Section 14(f) in The Maharashtra Medical Practitioners Act, 1961
(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;
