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MAHARASHTRA ACT No. XXXVI of 2017.
(First published, after having received the assent of the Governor in the "Maharashtra Government Gazette", on the 3rd May 2017.) An Act to amend the Maharashtra Paramedical Council Act, 2011. WHEREAS it is expedient to amend the Maharashtra Paramedical Council Act, 2011, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-eighth Year of the Republic of India as follows :--
1. (1) This Act may be called the Maharashtra Paramedical Council (Amendment) Act, 2017.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. Mah. VI
of 2016.
¦ÉÉMÉ +É`ö 79----1
Short title
and
commence-
ment.
(1)
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RNI No. MAHENG /2009/35528
In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra Paramedical Council (Amendment) Act, 2017 (Mah. Act No. XXXVI of 2017), is hereby published under the authority of the Governor.
By order and in the name of the Governor of Maharashtra,
PRAKASH H. MALI,
Principal Secretary to Government, Law and Judiciary Department.
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2. In the long title of the Maharashtra Paramedical Council Act, 2011 (hereinafter referred to as '' the principal Act ''), for the words '' paramedical practitioners '' the words '' paramedical practicing personnel '' shall be substituted.
3. In the preamble to the principal Act, for the words '' paramedical practitioners '' the words '' paramedical practicing personnel '' shall be substituted.
4. In section 2 of the principal Act,--
(a) after clause (c), the following clause shall be inserted, namely :-- '' (c-a) '' paramedical practicing personnel '' means the person engaged in the provision of services ancillary to or required as assistance in the teaching or practice or both of the modern scientific medicine or Ayurvedic system or Unani system or Homeopathic system of medicine, as their principal occupation ; '';
(b) for clause (i), the following clause shall be substituted, namely :-- '' (i) '' registered paramedical practicing personnel '' means the paramedical practicing personnel registered under section 26 ; ''.
5. In section 4 of the principal Act, in sub-section (1),--
(a) after clause (v), the following clause shall be inserted, namely :-- '' (v-a) The President of the Maharashtra Council of Indian Medicine, ex-officio member; '';
(b) in clause (vii), for the words '' paramedical practitioners '' the words '' paramedical practicing personnel '' shall be substituted.
6. In section 19 of the principal Act, in sub-section (2),--
(a) in clause (d), for the words '' paramedical practitioners '' the words ''paramedical practicing personnel'' shall be substituted ;
(b) in clause (e), for the words '' paramedical practitioner '' the words ''paramedical practicing personnel '' shall be substituted.
7. In section 22 of the principal Act,--
(a) in sub-section (3), for the words '' paramedical practitioners '' the words '' paramedical practicing personnel '' shall be substituted ;
(b) in sub-section (4), for the words '' paramedical practitioners '', at both the places where they occur, the words '' paramedical practicing personnel '' shall be substituted ;
(c) in sub-section (5), for the words '' paramedical practitioner '' the words '' paramedical practicing personnel '' shall be substituted.
8. In section 26 of the principal Act,--
(a) in sub-section (1), for the words '' paramedical practitioners '' the words '' paramedical practicing personnel '' shall be substituted ;
(b) in sub-section (2), for the words '' paramedical practititoner '' the words '' paramedical practicing personnel '' shall be substituted ; Amendment
of long title
of Mah. VI of
2016.
Amendment of preamble of Mah. VI of
2016.
Amendment of section 2 of Mah. VI of
2016.
Amendment of section 4 of Mah. VI of
2016.
Amendment of section 19 of Mah. VI of
2016.
Amendment of section 22 of Mah. VI of
2016.
Amendment of section 26 of Mah. VI of
2016.
Mah. VI of 2016.
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(c) in sub-section (3), for the words '' paramedical practitioner '' the words '' paramedical practicing personnel '' shall be substituted .
9. In section 28 of the principal Act, in sub-section (2), for the words '' paramedical practitioner '' the words '' paramedical practicing personnel '' shall be substituted.
10. In section 31 of the principal Act, in sub-section (1), for the words '' paramedical practitioner '', at both the places where they occur, the words '' paramedical practicing personnel '' shall be substituted.
11. In section 32 of the principal Act, for the words '' paramedical practitioner '', at both the places where they occur, the words '' paramedical practicing personnel '' shall be substituted.
Amendment
of section 28
of Mah. VI of
2016.
Amendment of section 31 of Mah. VI of
2016.
Amendment of section 32 of Mah. VI of
2016.
ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY SHRI PARSHURAM JAGANNATH GOSAVI, PRINTED
AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004, EDITOR : SHRI PARSHURAM JAGANNATH GOSAVI.
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