Section 7 in The Bombay State Dental Council (Reconstitution And Reorganization Order, 1961
7. Provisions regarding Register.
(1)The Maharashtra State Dental Council shall prepare a register of dentists for the State of Maharashtra which shall include the names of all dentists included in the register of dentists for the former State of Bombay and the former State of Kutch prepared and maintained under Sec. 31 of the Act, whose residential addresses as shown in that register on the appointed day do not fall in the territories of the State of Gujarat or in the Karnataka or Abu area, and the names of all dentists included in the register of dentists for the former State of Madhya Pradesh prepared and maintained in like manner, whose residential addresses as shown in that register on the aforesaid date fall in the territories of the State of Maharashtra:Provided that, the names of dentists in the register of dentists for the former State of Madhya Pradesh shall not be included in the register for the State of Maharashtra until the Council starts functioning and operating in the Vidarbha region of the State of Maharashtra under sub-clause (ii) of Cl. (f) of paragraph 3.(2)The Gujarat State Dental Council shall prepare a register of dentists for the State of Gujarat which shall include the names of all dentists included in the register of dentists for the former State of Bombay and the former State of Kutch prepared and maintained under Sec. 31 of the Act, and the names of all dentists included in the register of dentists prepared under Saurashtra Ordinance 25 of 1948, as amended by Saurashtra Ordinance 40 of 1949, whose residential addresses as shown in the register on the appointed day, fall in the territories of the State of Gujarat.(3)Until a new register is prepared under sub-paragraph (1) or sub-paragraph (2), the register duly maintained and in force in the Bombay area of the State of Maharashtra and the Bombay and Kutch areas of the State of Gujarat shall be deemed to be a register of dentists for that part of the State of Maharashtra or Gujarat, as the case may be, in which it was in force.(4)Any person whose name stands included in the register of dentists for the former State of Bombay and the former State of Kutch prepared and maintained under Sec. 31 of the Act and whose residential address as shown-therein on the appointed day falls in the Karnataka area or the Abu area shall be entitled to have his name entered in the register of dentists for the State of Mysore or the State of Rajasthan, as the case may be, without being required to pay any fee.
