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The Rehabilitation Council of India Act, 1992
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
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