Section 14A in Tamil Nadu Medical Registration Act, 1914
14A. [ Special provision for amending the medical register. [Inserted by paragraph 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1961.]
(1)Notwithstanding anything contained in this Act, the Registrar may, by order in writing, amend the medical register by deleting therefrom the name of any person who, by reason of the alteration of Boundaries under the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959, has ceased to reside or practice in the [State of Tamil Nadu].The Registrar may likewise amend the medical register by adding thereto the name of any person whose residence or place of practice has, by reason of the said alteration of boundaries, become part of the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of laws Order, 1969, as amended the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which was deemed to have come into force on the 14th January 1969.]:Provided that the Registrar may, before passing an order, make such inquiry as he deems necessary.(2)Any person aggrieved by an order under sub-section (1) may appeal to such authority and within such time, as may be specified in this behalf by the State Government and such authority shall pass such order on the appeal as it thinks fit.(3)An order of the Registrar under sub-section (1), or where an appeal has been preferred against it under sub-section (2), the order of the appellate authority, shall be final.(4)The provisions of this section shall cease to be in force from such date as the State Government may, by notification in the Official Gazette, appoint.]
