Section 69(5) in The M.P. Extension of Laws Act, 1958
(5)As from the date appointed under sub-section (3), the following provisions shall have effect, namely :-(a)the Mahakoshal Board of Homeopathic and Biochemic Systems of Medicine shall stand dissolved;(b)all assets and liabilities of the Mahakoshal Board of Homeopathic and Biochemic Systems of Medicine shall belong to and be deemed to be the assets and liabilities of the Board established under Section 3;(c)all employees belonging to and under the control of the Mahakoshal Board of Homeopathic and Biochemic Systems of Medicine shall be deemed to be the employees of the Board established under Section 3 :Provided that the terms and conditions of service of such employees shall not, until altered by a competent authority, be less favourable than those admissible to them before such date;(d)all regulations and bye-laws of the Mahakoshal Board of Homeopathic and Biochemic Systems of Medicine, and in force immediately before such date shall, unless modified in accordance with the provisions of this Act, be deemed to be the regulations and bye-laws of the Board established under Section 3 and the said regulations and bye-laws shall be construed with such alterations not affecting the substance as may be necessary or proper in the context of the Board established under Section 3;(e)all tilings done and action taken by the Mahakoshal Board of Homeopathic and Biochemic Systems of Medicine in relation to the jurisdiction or business of that Board shall, so far as may be deemed to be things done or action taken by the Board established under Section 3 and all such things done and action taken shall be construed with such alterations as if they were done or taken under a repealed Act."Section 3. - For the proviso to sub-section (2), substitute-"Provided that when the Board is established for the first time after the date appointed under sub-section (3) of Section 1, the practitioners to be nominated under clause (a) and elected under clause (b) shall be appointed by the State Government from the practitioners in the Mahakoshal region registered under this Act and from practitioners in other regions of the State, who in its opinion may be eligible for registration under Section 16."Section 16. - In sub-section (2),-(i)After the words "every person" insert "practising in the State the Homeopathic or Biochemic System of Medicine".(ii)For "first day of January 1951" substitute "date appointed under sub-section (3) of Section 1."(iii)For "1956", substitute "1962".(iv)At the end of sub-section (2), insert the following :-"Provided that the name of every person who has been registered under this Act prior to the date appointed under sub-section (3) of Section 1, shall, unless removed in accordance with the provisions of the Act, remain entered in the registered."Section 18. - (1) In sub-section (1) for "the first day of January 1951", substitute-"the date appointed under sub-section (3) of Section 1."
