Section 2 in The Surgeon General with Government etc. (Change in Designations) Act, 1972
2. Construction of references in enactments or instruments.
- Any reference to the Medical Department or the Public Health Department or to any officer or these Departments, in any law for the time being in force or in any instrument or other documents, shall be constructed as and shall be deemed to be a reference to the Directorate or Medical Education and Research or the Directorate of Health Services of the Government of Maharashtra, or to the officer of corresponding rank in any such Directorate according to the functions allotted to the relevant Directorate or the officer, as the case may be, under Government Resolution in the Urban Development Public Health and Housing Department, No. MME-3869/5975/(a)-B, dated the 20th April 1970.
