Section 21 in The Maharashtra Medical Practitioners Act, 1961
21. Maintenance of register [* * *] [The words 'and list' were deleted by Maharashtra 30 of 1979, Section 11(b).].
(1)It shall be the duty of the Registrar to make entries in the register from time to time, to revise the same and to issue the certificates of registration [* * *] [The words 'and renewal slip' were deleted by Maharashtra 5 of 1972, Section 4.] in accordance with the provisions of this Act, the rules made thereunder, and the orders of [the Council] [These words were substituted for the word 'the Board' by Maharashtra 23 of 1982, Section 23(a).].(2)The names of registered practitioners who die or whose names are directed to be removed from the register under section 20 shall be removed therefrom.(3)Any person whose name is entered in the register and who subsequent to his registration obtains any additional qualification which is specified in the Schedule, or desires to record in the register any change in his name, shall on an application made in this behalf and on payment of such fee as may be prescribed by rules, be entitled to have an entry stating such additional qualification made against his name in the register or such change in his name recorded in the register, as the case may be:[Provided that, where a registered practitioner whose name is entered in Part II or Part III of the register makes an application for entry of such additional qualification which involves change of his registration from Part II, or as the case may be, Part III, to Part I of the register, such application shall be treated as an application for fresh registration, and it shall be accompanied by a fee of one hundred rupees. After the name of such registered practitioner is entered in Part I of the register the entry of his name made in any of the other Part of the register earlier shall be cancelled.] [This proviso was inserted by Maharashtra 23 of 1982, Section 23(b).].(4)[* * *] [Sub-section (4) was deleted by Maharashtra 30 of 1979, Section 11(a).]
