Section 9 in The Maharashtra Medical Practitioners (Registration) Rules, 1961
9. Making new entries or altering existing entries in register [* * * * *] [Deleted by G.N. dated 7-8-1981.].
(1)Any registered [* * * * *] [Deleted by G.N. dated 7-8-1981.] practitioner who under section 21, desires(a)to have the entry as respects his name in the register [* * * * *] [Deleted by G.N. dated 7-8-1981.] altered; or(b)to have an entry as respects any additional qualification acquired by him subsequent to the date of his registration [* * * * *] [Deleted by G.N. dated 7-8-1981.] in the register [* * * * *] [Deleted by G.N. dated 7-8-1981.]; or(c)to have any alteration made in the entry as respects his additional qualifications in the register [* * * * *] [Deleted by G.N. dated 7-8-1981.]may make an application in that behalf to the Registrar.(2)The application made under sub-rule (1) shall be accompanied by a fee of rupees five.(3)On receipt of the application and the fee, the Registrar shall alter or make any entry as applied for;Provided that no entry as respects additional qualification shall be made in the register unless a person possessing such qualification is entitled to have his name entered in the register under sub-section (3) of section 17.
