Section 34 in The Maharashtra Medical Council Act, 1965
34. Provision regarding Registrars.
(1)The Registrars appointed under-(a)section 5 of the Bombay Medical Act, 1912; and(b)section 10 of the Central Provinces and Berar Medical Registration Act, 1916, read with the Madhya Pradesh Statutory Bodies (Regional Constitution) Act, 1956,and holding office immediately before the appointed day shall cease to hold office on that day.(2)The State Government shall, notwithstanding anything contained in subsection (1) of section 14, on the appointed day appoint the Registrar on such terms and conditions as the State Government may determine:Provided that, nothing contained in this section shall affect the powers of the Council to fill the subsequent vacancies of Registrar under sub-section (1) of section 14.(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for payment of any provident fund, gratuity or any other retirement benefit, was made by or under the relevant Act repealed by subsection (1) of section 32, such Registrar shall be entitled to receive from the Council such reasonable amount by way of compensation as the Council may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.
