Section 6 in The Maharashtra Medical Practitioners (Registration) Rules, 1961
6. Enquiry by Committee.
(1)The Committee shall consider each application received under rule 4 and 5. Any application which does not satisfy the requirements of those rules shall be rejected by the Committee. The question of registration [* * * * *] [Deleted, by G.N. of 7.8.1981.] in respect of each application shall be decided in accordance with the opinion of the majority of the members of the Committee.(2)For the purpose of making enquiry in respect of any such application, the Committee may, if it considers necessary, direct the Registrar to call any applicant for interview at the applicant's cost, or may refer any application -(a)to the Collector of Bombay, if the applicant claims to be practicing any system of medicine (other than the Homoeopathic or Biochemical system of medicine) in Greater Bombay, or(b)to the collector of the District concerned, if the applicant claims to be practicing such system outside Greater Bombay, for verification of such facts mentioned by the applicant in the application, as the Committee may specify in that behalf.
