Section 30 in The Maharashtra Medical Practitioners Act, 1961
30. Rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the time and place at which and the manner in which election to [the Council] [This portion was substituted for the portion beginning with the words 'the Board and to the faculty' and ending with the words 'respectively' by Maharashtra 23 of 1982, Section 31(a).] shall be held under sub-section (1) of section 4];(b)the manner in which the meetings of [the Council] [These words were substituted for the words 'the Board and the Faculty' by Maharashtra 23 of 1982, Section 31(b).] shall be convened, held and conducted under sub-section (1) of section 9;(c)[ the fees and other allowances to be paid under section 11] [This clause was substituted for the original by Maharashtra 19 of 1962, Section 7(a).];(d)[ the powers duties and functions of the Council under clause (s) of section 14;] [This clause was substituted for the original by Maharashtra 23 of 1982, Section 31(c).](da)[ the number and term of office of, the manner of filling casual vacancies among, and the procedure to be followed by, the members of the Executive Committees, and the powers, duties and functions, of [the Council delegated to the Executive Committee under section 16A] [This clause was inserted by Maharashtra 19 of 1962, Section 7(b).];](e)any further particulars to be entered in the register [* * * *] [The words 'and the list' were deleted by Maharashtra 30 of 1979, Section 16(a).];(f)[ the forms of application for registration and provisional registration under sections 17 and 18A, and the documents to accompany such forms;] [Clause (f) was substituted for the original by Maharashtra 30 of 1979, Section 16(b).](g)the manner of making enquiry by the committee appointed under sub-section (6) of section 17;(h)the forms of certificate of registration [and provisional registration] [The words 'and provisional registration' were substituted for the words 'and enlistment' by Maharashtra 30 of 1979, Section 16(c).];(i)the manner of holding enquiry under section 20;(j)the conditions and the fees for re-entering the name of a practitioner removed under section 20;(k)the remuneration to be paid to the assessor under clause (c) of sub-section (8) of section 20;(l)the fees chargeable for the entry of additional qualifications or change of name under sub-section (3) of section 21;[* * *] [Clauses (m) and (n) were deleted by Maharashtra 5 of 1972, Section 8.](o)the interval at which the medical list shall be published under sub-section (1) of section 23;(p)the forms of the medical list, the supplementary list, the particulars to be included therein and the manner of publication under sub-section (3) of section 23;(q)remuneration to be paid to an Inspector or visitor under sub-section (9) of Section 27;(r)any other matter which is to be or may be prescribed under this Act;(s)the furtherance of any of the objects of this Act.(3)[ Every rule made under this section shall be laid as soon as may be after it is made before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that rule should not be made, and notify such decision in the Official Gazette, the rule shall from the date of publication of such notification have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall he without prejudice to the validity of anything previously done or omitted to be done under that rule.] [Sub-section (3) was substituted by Maharashtra 17 of 1965, Section 8.]
