[1 OF 2025] [01st March 2025] An
Act to repeal the Gujarat State Council for Physiotherapy Act, 2011. It
is hereby enacted in the Seventy-sixth Year of the Republic of India as follows:
- This
Act may be called the Gujarat State Council for Physiotherapy (Repeal) Act,
2025. (1)
The Gujarat State
Council for Physiotherapy Act, 2011 is hereby repealed. (2)
Notwithstanding such
repeal, the provisions of section 7 of the Gujarat General Clauses Act, 1904
shall apply in relation to the repeal of the Gujarat State Council for
Physiotherapy Act, 2011 as if the Act had been an enactment within the meaning
of the said section 7. (3)
The fund, resources,
manpower of the Gujarat State Council for Physiotherapy, with all their rights
and liabilities, shall stand transferred to the State Allied and Healthcare
Council. The decision as regards management and use of said fund, resources,
manpower shall be taken by the State Allied and Healthcare Council as per the
provisions of the National Commission for Allied and Healthcare Professions
Act, 2021 and the rules and regulations made thereunder.The
Gujarat State Council For Physiotherapy (Repeal) Act, 2025
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