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Bombay Presidency - Section

Section 97 in The Bombay Dentists Rules, 1951

97.

The Registrar shall thereupon bring the matter before the President, or if the President be unable to act, before the Executive Committee who may, if they decide that the case is one in which a prosecution should be instituted, take necessary action under section 52.The AppendixForm A[See rule 8(8)]Voting paper...........................members are to be elected from among themselves by dentists registered in Part A/Part B of the State register.
Name of candidates duly nominated Vote
   
DateReturning Officer.Instructions
(1)Each elector has *one vote/*...........votes.
(2)*The/*Each vote is to be shown by a cross mark x against the name of the candidate/the name of the candidates whom the elector prefers.
(3)Not more than one mark should be placed against the name of any candidate.
(4)The voting paper shall be invalid if the marks are so placed as to render it doubtful to which candidates they are intended to apply or if more than one mark are placed against the name of any candidate.
(5)The elector shall enclose the voting paper duly filled in the smaller cover and enclose this in the bigger cover supplied by the Returning Officer and shall write his full name (which may be typewritten) and signature in the left hand corner of the bigger envelope in the printed columns therefor.
(6)Every elector shall send his voting papers in a separate cover direct to the Returning Officer.
(7)If the Returning Officer receives more than one voting paper from any elector, all such voting papers shall be invalid.*Applicable when the member is to be elected/'Applicable when more than one member is to be elected.Form B(See rule 60)Form of the Register of Dentist
1. Serial No. ....
2. Name in full ....
3. Father's name ....
4. Date of Birth ....
5. Nationality ....
6. Residential address ....
7. Date of first admission to the Register ....
8. Qualification for registration ....
9. Date on which degree or diploma in dentistry, if any, wasobtained, and the authority which conferred it ....
10. Professional address ....
11. Employment, if any ....
12. Date of removal or registration ....
13. Remarks ....
(Note. - Removal" or "Restoration" of name with dates)Form C(See rule 63)Certificate of Registration under the Dentists Act, 1948 (XVI of 1948)This is to certify that the person named below has been registered as a dentist in Part A/Part B of the State register under the provisions of the Dentists Act, 1948 [* * *] [The words 'and his registration was last renewed on' were deleted by Notification No. 1371/7719/PH -10, dated 6th April, 1977.]This certificate shall remain in force tillNameQualificationRegistered No.
(Signature)....................
Registrar,The Bombay State Dental Council, Bombay.Date :Form C-l[Not Printed]Form C-2[Not Printed][Form C-3 [Inserted by Notification No. 1371/7719/PH/10. dated 6th April, 1977.][See rule 65(2)]Certificates of renewal of registration under section 39 (3) of the Dentists Act, 1948 (XVI of 1948)Maharashtra State Dental Council,Swadeshi Mills Estate,Near Roxy Cinema, Tata Road,New Queen's Road, Bombay 400 004.This is to certify that the registration of Dentist/Dental Hygienist/Dental Mechanic Shri/Shrimati .................... Registered at No is renewed on the day of and will remain in force upto the 31st day of December, 1977.
(Signed)....................
Registrar.Maharashtra State Dental Council, Bombay.]Form D(See rule 64)Form of Application for Registration of Dentists under section 34 of the Dentists Act, 1948 (XVI of 1948)To,The Registrar,The Bombay State Dental Council, Bombay.____________________________________Sir,I have to request you to enter my name, address and qualifications as stated below in Part A/B of the register of dentists for the State of Bombay.Registration Fee of Rs. 15 (Rupees fifteen only) is sent herewith/by money order/by postal order.
Name in full (in block letters only) ....
Place of birth, date and year Nationality (kindly giveinformation in details) ....
Whether Citizen of India ....
Whether subject of a Foreign Government ....
Residential address ....
Professional address ....
Number of years in practice ....
Employment, if any ....
Qualifications
Description of qualifications of which registration is desired ....
Name of the University or Faculty or Examining or LicensingBody with full address ....
Date of attaining the qualification ....
Institution through which appeared ....
I have forwarded herewith in original the diplomas I possess. The same may please be returned when no longer required.Yours faithfully,Signature .................Name in full...............Address :Date :Instructions