Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

State of Maharashtra - Section

Section 23 in The Maharashtra Medical Council Act, 1965

23. Renewal of Registration.

- Notwithstanding anything contained in sections 16, 17 and 21,-
(a)Every registered practitioner who is holding a certificate of registration prior to such date, as the Council, by order published in the Official Gazette specifies, shall within a period of four months from the specified date, apply in the prescribed form, with a renewal fee of rupees five hundred, to the Registrar for the renewal of the registration;
(b)The Registered practitioner who fails to apply for the renewal of his registration within the specified period may apply in the prescribed form along with late fee of rupees one hundred per month or part thereof, for renewal of the registration;
(c)Every registered practitioner who has obtained the renewed certificate of registration under clause (a) or clause (b), shall be required to get the same renewed every five years thereafter, on payment of such renewal fees or late fees, as the State Government may, by notification in the Official Gazette, specify:
Provided that, such person shall, not less than two months prior to the date on which the registration period of five years from the renewal of the registration under clause (a) or clause (b) expires, make an application in the prescribed form with the requisite fees as specified under this clause, for the renewal of his certificate of registration;
(d)The Registrar shall on registration or renewal of the registration certificate also issue to such practitioner an identity card in such form containing such particulars, as may be prescribed.
Section 23 was substituted by Maharashtra 5 of 2004, Section 5, (w.e.f. 10.2.2004).Substituted section 23 read as under -23. Renewal of Registration.- Notwithstanding anything contained in sections 16 and 21, -(a) on such date after the date of publication of the notice under sub-section (6) of section 16, as the Executive Committee may with the previous sanction of the State Government decide, and every five years, thereafter, the Registrar shall cause two notices in the prescribed form to be published, at an interval of not less than thirty days, in theOfficial Gazette, calling upon the manner provided in clause (b) all registered practitioners to make an application to the Registrar for the continuance of their names on the register;(b) the Registrar shall, after the publication of the first notice under clause (a), send a notice by registered post enclosing therewith the prescribed form of application to the registered practitioners at their address as entered in the register, calling upon them to return the application to the Registrar for the continuance of their names on the register within forty-five days of the date of the notice together with a fee of rupees ten. If any of the registered practitioners fails to return such application within the time specified, the Registrar shall issue a further notice to such registered practitioner by registered post after the publication of the second notice under clause (a) enclosing therewith the prescribed form of application calling upon him to return the application to the Registrar for the continuance of his name on the register, within thirty days of the date of the further notice, together with a fee of rupees fifteen;(c) if the application is not made on or before the date fixed by the further notice sent by registered post under clause (b), the Registrar shall remove the name of the defaulter from the register and shall inform him of such removal by registered post:Provided that, if an application for continuance of the name so removed is made within a period of six months from the date fixed by the said notice sent by registered post under clause (b), the name so removed may be re-entered in the register on payment of a fee of rupees fifty.