Section 14 in The Maharashtra Medical Practitioners Act, 1961
14. Powers, duties and functions of [the Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982, Section 16(d).].
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the powers, duties and functions of [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 16(a).] shall be-(a)[ to provide for registration of practitioners and to maintain the register;] [Clause (a) was substituted for the original by Maharashtra 30 of 1979, Section 5(d).](b)to hear and decide appeals from any decision of the Registrar;(c)to prescribe a code of ethics for regulating the professional conduct of registered [* * * *] [The words 'and enlisted.' Were deleted by Maharashtra 30 of 1979, Section 5(b).] practitioners;(d)to reprimand a registered [* * *] [The words or an enlisted' were deleted by Maharashtra 30 of 1979, Section 5(c).] practitioner, or to suspend or remove him from the register [* * * * *] [The words 'or the list, as the case may be' were deleted by Maharashtra 30 of 1979.] or to take such other disciplinary action against him as may, in the opinion of [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 16(b).], be necessary or expedient;(e)[ to hold examinations and to make all the necessary arrangements of such examinations; [These clauses were substituted for clause (e) by Maharashtra 23 of 1982, Section 16(c).](f)to conduct the courses of training which were, immediately before the date of commencement of Maharashtra Medical Practitioners (Amendment) Act, 1982, conducted by the Faculty and such other courses as the Central Council, prescribes by regulations made under clause (i) of section 36 of the Indian Medicine Central Council Act, 1970, leading to the examinations held by the Council, and to charge fees for such examinations;(g)to provide for post-graduate training;(h)to grant degrees, diplomas and marks of honour;(i)to award stipends, scholarships, medals, prizes and other rewards;(j)to recommend recognition of institutions for the purpose of giving instructions for the courses leading to the examinations held by the Council, or to recommend the cancellation of such recognition;(k)to recommend the inclusion of any degree, diploma, certificate or award in the Schedule or to recommend the removal of any degree, diploma, certificate or award from the Schedule;(l)to prepare, publish and prescribe text books, and to publish statements of prescribed courses of study;(m)to provide for the maintenance of an adequate standard of proficiency for the practice of the system of Indian Medicine;(n)to provide for research in the system of Indian Medicine;(o)to provide for the inspection of recognised institutions, and to require such institutions to furnish such information as may be necessary;(p)to provide for the inspection of any other institutions giving instructions for any of the qualifications included in the Schedule;(q)to appoint boards of studies and committees consisting of persons, who may or may not be members of the Council, but at least half of the number of such persons shall be medical practitioners registered under any of the laws mentioned in sub-section (1) of section 34, and to lay down the constitution, the duties and the functions of such boards and committees;(r)subject to the approval of the State Government, to receive donations and to determine the conditions of acceptance of donations;(s)to exercise such other powers and perform such other duties and functions as are laid down in this Act, or may be prescribed by rules.]
