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