Section 16 in The Maharashtra Medical Council Act, 1965
16. Preparation of register.
(1)As soon as may be after the appointed day, the Registrar shall prepare and maintain thereafter a register of medical practitioners for the State, in accordance with the provisions of this Act.(2)The register shall be in such form, and may be divided into such parts, as may be prescribed. The register shall include the full name, address, and qualifications of the registered practitioner, the date on which each qualification was obtained, and such other particulars as may be prescribed.(3)Any person who possesses any of the qualifications specified in the Schedule to this Act or in the First, Second or Third Schedule to the Indian Medical Council Act, 1956, shall, subject to any conditions laid down by or under the Indian Medical Council Act, 1956, at any time on an application made in the prescribed form to the Registrar and on payment of [such fees as the State Government may, by notification in the Official Gazette, specify] [These words were substituted for the words 'a fee of rupees one hundred and fifty' by Maharashtra 5 of 2004, section 3, (w.e.f. 10.2.2004).] and on presentation of his degree, diploma, licence or certificate, be entitled to have his name entered in the register:Provided that the name of an applicant who is unable to present his degree, diploma, licence or certificate may be entered in the register, if he satisfies the President that he holds such degree, diploma, licence or certificate but cannot for sufficient. cause present the same with his application.(4)The name of every person-(a)who on the day immediately preceding the appointed day stands entered in the register duly kept under section 6 of the Bombay Medical Act, 1912, as in force in the Bombay area of the State; or(b)who, on or after the 1st November, 1956, being entered in the register duly kept under section 11 of the Central Provinces and Berar Medical Registration Act, 1916, as in force in the Vidarbha region of the State and stands entered on the day immediately preceding the appointed day,shall be entered in the register prepared under this Act, without such person being required to make an application, or to pay fee for this purpose.(5)(a)The name of every person who on the day immediately preceding the appointed day stands entered in the register duly kept under section 11 of the Central Provinces and Berar Medical Registration Act, 1916, as in force in the Vidarbha region of the State (other than that of any person already covered by paragraph (b) in the last preceding sub-section), or under section 10 of the Medical Registration Act, as in force in the Hyderabad area of the State, shall, subject to the provisions of clause (b), be entered in the register prepared under this Act, without such person being required to make an application or to pay any fee for this purpose.(b)Notwithstanding anything contained in clause (a), within a period of three months from the appointed day or such further period as the State Government may allow, the Registrar shall publish a general notice in the Official Gazette and in such newspapers as the Council may select, in such form as may be prescribed, and send individual notice by registered post to every such person at his last known address in such form as may be prescribed, calling upon every such person to pay to the Registrar in the prescribed manner a fee of rupees two if he desires to continue his name on the register under this Act. The name of every such person who pays such fee before the expiry of the period of two months from date of publication of the general notice in the Official Gazette shall be continued on the register, without such person being required to make an application or to pay any other fee for this purpose. If such fee is not paid within time, the Registrar shall remove the name of the defaulter from the register:Provided that, if any application for continuance of the name so removed is made to the Registrar within a period of six months from the last-date on which such fee should have been paid, the name so removed may be re-entered in the register on payment of a fee of five rupees.(6)After the last date for payment of the fee of rupees two under clause (b) of the last preceding sub-section has expired and the register prepared in accordance with the foregoing provisions is ready, the Registrar shall publish a notice in the Official Gazette and such newspapers as the Council may select, about the register having been prepared, and the register shall come into force from the date of the publication of such notice in the Official Gazette:(7)Every registered practitioner shall be given a certificate of registration in the prescribed form. The registered practitioner shall display the certificate of registration in a conspicuous part in the place of his practice and if he has more than one such place in any one of them.
