Section 34(1) in The Maharashtra Medical Council Act, 1965
(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.
