Tamil nadu act 020 of 1940 : Indian Medical Degrees (Tamil Nadu Amendment) Act, 1940

Preamble

[Indian Medical Degrees 1([Tamil Nadu] Amendment) Act, 1940]*

1[Tamil Nadu Act No. 20 of 1940]2[20th January, 1941]

An Act to amend the Indian Medical Degrees Act, 1916, in its application to the 3[State of Tamil Nadu] for a certain purpose.

Whereas it is expedient to amend the Indian Medical Degrees Act, 1916, (Central Act VII of 1916) in its application, to the 3[State of Tamil Nadu] for the purpose hereinafter appearing; 4[It is hereby enacted as follows:-]

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2 For Statement of Objects and Reasons, see fort St. Gearge Gazettt, dated the 20th February, 1940, Part IV-A. page 18.

3 This expression was substituted for the expression "Province of Madras" by the Tamil Nadu Adaptation of Law Order, 1970, which was deemed to have come in to force on the 14th January, 1969.

4 These words were substituted for the ??? containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).

* Received the assent of the Governor-General on the 11th January, 1941; first published in the Fort St. George Gazette on the 20th January, 1941

Section 1. Short title

1. Short title.- This Act may be called the Indian Medical Degrees (1[Tamil Nadu] Amendment) Act, 1940.

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

Section 2. Amendment of the long title and preamble to Central Act VII of 1916

2. Amendment of the long title and preamble to Central Act VII of 1916.- In the long title and in the preamble to the Indian Medical Degrees Act, 1916 (Central Act VII of 1916) (hereinafter referred to?s the said Act), for the words "of such titles", the words "of such titles and of titles implying qualifications in other systems of medicines" shall be substituted.

Section 3. Insertion or new section 6-A in Central Act VII of 1916

3. Insertion or new section 6-A in Central Act VII of 1916.- After section 6 of the said Act, the following section shall be inserted, namely:-

"6-A. Penalty for unauthorized use of titles, etc. implying medical qualifications.- (1) No person shall add to his name any title, description, letters or abbreviations which imply that he holds a degree, diploma, licence or certificate as his qualification to practise any system of medicine unless-

(a) he actually holds such degree, diploma, licence or certificate; and

(b) such degree, diploma, licence or certificate-

(i) is recognized by any law for the time being in force in 1[2(India) or in any part thereof]; or

(ii) has been conferred, granted or issued by an authority referred to in section 3; or

(iii) has been recognized by the General Council of Medical Education of the United Kingdom; or

(iv) in cases not falling under sub-clause (i), sub-clause (ii) or sub-clause (iii), has been conferred, granted or issued by an authority empowered or recognized as competent, by the 3(State) Government to confer, grant or issue such degree, diploma, licence or certificate.

(2) Whoever contravenes the provisions of sub-section (1) shall, notwithstanding anything contained in section 6, be punished in the case of a first conviction, with fine which may extend to two hundred and fifty rupees and in the case of a subsequent conviction, with fine which may extend to five hundred rupees.

1 So far as this Act applies to the added territories, for the words figures and letters "any part of India which, immediately before the 1st day of November, 1956, was comprised in a Part A State or Part C State" the words "India or in any part thereof" were substituted by section 4 of, and the Second Schedule to, the Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961 (Tamil Nadu Act 39 of 1961).

2 The word "India" was substituted by section 4 of and the Third Schedule to, the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957) for the words "any Part A State or Part C State" which themselves were substituted for the words "British India", by the Adaptation (Amendment) Order of 1950.

3. This word was substituted for the word "Provincial" by the Adaptation Order of 1950.

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