Section 35 in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
35. Consequences to ensure on establishment of Council under Section 3.
- As from date specified for the establishment of the Council in the notification under sub-section (1) of Section 3, the following consequences shall ensue, namely,-(a)the Mahakoshal Nurses Registration Council, the Madhya Bharat Nurses, Midwives and Health Visitors Council and the Madhya Bharat Dais Registration Board shall stand dissolved;(b)all assets and liabilities of the Councils/Board referred to in clause (a) shall belong to and be deemed to be the assets and liabilities of the Council established under Section 3;(c)all such registered nurses, midwives, auxiliary nurse-midwives, health visitors and dais registered under any of the Acts, repealed under Section 36 and possessing recognised qualifications on the commencement of this Act, shall be deemed to be enrolled as registered nurse, midwife, auxiliary nurse-midwife or health visitor, as the case may be, in the State Register under this Act;(d)all employees belonging to or under the control of the Councils/Board referred to in clause (a) immediately before the date aforesaid shall be deemed to be tire employees of the Council established under Section 3 and shall, until other provision is made in accordance with the provisions of this Act, receive salary and allowances and be subject to conditions of service to which they were entitled or subject immediately before such date :Provided that it shall be competent to the Council, subject to the previous sanction of the State Government, to discontinue the service of any employee, who in its opinion, is not necessary or suitable to the requirement of the Council after giving such employee such notice as is required to be given by the terms of his employment and every such employee shall be entitled to such leave, pension, provident fund and gratuity as he would have been entitled to take or receive on being invalidated out of service as if the Councils/Board in the employ of which he was, had not ceased to exist :Provided further that if the terms of employment of such employee do not contain any such requirement, he shall, if he has put in more than one year's continuous service in the Councils/Board be entitled to recover from the Council established under Section 3 by way of compensation a sum equal to his existing pay and allowances for one month;(e)all records and papers belonging to the Councils/Board referred to in clause (a) shall vest in and be transferred to the Council established under Section 3.
