Section 34(3) in The Maharashtra Medical Council Act, 1965
(3)Any Registrar who ceases to hold office under sub-section (1) and who is not appointed as Registrar under sub-section (2) shall be entitled to receive from the Council such provident fund and gratuity or other retirement benefits as he would have been entitled to receive, if he had retired from the service of the respective dissolved Council and such additional benefits (if any), as the Council, may with the previous approval of the State Government sanction:Provided that, if no provision for payment of any provident fund, gratuity or any other retirement benefit, was made by or under the relevant Act repealed by subsection (1) of section 32, such Registrar shall be entitled to receive from the Council such reasonable amount by way of compensation as the Council may with the previous approval of the State Government determine.
