Section 3 in The Maharashtra Medical Practitioners (Registration) Rules, 1961
3. Further particulars to be included in register [* * * * *] [Deleted by G.N. dated 7-8-1981.].
- The register [* * * * *] [Deleted by G.N. dated 7-8-1981.] to be prepared and maintained under the Act shall include the following further particulars, that is to say,-(a)Registration [* * * * *] [Deleted by G.N. dated 7-8-1981.] number;(b)Nationally of the practitioner;(c)if the practitioner is a married woman, her maiden name and surname;(d)Date and the place of birth of the practitioner;(e)in cases where a practitioner is registered under sub-section (4) of section 17, the register in which his name stood registered on the day immediately before the appointed day;(f)in cases where a practitioner is registered under sub-section (5) of section 17, the clause of the said sub-section under which he has been registered;(g)[* * * * *] [Deleted by G.N. dated 7-8-1981.](h)date of renewal of registration [* * * * *] [Deleted by G.N. dated 7-8-1981.] of the practitioner ;(i)if any disciplinary action is taken by the [Council] [Substituted by G.N. of 31.5.1983.] against the practitioner, the particulars of such action;(j)if the name of the practitioner was removed from the register [* * * * *] [Deleted by G.N. dated 7-8-1981.] and subsequently reentered therein, the date on which the name was so re-entered.
