(1) This Act may be called the Surgeon General with Government, etc. (Change in Designations) Act, 1972.
(2) It shall be deemed to have come into force on the 1st day of May 1970.
Any reference to the Medical Department or the Public Health Department or to any officer of these Departments, in any law for the time being in force, or in any instrument or other documents, shall be construed as and shall be deemed to be a reference to the Directorate of Medical Education and Research or the Directorate of Health Services of the Government of Maharashtra, or to the officer of corresponding rank in any such Directorate according to the functions allotted to the relevant Directorate or the officer, as the case may be, under Government Resolution in the Urban Development, Public Health and Housing Department, No. MME-3869/5975/(a)/B, dated the 20th April 1970.
The enactments specified in column 1 of the Schedule are hereby amended in the manner, and to the extent, shown in column 2 thereof.
All officers of the Directorates of Medical Education and Research, and of Health Services, functioning on any corporate body or other authority by virtue of their office at the commencement of this Act, shall be deemed to have been properly appointed thereto; and anything done or any action taken by such officers shall be deemed to be duly done or taken and the body and authority shall be deemed to be properly constituted, and such thing done or action taken shall not be called in question on the ground only that the body or authority was not properly constituted, or the officer was not properly appointed thereto.