Section 12 in The Maharashtra Medical Practitioners (Registration) Rules, 1961
12. Other manner of publication of fact of removal of name from Register.
(1)The fact of the removal of the name of any defaulting practitioner from the Register under sub-clause (iv) of clause (a) of sub-section (1) of section 23A shall also be published in at least one newspaper [in English, in Marathi and one in Hindi having wide circulation in the region.] [Substituted by G.N. of 31.5.1983.](2)The fact of such removal of name from the Register shall also be communicated to the District Magistrate, Superintendent of Police and the Inspector of Police, having jurisdiction over the area in which the defaulting practitioner resides, and also to the Commissioner, Food and Drugs Administration, Maharashtra state, the Maharashtra Medical Council and such other bodies as the Board may decide.
