
shallform a
quontm.Whena
quorumis
requm, not
present
the
presiding authority
shall,
after
waiting
for not less than
thirty
minutes for such quorum, adjourn
the
m'. to
such
hour or some future
day
as it may notify onthe notice board at the office of the
Council;
and the
business
whichw have been
brought
before the
original meeting
had- there been a
quorum threat,
shall
be
brought
before the
adjo. meeting andmaybe
disposed of atsuch
meeting or
any subsequent
adjournment
thereof
whether therebea
quorum p ' or not. (3)
Atleast
fifteen
clear
days'
notice, in
writing, alongwith agenda proposed tobeconsideredat a
meetingd Council,
shall be
given tothemembersfor
holding an
ordinarymeeting. (It) The
agenda of the
meeting
shall besertlod
by the
Secretary inconsultationwiththePresident. of the
receipt
of the notice l3.
Proceedings
of
meetings.—{
I) The
proceedings
of every meeting
of the Council shall be treated as co- tin] and no
person shall,
without the
previous
resolution of the
Council,
disclose any portion
thereof: Provided that
nothing
in this
section shall be deemed to
prohibit any person from
disclosing
or
publishing text of any resolution
adopted by
the
Council,
unless the Council
directs such resolution alsotobe treated as
odiifi. dcntial. (2) Acopyof the
proceedings ofevery
meeting oftheCouncil
shall
within fifteen
days fromthedate
of:
._... meeting, beforwardedtotheGovernmentor anyother
authority appointed by itonitsbehalf.-:. lIl.
Vacancies,
etc. not to
invalidate
proceedings
of the Council.—
No act or
proceeding
of the Council
shall} I1, invalid
merely by
reason
of,— (a) any vacancy in, or
any defectintheconstitutionof the
Council; or (b) any defectintheelectionornominationofaperson asa
memberofthe
Council; and (c) any irregularity inthe
procedure oftheCouncilnot
affecting themeritsofthecase. IS
Appointment
of Officers and
employees
of the Council —( l)
The Council
shall
with
theprevious
sanctitutt't.t the
Government,
appoint
a
Registrar
and or a
Deputy Registrar.
He shall _a
qualified
medical
graduate
as
prescribed schedules
I II,
and
III of the lndian Medical Council
Act,
1956
(102
of
1956) "- (2) The
Executive Committee may.fromtimeto
time, grant
leaveto the
Registrar : Provided
that.
if the
period
of leave does
not exceed one
month.
the
leave may be
granted by
the President. (3]
During any
temporary
vacancyintheofficeofthe
Registrar duetoleaveor
any other reason, the
Deputy Re
6
7
23 DELHI
GAZETTE .'
EXTRAORDINARY
CHAPTER [II
FUNCTIONS 0i" THE
COUNCIL
18 Prior
permission for
establishment (Ifnew
institutions
new courseat
study. etc.
(1]
NotIIithstImding thing
contained inthisAct or anyotherInnforthe time
being'111
force, II ItlIeffect from thedateas
maybe
notified
by '
.
Government.—
(3) no
person
shall establishan
institution; or
(b) noinstitution shall.—
(i) open aanewor
higher
courseof
study or
training {including a
postgraduate
course of
study or
tra which would enable a
student ofsuch
courseorlraining to
qualify
himseil'l'orthe award
oftlrty
reco physiotherapy or
occupational
therapy
qualifications: or (it)
increaseitsadmission
capacity in
any
course ofstttdI' or
training
(including a
postgraduate
col I study.
ortnrining) SCCllClll Explanation t.—-Forthe
proposes ofthissection
"person"
includesmyUniIersnI oraTrustorII
Society-o1:institution
but does not include the Central Government or the Government.
(2) (a) BIery person orinstitution straitforthepurposeofobt
Iinittg
permission
under
sub-section GoIenIIIIeIII shall refer the scheme to the Councrl for its
recommendations.
(b) Thescheme referredtoinclause (It)
shallbeillsuchFormandcontainsuch
particulars '
be
prefeared
in
such manner and be
accompanied
with such fee
as
may be
prescribed.
(3) On
receipt of Itscheme
by theCouncil under
sub-section
{2). the
Council may obtainsuchother
particu] may he
considered necessary by
it from the
person orthe institution
concerned.
and
thereafter.
it
may—r
(a) Ifhescheme rs
defecttveanddoes not
contnttt
any necessary pantculars. gave areasonable
opga tunity totheperson orinstittrtion concenIedfor
malIingII
written
representation andit
Shall be
ad to such person
or institution to
rectify
the
defects,
if
any. specified by
the
Council:
(b)
considerthe
scheme.
having regard tothefactors referredtoin
Sub-section
(7) andsubmit the
sch, together withitsrecommendations thereontothe
Government.
(4) TheGovernment may. after
considering the
scheme andtherecommendationsoftheCouncil
under. section
(3}
and after
obtaining.
where necessary. such
otherparticulars
as
may be considered necesssary by
it front
wepersg'fl instituLion
concemed
and
having regard
tothe
factors referredto in sub-section
I?)
either approve (with
such
conditions
if- 'I as it may consider
necessary)
the schemeIII IIhich case such
approval
shall be
deemed
to be a
permission
under sub- section(
l or
reject
the
scheme: '5?
Provided that no
scheme shall be
rejected by
the Government
except
after
giving
the person
or institution
concerns; a
reasonable
opportunity
of
hemp
heard:
ja- Provided further that
nothing inthis
sub-section
shalt
prevent any
person
or institution II-hose scheme has6I, reiecled
by theGovernmenttosubmit a
fresh schemeandthe
provisions
ofthis section shall
apply to suchscheme.as'ifsfidl scheme has
been
submitted for the
first time under Sub-Section
(2) .- II'
{5}
Where
within a
period
ofoneyearfromthedateofsubmission of thescheme to theGm'enIrnenr underSI-lb section
(2).
no
orderhas been communicated to the person or
institution
submitting
the
scheme
such scheme shalt be deem. to have been
approved b_I
the (3menIrrIent in the formInwhich
it had been submitted and
accordingly
the
permission
oflh Gmernrnent
required
under
subsection I l 1 shall also be deemed tohaIe been
granted
P atl\".
UELHI
GAZETTE .' EXTRAORDINARY 29 .\
(in)
submitting th
in
computing
the titue limit
specified
in
sub-section
(51.
tile time taken
by
tltc persott or
institution concemed e scheme.
itt
furnishing
any particulars
called for
by
the
Council. or
by
tlte
Government. shall be excluded. {7, TheCouncil.
while
making itsreconnnendaiions
under
clause
(b) ofsub-section
(3] and tlte
Government wltile .y.
[ ptssiu"
an order_ either
approving
of
rejecting
the
scheme under
sub-section
(4).
sltall
be
due
regard
to tlte
following
factors. he
natuel) '—
U.) whether
the
proposed
institutionorthe
existing to
institution
seeking to
open alienor
higher
cottrse of
study or
training,
would
be
in a
position
to offer
the
ntininttttn
standards
of
education as
prescribed by
the Council under section 26:
9 {b}whethertheperson seeking toestablish an
institutionorthe
existing
institution
seeking to open anewor
higher
.1 .
courseof
study or
training ortoincreaseitsadtttissiott
capacity. has
adequate
financial resources:
{6) whether necessary facilities in
respect
or
stalT,
equipment.
accommodation.
training
and otlter facilities to r .
ensure
proper functioning
of the
institutionor
conducting
thenewcourse
ofstudy or
training
or accommodat- ing theincreased
admission
capacity havebeen
provided
or-wmtldbe
provided
witltiuthe
little limit
specified t
ri
iii the
scheme:
(d)
"hether anv
arrangement ltasbeenmade or
programme drawn to
imp: in
training tostudents
likely to
attend such institution or
course
ofstudy or
training by
persons
having
the
recognised
physiotherapy or
occupational therapy qualifications. asthecase maybe:
(9)
whether necessary
arrangement hasbeen madeor
programme drawntomeetthe
requirement ofmanpowerin the field
of
practice
of
physiotherapy or
occupational
therapy. asthecaSe
ntay be:and
(I) any other
factors as maybe
prescribed.
(8)
wheretheGovemment passes anorder
either
approving or
rejecting ascheme underthis
section. a copyofthe order sltall be communicated tothe
person orinstitution concerned. [-9. Non.rccognition of
qualifications incertain eases.— (I)
Where
any
institution isestablished
except with the
previous permission
ofthe Government
in accordance
with the
provisions
ofsection [8. no
physiotherapy or
occupational mom". qualification granted to anystudent ofsuch institution
shallbea
recognised
qualification forthepurposesofthisAct.
[2]
Where any institution opens anewor higher
courseof
study or
training
(including a
postgraduate
courseof study or
training}
except with the
previous
permission
ofthe Govcntntentinaccordance with the
provisions
ofscetion 18. no qualification
granted to anystudent
ofsuclt institution on the
basis ofsuch
study or
training
shallbea
recognised qualification for
the
purposes
of this
ACL
(3)
Where anyinstitution
increasesits
admission
capacity in any
courseof
study or
training except withthe
previ- otts
permission
of the
Government in aceordance
with
the
provisions
of section
18. no
physiotherapy
or
occupational
therapy
3
qualification
granted to
any
studentofsuch
institutionon thebasis
ofthe'increaseinitsadmission
capacity
shall be
recognised Physiothcmpy or
occupational
therapy
qualification for thepurposeof thisAct. Explanation—For tltc
purposes of this
Section, thectiteriafor
identifying a
student whohasbeen
granted a
physio- therapy or
occupational
therapy qualification on thebasis
ofsuch increasein theadmission
capacity
shall besuchas
maybe prescribed.
20. Timefor
seeking permission forcertain
existing
institution.
etc—(i) ifbefore thecommencementof this Act.
my person has established an
institution or
any institutionhas
opened anewor
higher
course of
study
or
training
or increased its admission
capacity.
suelt person or
institution. asthecase
maybe
shall
seek.
within a
period
ofone year fromthe conuneucentent ofthisAct. the
permission
ofthe
Govemnteutinaccordancewiththe
provisions of
section[8,
(2) 11'any person orinstitution asthecase mayhe.
fails to seek the
permission
under sub-section
(1) the
provisions of
section 18 shall
apply.
so far as
may
be. as if
pennissiou
of the
Government under
sectiOn has been
refused. s
2t,
Recognition
of
qualifications
granted by
Universities. etc.
in india for
Physiotherapy or
Occupational Therapy
l1rflfcs§iunfll§_-—U) The
qualifications granted byany
university orother
institutioniiithe
country
whichare included in the schedule shall bethe
recognised
qualifications for
Physiotherapy. Occupational Therapy
Professionals.
Phys- iotherapists and
Occupational
TheraPiSISv
so DELHI GAZETIE -.
axmonomanv
rpm to—— _—
_— Eh..."
_______
.
(2)
Any University orother institution
which
grants
qualification for the
physiotherapy or
occupational
therapy _. professionals notincluded intheschedulemay
apply tothe
Governmenttohave such
qualification recognised, and
the Government
may.
after
consulting
the
Council,
by
notification
in the official
Gazette,
amend the
Schedule so as to
include such
qualification
therein
and any such notification may also direct
that an
entry
shall
be
made in the last colunu-I ol'
the schedule
against such
qualification only
when
granted
aftera
specified
date.
22. Effect of
recognition.-—(l) Notwithstanding anything
contained in any other law
and
suhiect
lo the
other provisions
containedinlltisAct,anyphysiotherapy or
occupational therapy
qualification
includedinthe
schedule shall
be sufficient
qualification forenrollment on
the
Register
of
Physio-therapists orthe
Register of
Occupational Therapists,
as
the case
may be,
(2) Noperson shall,
after the date of thecommencementofthis Act, be
entitledtobe
enrolledinthe
Register
as Physiotherapists or
Occupational Therapist
unlessheorsheholdsa
recognised
qualification:
Provided that any
person who was
immediately
before the
said date entitled to be enrolled
shall,
on
application
made in
this'behalf.
before the
expiryoflwo
years from the
said
date,
be entitled
to
be enrolled
:
Provided further that where there is any dispute astowhether
a'person issoentitledtobe
enrolled,
the matter
shall be referred to
the
reSpective Equivalence and
Registration.
Committee which
shall
consider thereference and made
recommenda. tions to the Executive Committee whose decision shall be final.
(3)
Notwithstanding
anything
contained in
sub-section
(2),—- (a)
citizenofIndia
holding a
qualification
which entitleshim to be
registered withany Councilof
Physiotherapy or Occupational
Therapy inanyforeign country,may,with the
approval or the
Council, beenrolled asa
physio- therapist or
occupational therapist. asthecase
may be.
(b) a
person not
being acitizenofIndiawho is
employed asa
physiotherapist oroccupational therapist
teacherin any
hospital or
institution
in any StateorUnion
Tenitory
for
the purpose
of
teaching,
researchor
charitable work, may,with the
approval ofthe
President, beemailed
temporarilyinthe
Register for
such
period
as
may be specifiedInthisbehalfin theorder issued
by thePresident:
Provided the
practice
by such
person shallbelimited to
the
hospital or
institution to
which he is attached :
Provided further that nosuchenrollment
underclausc
(a) or
clause
(b)
shall be
permitted
unless the Council
satisfies itself that such
person possesses the
requisite knowledge and
skill to
practiso physiotherapy
or
occupational
therapy
by
conducl- -
5,
ing a
screening testorsuch
othertestorexaminationas
maybe
prescribed. -. '
23.
Power to
require
information as to courses of
study
and
training
and cxaminalions.——-
Every authority
or .,-'-- institution in Delhi which
grants
any recognised qualification
or a
recognisod higher qualification
shall furnish such information as the
Council may, from
time to
time
require
as to the courses
ofstudy
and
training
and esamination to be
undergone
in
order to
obtain such
qualification,
as to
the
ages
at which such courses of
study
and
cuminations are
required
to
be
undergone
and generally astothe
requisites for
obtaining such
qualification. __
24.
Inspections—(
1)
The Executive Committee may, subject to
regulations,
if any.
appoint
such number of
Inspec- tors as it
deems necessary
to
inspect any ittstitulion where education or
training
in
physiotherapy
or
occupational
therapy
is given, orto
attend any examination heldForthepurposeofgranting any recognised
'quaiil'tcation or
recognised
higher
qualifi- mlicn.
(2) "the
inspectors appointed
underthissectionshallnotinterferewiththecourseofany examinationbut
they
shall report totheExecutive Committee on the
sufficiency ofevery
esamination at
which
they
attendandot'thecoursesofstudy and naining at
every
institution
which theyinspect, andon anyother matterswith
regard towhichthe
Executive Committee may require themto
report. {3) TheExecutive
Committee,
after
consulting the
respective Equivalence and
Registration
Comittec. shallfor- ward a
copy
ofsuch
report
to the
authority
or
institution
concerned and shall also forward such a
copy with'
remarks,
il'any.
of the
authority
or institution concerned thereon to the Government.
25. Withdrawal of
recognition.—-{
I)
When upon
report by
the Executive
Committee.
it
appears
to the Council —
(a) that thecoursesof
study and
examination tobe
undergone inorthe
proficiency
required fromcandidatesat
any examination held
by any authority
or institution ; or
llufl lVl
DELHI GAZETTE: EXTRAORDINARY JI
(ti) thatthe
staff.
equipment.
acconunodution.
training andother
training provided
ittsuch
institution. do ttot conformtothe standard
prescribed by
the
Council.
the Council shall makea
representation to
that effect to the Gu\'t'rllll'lclll.
(2)
After
considering such
representation.
the Government
shall forwardit
alongwith such
remarksasit may choose tomaketothe
authority orinstitution u
ithanintimation of the
period
within which the
authority or
institution may submit it}:
explanation to[lieGovernment, (.1) On tlte
receipt ofthe
eyptanution orwhereno
explanation is
submitted withinthe
period
filed. thenonthe iwiry ofthat
period, theGovernmentmay.after
making such
further
inquiry. ifany. asitthinks fit. by
notification in the arficial Gazette,
directthat an
entry shallhemadeinthe
first or
second schedule. asthecase maybe.
against thesaid qualification
declaring thatitshallbe a
recognised
qualification only when
granted
before a
specificed dateor that thesaid qualification if
granted tostudentsof a
specified
instittttion shall be
recognised
physiotherapy or
occupational therapy quali- fication only when
granted
beforea
specified dateorasthecasema '
be. thatthe said
rmalification
shall he
recognised qualification inrelationto
specified
institution affiliatedto anyauthori_'
ottly when
granted
aftera
specified
date.
26.
Prescrtptirm
of standards of education in
Physiotherapy
and
Occupational Therapy—(l)
The Council may
prescribe
the minimum standards ofeducatiou in
physiotherapy
and
occupational therapy required
for
granting recognised qua tl'Ications inDelhi.
(2)
Capies ofthedraft
regulations andorall
subsequent
draft amendments thereof shallbesent
by the
Councilto the Government.
(3) ltt
particular, and
without
prejudice tothe
generality oftire
foregoing power. tlte
regulations may
prescribe ——~
(a) thenatureand
period of
study and
nfpractical training tobeundertaken
hefore
admissiontoan
examination; 0:) the
equipment andfacilitiestohe
provided forstudents
undergoing
approved
coursesof
study ;
(c) the
subjects ofexammatonandstandm'ds thereintobeattained'.
(d) arty other conditions of
admission to
examinations:
(-U The
regulations
shallbe
published intheofficial
Gazette andinsuchntatmer as theCouncilmaydirect.
(5) TheExecutive Committee
shall.
front time to
time.
report tothe
Councilontile
efficacy of
these
regulations and may recommend to the Council such amendments Iltereol'us it may think fit.
27. Renewal of
rcgistration.—— Every
enrollment ofa person asa
physiotherapist or
occupational therapist
made in
the
Register
shall remain in force fora
period
of five years and may be
renewed
from lime to time fora
period
offive years an ill)
application being
made
by
hint
itt such
form. in such marmcr. within
such
period
and on
payment
of such fees as
may be
prescribed.
28. Professional conduct—
(l)
"lite Council may by
regulations
pracribe
standards of
professional
conduct and etiquette andacodeofethicsfor
physiotherapists and
eccupnuonal
therapists.
(2)
Regulations madeunder subsection
(i) may spec' vwhich violations thereof shall constitute
profasienal Illiscouduct and such
provision
shall have effect
notwithstanding an, ittg
containediiianylawfor the time
being
in force.
(.1)
Whenwerthe
Executive
Committee
aftersuch
enquiry asitthinlrsftt.recommendsthatthenameofany person enrolled in
the
Register
of
Physiotherapists
or
Register
of
Occupational
Therapists
he removed
therefrom.
it shall
"PM tothe
Council and the Council shall after such
cuquiry asit
may
decnt
fit.
by
order.
direct the
removal of thenameof such person from the said
register
either
perttuutcntly
or for
such
period
as
may be
specified
in the order. _
(4)
Any person aggrieved by anorderoftheCouncil may prefer an
appml
against thatordertoLheGovemmem in
such form and matmer. within such
time.
on such conditions and on
payment of such fees as
may be
prescribed.
(5) On
receipt ofsuch
appeal. theGoremmcnt may.
after
giving theperson
cottcemed an
opportunity ofbeing heard and
after
consulting
the Council pass appropriate
orders which shall be final and
binding, 1'). information to he furnished—The
Council shall furnish such repons. copies
ofits
minutes.
abstracts of its mounts. and
other information
to the Government as
may
be
prescribed.
DELI-ll GAZETTE :
EXTRAORDINARY'4; In.)
CHAPTER IV
FINANCE,
ACCOUNTSANDAUDIT
30
Payment
to the Council.— The Government may, after due
appropriation,
made
by
the
Legislative Ass-
n:
of
Delhi, by
law in this
behalf, pay todie
Council
in each
financial year suchsums asit may consider necessary for}, performance offunctionsoftheCouncil underthisAct
31. Funds of the Council—
(l)
The Council shall have
itsown
Fund; all sumsnhich may, from
timeto
tin-1% , paid toit by the
Government andallthe
receipts oftheCouncil
(including registration feesfor
inspection
ofinstitutiong".. .Iny sumsreceived
from any authority or
person)
shall be
credited totlte Fund and
all payments by
the
Council shall beI therefrom
[2) Allmoneys belonging totheFund
shallbe
deposited'In suchnationalised banks or
invested in suchmann may be decided
by
the Council.
4":
(3) The
Council may spend suchsumsusit
thinlmlitfor
performing its
functions under this Act, andsuchsums.
is be treated as
expenditure payable
under
this Act.
32.
Budget.—
The Council
shall
prepare,
in such form andatsuch
time
each year as
may
be
prescribed.
a
budg"
respect of the financial year next
ensuring
sltouing
the estimated
receipts and
expenditure and
copies
thereofshall be
forwafd to the
Government. '
33. Annual
Report.—
The Council shall
prepare once
every year, in
such form andat
such timeas
may
be _
scribed. anannual
report giving a trueand fullaccountof itsactivities
during the
previous year,and
copies
thereof
shall forwarded to the
Government.
34.
Accounts
and audiL——
(l)
The Council
shall causetobe
maintained
such
books ofaccount and
otherboo relation to
its accountsin
such form
andInsuchmannerasmay, in
consultationwiththe
Compuoller and
Auditor
Generals India
require tobe
prepared. form, andforwardthesametothe
Comptroller andAuditor GeneralofIndia
by such
date, asthe
Central Government
may consultation withthe
Comptroller andAuditor
General,
determine. '
(31 TheaccountsoftheCouncil as
certified by the
Comptroller and
Auditor General ol'lndia or any
otherp '
appointed by
him'Inthisbehalf
together withtheaudit report
thereon shall beforwarded
annually to theGoverrunent
andI Government shall cause the sametobe laid before the
Legislative Assembly
ofDelhi
CHAPTERV
REGISTRATION
35
Persons
entitled to
registrations—(l) Every personpossessing
the
qualifications
as a
physiotherapist
oro pational
therapist
mentioned'tothe
Schedule
shall, subject to the
provision
contained in thisActand
payment ofsuch
fcos"
ni'ay be
prescribedInthis
behalf, beentitledtohavehisnameenteredinthe
register asthecase
maybe,subject
to
"
conditions as the Council may prescribe. '
(2) Every pcrsou
applying for
registration asphysiothcrapist or
occupational therapist
shallIn his
application
_ a
declaration that hers in full
time
practice ofphysiotherapy
or
occupational
therapy,
as the case
may be,
and not
engaged' In I other
tradeorbusinessor
profession. Heshall further undertakethat if,
after
registration
hetakcs
up oris
engagedInsomenth profession or
business, heshall
forthwith informtheCouncil ofsuch
service or
employment or
engagement andshall
cease:
practise as
physiotherapistor
occupational therapist. asthecase
maybe.Hisnameshall be
deletedfromthe
Register. "3'
(3) The
application of
registration
shallbe
accompanied
by alldocuments
required tobe
produced as
given in prescribed
form. (-1} The
application for
registration
shall be
submitted tothesecretary,who
shall after
scrutiny, place it
before'ili
; concerned Cellat
the MM
meeting
for its recommendation and thereafter before the
Council
with the recommendation oftli. I Cell. .5"
(5) TheCouncil may require
any candidateto
appear beforeitin
support ofany
statement made
by him inhiS' '
lite Re
.' application to
furnish such
other
particulars as
maybe
required. gt.
It,
.
I'd-r
I
I'm In! '4
"1' I._____3.-
