Maharashtra Medical Practitioners (Publication of Medical List) Rules, 1966

The Maharashtra Medical Practitioners (Publication of Medical List) Rules, 1966

Published vide Notification G.N., U.D., P.H. and H.D., No. MMP. 1066/37884-Unification, dated 22nd November, 1966 (M.G., Part 4-B, 2086)

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LEGISLATIVE HISTORY 6

· Amended by G.N., U.D., P.H., and H.D., No. MMP. 1074/51298, dated 10th October, 1974 (M.G., Part IV-B, page 1185)

· Amended by G.N., M.E. and D.D., No. Act 2282/1446/MED-8, dated 26th July, 1984 (M.G., Part IV-B, page 1020)

In exercise of the powers conferred by clauses (o), and (p) of sub-section (2) of section 30 of the Maharashtra Medical Practitioners' Act, 1961 (Maharashtra XXVIII of 1961), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (1) of the said section 30, namely :-

Short Title.- These rules may be called the Maharashtra Medical Practitioners (Publication of Medical List) Rules, 1966.
Definitions.- In these rules, unless the context otherwise requires, -

(a) "Act" means the Maharashtra Medical Practitioners' Act, 1961;

(b) "Form" means a form appended to these Rules;

Intervals of publication of medical list.- A correct medical list shall after its publication under the Act be printed and published at an interval of five years so however that it is published not later than 30th day of April of such fifth year.
Form and particulars of medical list.- [(1) The medical list shall be prepared in one Volume consisting of three parts in form 'A'.]

(2) The medical list [* * * * *] shall indicate in alphabetical order the names of all persons who stand registered [* * * * *] on the 31st day of December of the year immediately preceding the year in which it is published.

Manner of publication of medical list and of addendum or corrigendum thereto.- (1) The publication of a medical list and of an addendum or a corrigendum thereto shall be made by exhibiting a printed copy thereof on the notice-board of the Registrar's Office and also by a notice in that behalf in theOfficial Gazette.

(2) Printed copies of the medical list and of an addendum or a corrigendum thereto shall be kept for sale to the public and shall be distributed to such officers, institutions and organizations as the State Government may, from time to time, direct or the [Council] may, from time to time, decide.

Date on or before which addendum or corrigendum to be published.- An addendum or a corrigendum to the medical list for each calendar year shall be published on or before the 31st day of January of the year immediately following not being the year in which the medical list is published:

[Provided that a further addendum containing the names of practitioners registered on or after the 1st January 1974, and those restored in accordance with the provisions of clause (c) of sub-section (1) of section 23A of the Act, on or before the 31st day of August, 1974 shall be published on or before the 1st November, 1974.]

[Form 'A']

Part I

Practitioners whose names are included in Part I of the Register

Section (1)

Ayurvedic Practitioners (integrated) who possess any of the qualifications specified in Part 'A' or Part 'B' of the Schedule

Serial No.	Full Name	Residential address	Qualification and year in which obtained	Registration No.	Date of Registration

Section (2)

Ayurvedic Practitioners who possess any of the qualifications specified in Part 'A' of the Schedule

Serial No.	Full Name	Residential address	Qualification and year in which obtained	Registration No.	Date of Registration

Section (3)

Ayurvedic Practitioners (Shuddha) who possess any of the qualifications specified in Part 'C' of the Schedule

Serial No.	Full Name	Residential address	Qualification and year in which obtained	Registration No.	Date of Registration

Section (4)

Unani Practitioners who possess any of the qualifications specified in Part 'D' of the Schedule

Serial No.	Full Name	Residential address	Qualification and year in which obtained	Registration No.	Date of Registration

Section (5)

Practitioners who possess any of the qualifications specified in Part 'E' of the Schedule

Serial No.	Full Name	Residential address	Qualification and year in which obtained	Registration No.	Date of Registration

Part II

Practitioners whose names are included in Part II of the Register

Serial No.	Full Name	Residential address	Registration No.	Date of Registration

Part III

Practitioners whose names are included in Part II of the Register

Serial No.	Full Name	Residential address	Registration No.	Date of Registration

Appendix

Practitioners registered in the Register

	Part I			Part II			Part III
The total number of practitioners registered in the register.
The number of practitioners registered in the register in each of the five years immediately preceding the year of publication of the medical list.	Year	No. of practitioners		Year	No.of practitioners		Year	No. of practitioners
The number of practitioners whose names have been reentered in the register in each of the aforesaid five years and the provisions of the Act under which they were so reentered.	Year	No. of practitioners	Provisions of the Act	Year	No.of practitioners	Provisions of the Act	Year	No. of Practitioners	Provisions of the Act.
The number of practitioners whose names have been removed from the register in each of the aforesaid five years and the provisions of the Act under which they were so removed.	Year	No. of practitioners	Provisions of the Act	Year	No. of practitioners	Provisions of the Act.	Year	No. of practitioners	Provisions of the Act.

Form 'B'

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