Section 7 in Rules Under Tamil Nadu Medical Registration Act, 1914
7.
The Registrar may restore to the medical register subject to the provisions of sections 13 and 14 of the Act, the name of a practitioner which has been removed under the provisions of sub-section (4) of section 16 of the Act.Rules Under Sub-Section (1) of Section 24G.O. Ms.No. 1510, P.H., dated the 27th August 1926; G. O. Ms.No. 1950, P.H., dated the 16th October 1936; and G.O. Ms. No. 3309, P.H., dated the 18th September 1939; G.O. Ms.No. 3400, Health, dated the 16th December 1954; G.O. Ms.No. 1479, Health, dated the 26th April 1955; G.O. Ms.No.1596, Health, dated the 5th May 1955 and G.O. Ms.No. 213, Health, dated the 23rd January 1958.Travelling allowance to Members of the Tamil Nadu Medical Council for attending its meetings and for other purposes.Non-official Members of the Tamil Nadu Medical Council shall be paid travelling allowance at the rate allowed to the members of the first class Government Committee with reference to G.O. No. 1271, Finance, dated the 16th March 1953 for journeys performed by them by rail to attend meeting of the Council or in connection with any of the duties which the Council may, from time to time, assign to them in order to enable the Council to discharge its duties under the Act, and for the return journeys. If a member starts from or returns to a station which is not his usual place of residence, the travelling allowance to be paid for such journey shall not exceed the amount admissible for a journey from or to his usual place of residence.Non-official members of the Council shall be paid travelling allowance for attending the meeting of the Council or in connection with any of the duties assigned to them if they travel by road and the amount so claimed shall not exceed the amount admissible for a journey if performed by rail.Non-official members of the Council travelling by rail should furnish a certificate to the effect that they travelled by the first class. They should also furnish when claiming full travelling allowance for journeys by rail a certificate in one of the following forms according to the circumstances:-ICertified that concessional rates were not obtainable for any of the journeys covered by this bill.ORIICertified that concessional rates obtainable for the journeys on .......(date)could not be availed of for the following reasons: -Note. - Members of I Class Committees will be entitled to accommodation by the highest class other than air conditioned accommodation provided on the line by which they travel. They may draw, in addition to the actual fare of the class by which they travel, an allowance (for incidental expenses) calculated at the rate of 6 np. per mile, in lieu of the half I class fare to which they are now entitled.A sitting fee of Rs. 20 (Rupees twenty only) per day in case of mufassal non-official members and Rs.17.50 (Rupees seventeen and np. fifty) in the case of city non-official members be paid on such days of attendance and that no daily allowance be paid to them in addition.Official Members shall be paid travelling allowance at the rates admissible to them for journeys on tour under the Tamil Nadu Travelling Allowance Rules.The expenditure shall, in all cases, be met from the funds of the Tamil Nadu Medical Council.(G.O. Ms.No. 3555, P.H., dated the 10th October 1949)Notwithstanding anything contained in any of the rules made under Section 24(1) of the Tamil Nadu Medical Registration Act (Tamil Nadu Act IV of 1914), the State Government may, for special reasons, appoint any person or persons to exercise all or any of the powers conferred, or to perform all or any of the duties imposed, upon the President or the Registrar of the Tamil Nadu Medical Council or both. By the rules aforesaid, for such period as the State Government may consider necessary.The President shall be paid a conveyance allowance of Rs. 50 per month to meet the transport charges for attending the office to perform his duties. (G.O. Ms.No. 3400, Health, dated the 16th December 1954)The registration fee once paid under section 14(1) of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914) is not refundable whether the application for registration is accepted or not.(G.O. Ms.No. 1479, Health, dated the 26th April 1955)Rules for the Election of President of the Tamil Nadu Medical Council(G.O. Ms.No. 1674, P.M., dated the 14th June 1944)
