Section 31 in The Maharashtra Medical Practitioners Act, 1961
31. Bye-laws.
(1)The [Council] [This word was substituted for the word 'faculty' by Maharashtra 23 of 1982, Section 32.] may, with the previous sanction of the State Government, make by-laws, not inconsistent with the provisions of this Act or the rule made thereunder, for the following matters, namely:-(a)the examinations to be held by it;(b)the qualifications for admission to and the courses of studies for the examinations;(c)the standard of passing;(d)the degree, diploma, certificate or other like award to be conferred upon those who pass the examinations, and the manner of conferring such degree, diploma, certificate or award(e)the language in which the examinations shall be conducted;(f)the conditions of appointment of examiners, paper-setters, moderators and other persons appointed and fees to be paid to them, the conduct of examinations and the fees to be charged for the conduct of examinations;(g)the conditions for the recognition of teachers in recognized institution;(h)the number of students to be admitted to recognized institutions;(i)the language in which instructions shall be given in recognized institutions;(j)such other matters as may be necessary for the exercise of the powers and performance of duties and functions by the [Council] [This word was substituted for the word 'faculty' by Maharashtra 23 of 1982, Section 32.] under this Act.(2)The State Government on receiving the draft bye-laws may sanction or refuse to sanction the same, or sanction subject to such modifications as it may think fit or return them to the [Council] [This word was substituted for the word 'faculty' by Maharashtra 23 of 1982, Section 32.] for further consideration.(3)All by-laws when sanctioned, shall be published in the Official Gazette by the State Government.(4)The State Government may, by notification in the Official Gazette, cancel any by-law.
