Section 44(1) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(1)As from the date specified for the establishment of the Board in the notification under sub-section (1) of Section 3 the following consequences shall ensue, namely:-(a)the Central Provinces and Berar Ayurvedic and Unani Practitioners Act 1947 (4 of 1948); the Madhya Bharat Indian Medicines Act, Samvat 2007 (No. 28 of 1952) and the Medical Practitioners Registration Act, 1935 (Bhopal Act 7 of 1935) in so far as it relates to practitioners practising Ayurvedic and Unani Systems o Medicine shall stand repealed;(b)the Madhya Bharat Indian Medicine Board and the Mahakoshal Board of Ayurvedic and Unani Systems of Medicine shall stand dissolved;(c)the Medical Council established under Section 3 of the Medical Practitioners Registration Act, 1935 (Bhopal Act 7 of 1935) shall, in relation to practitioners in Ayurvedic and Unani Systems of Medicine on its register, cease to exercise jurisdiction;(d)all assets and liabilities of the Board referred to in clause (b) shall belong to and be deemed to be the assets and liabilities of the Board established under Section 3;(e)[ all such registered practitioners registered under any of the Acts repealed under clause (a) or the Rajasthan Indian Medicine Act, 1953 (No. 5 of 1953), and residing in the State shall be deemed to be enrolled as registered practitioners in the State Register of Practitioners.] [Substituted by M. P. Act No. 6 of 1975 (w.e.f. 1-2-75).](f)all employees belonging to or under the control of the Boards referred to in clause (b) immediately before the date aforesaid shall be deemed to be the employees of the Board established under Section 3 :Provided that the terms and conditions of service of such employees shall be the same, until altered by the Board with the previous sanction of the State Government:Provided also that no sanction under the foregoing proviso shall be accorded by the State Government until the person affected thereby is given a reasonable opportunity of being heard;(g)all records and papers belonging to the Board referred to in clause (b) shall vest in and be transferred to the Board established under Section 3.
