(1)The Registrar appointed under the Bombay Nurses, Midwives and Health Visitors Act, 1954, and holding office immediately before the appointed day shall, as from that date, be deemed to be appointed as the Registrar under this Act, on the same terms and conditions as were applicable to him immediately before that day, until they are varied by a competent authority under this Act.(2)The Registrar appointed under the Central Provinces and Berar Nurses Registration Act, 1936, and holding office immediately before the appointed day, shall cease to hold office on that day.(3)The Registrar who ceases to hold office under subsection (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 dissolved Council and, such additional benefits (if any) as the Council may, with the previous approval of the State Government, sanction.
