-3-94-IV/PHD. - Whereas vide Notification No. 9-3-94-IV/PHD dated 30-1-95, published in Official Gazette, Series I No. 3 dated 20-4-95, the draft Goa Medical Council Rules, 1995, were pre-published as required by sub-section (1) of section 28 of the Goa Medical Council Act, 1991 (Goa Act 6 of 1991) inviting suggestions/objections from the persons likely to be affected thereby, within a period of 30 days from the date of publication of the said Notification in the Official Gazette.And whereas the said Gazette was made available to the public on 20-4-1995;And whereas all objections and suggestions to the said draft Rules received within the prescribed time limit have been considered by the Government;Now, therefore, in exercise of the powers conferred by sub-section (1) and (2) of section 28 of the Goa Medical Council Act, 1991 (Goa Act 6 of 1991), and all other powers enabling it in this behalf, the Government of Goa hereby makes the following rules, namely:-
