Section 33A(1) in The Maharashtra Medical Practitioners Act, 1961
(1)[Notwithstanding anything contained in any law for the time being in force,] no person, who is not a practitioner registered under any of the Acts referred to [in section 33] [These words and figure were substituted for the words 'in that section' by Maharashtra 21 of 1993, Section 6(a).], shall after the commencement of this Chapter, hold any appointment as,(a)physician, surgeon, or other medical officer, in any hospital, infirmary or dispensary not supported wholly by voluntary contribution;(b)medical officer of health of any local authority;(c)teacher in medicine, surgery or midwifery in any public institution.][Explanation. - For the purposes of this sub-section a practitioner registered under this Act shall not include a practitioner registered under Part III of the register maintained under this Act.] [This Explanation was inserted Maharashtra 30 of 1979, Section 18(b).]
