Contents

Sections

Particulars

Preamble

Chapter I

Preliminary

1

Short title and commencement

2

Definitions

Chapter II

The Rehabilitation Council of India

3

Constitution and incorporation of Rehabilitation Council of India

4

Term of office of Chairperson and members

5

Disqualifications

6

Vacation of office by members

7

Executive Committee and other committees

8

Member-Secretary and employees of Council

9

Vacancies in the Council not to invalidate acts, etc.

10

Dissolution of Rehabilitation Council and transfer of rights liabilities and employees of Rehabilitation Council to Council

Chapter III

Functions of the Council

11

Recognition of qualifications granted by University, etc. in India for rehabilitation professionals

12

Recognition of qualifications granted by institutions outside India

13

Rights of persons possessing qualifications included in the Schedule to be enrolled

14

Power to require information as to courses of study and examinations

15

Inspectors as examinations

16

Visitors at examinations

17

Withdrawal of recognition

18

Minimum standards of education

19

Registration in Register

20

Privileges of persons who are registered on Register

21

Professional conduct and removal of names from Register

22

Appeal against order of removal from Register

23

Register

24

Information to be furnished by Council and publication thereof

25

Cognizance of offences

26

Protection of action taken in good faith

27

Employees of Council to be public servants

28

Power to make rules

29

Power to make regulations

30

Laying of rules and regulations before Parliament