RNI No. MAIIENG /2009/35528
i4E1LEi chill 31T
11T, , o/rJ1rt o, [i 1cE : 6.00
3TRTii''iu çi1jq e
HI'I 11u1HGOI' 3f
11iP1T1 3ii1ì f1I (ift i-,clIc).
In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra State Board of Nursing and Paramedical Education Act, 2013 (Mah. Act No. XXIII of 2013), is hereby published under the authority of the Governor.
By order and in the name of the Governor of Maharashtra,
H. B. PATEL, Secretary to Government,
Law and Judiciary Department
MAIIARASHTRA ACT No. XXIII OF 2013.
(First published, after having received the assent of the Governor, in the
f
"Maharashtra Government Gazette", on the 21st August 2013).
An Act to provide for the establishment of a State Board to regulate matters pertaining to the Diploma Level Nursing and Paramedical Education in the State of Maharashtra and for matters connected therewith or incidental thereto.
; WHEREAS it is expedient to provide for the establishment of a State Board to regulate matters pertaining to Diploma Level Nursing and Paramedical Education in the State of Maharashtra and for matters connected therewith or incidental thereto; it is hereby enacted in the Sixty- fourth Year of the Republic of India as follows :-
CHAPTER I
. PRELIMINARY
1. (1) This Act may be called the Maharashtra State Board ofNursing Short title, extent and
and Paramedical Education Act, 2013. commencement. (O
.lwt
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
- 1RTT iqi, a Tfl1JT imT U3 a1iTR , o/flUT o,
(2) It extends to the whole of the State of Maharashtra.
(3) This section shall come into force at once, and the remaining provisions of this Act shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
Definitions. 2. In this Act, unless the context otherwise requires,-
(a) "appointed day" means the date on which the remaining provisions other than section 1 of this Act come into force under sub-section (3) of section 1
(b) "Board" means the Board established under section 3;
(e) "bye-laws" means the bye-laws made by the Board under section 46;
(d) "college or school" means an institution imparting diploma or post- diploma or advanced diploma in hospital administration and management or nursing and Paramedical Education recognized by the Board under this Act;
(e) "Diploma Level Education" means such nursing and Paramedical Education which follows Revised Auxiliary Nurse Midwifery, Revised General Nursing Midwifery and Post Certificate Diploma Courses, and Paramedical courses or Hospital Administration and Management or any other education specified by the Board excluding the degree courses and post graduate diplomas;
(t) "Director" means the Director of the Board appointed under sub-section (1) of section 6;
(g ) "examination" means one or more examinations conducted by the Board;
(h) "Government" means the Government of Maharashtra;
(i) "Governing Council" means the Governing Council of the Board established under section 8;
(i) "Head of Institution" or "Principal" means the head of the teaching staff of a nursing and paramedical diploma level institution or college or school, by whatever name designated;
(k) "Paramedical Education" means any degree, diploma or certificate in any paramedical qualification by whatever name called, granted by any University established by or under any law for the time being in force or any other institution, college or school recognized by the Government;
(1) "prescribed" means prescribed by regulations made under this Act;
(m) "Region" means the area comprised in each of the three regions as specified in Schedule I appended to this Act;
(n) "Registrar" means the Registrar of the Board;
(o) "regulations" means the regulations made by the Government under section 45 and by the Board under section 44;
(p) "Teacher" means a member of the nursing and paramedical teaching staff other than the Principal or the Head of Institution.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
- 1TR i1gf, 3mmnvr 1TT1 31T, 31ïTR , o /ifluT
- CHAPTER II
ESTABLISHMENT AND CONSTITUTION OF THE BOARD
AND GOVERNING COUNCIL
3. The Government shall, by notification in the Official Gazette, establish Establishment for the purposes of this Act, a Board to be called "the Maharashtra State of Board. Board of Nursing and Paramedical Education".
4. The Board shall be a body corporate having perpetual succession and Incorporation a common seal, and shall have power to contract, acquire, hold and dispose of of Board. property, both movable and immovable, and to do all things necessary for the purposes of this Act and may sue and be sued by its corporate name.
5. (1) The Board shall consist of- (a) the Director of the Board as a Chairman: Provided that, till the appointment of the Director under section 6,
the Director, Medical Education and Research, Maharashtra State shall hold the charge of the Chairman;
(b) the State Nursing Superintendent as a Member; r(e) the Registrar as a Member- Secretary; and (d) the Director, Board of Apprenticeship Training (Western Region),
Government of India, Ministry of Human Resource Development;
(e) the following members shall be nominated by the Government, namely
(A) one Principal from the Government Nursing Colleges in the State;
(B) two members from amongst the Principals and Head of Institutions, one from Government institution and another from the Municipal Corporation Instituton and among these, at least one shall be a woman;
(C) two members of whom one shall be from nursing Teachers and one from paramedical Teachers from the Government diploma colleges or schools under the Directorate of Medical Education and Research and Directorate of Health Services;
(D) one representative of each Region who shall have minimum qualification of Post Graduation in the nursing or Paramedical Education field and minimum five years' experience in such field
Provided that, a person shall cease to hold office as a member of the Board, if such person ceases to hold the post, designation or office, as the
- case may be, by virtue of which such person is so appointed, and such person shall inform the Chairman of the Board, in writing, of his having so ceased to be the member of the Board, within a week therefrom.
(2) The names of the persons other than the ex officio members, who have been nominated, from time to time, as the members of the Board shall be published by the Government in the Official Gazette.
Constitution of Board.
6. (1) The Board shall have a Director, who shall be appointed by the Director of Government from amongst the persons qualified to be appointed as the Board. Director of Medical Education of the Government and his name shall be published by the Government in the Official Gazette.
(2) The Director shall hold office for a term of five years from the date of the publication of his name in the Official Gazette.
:l1T1 fl--3T
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
imr 3i«utiuui %ITTI 3TÍT1 , o/311VT o, 1T
(3) Nothing in sub-section (2) shall affect the power of the Government to transfer, in the exigencies of public service, the Director to any other post under the Government during such term; and if the Director is superannuated in the service of the Government, he shall cease to be the Director, unless his services aÑ extended or he is re-employed in the service of the Government and he is not transferred to some other post. (4) The Government may, from time to time, extend the term of office of the Director of the Board, so, however, that the aggregate period of the term shall not exceed ten years. (5) The Director shall be an employee of the Government, equivalent to the post of the Director of Medical Education of the Government and conditions of service and rules of recruitment of the Director shall remain same as that of the Director, Medical Education and Research. (6) Where a temporary vacancy of the Director occurs by reason of leave, illness or other cause, the Government may appoint another person holding equivalent post to be the Director.
Term of office 7. (1) The members of the Board other than the ex officio members, u
of and shall hold office for a term of five years from the date on which their names a owances are published in the Official Gazette.
Board. (2) The term of office of the outgoing member shall extend to, and expire with, the day immediately preceding the date on which the names of their successors are published in the Official Gazette. (3) The members other than the ex officio members shall be entitled to such compensatory allowances as may be determined by the regulations.
Establishment 8. (1) The Government shall, by notification in the Official Gazette, of Governing establish the Governing Council which shall be an apex body to control and
01111Cl.
monitor the matters pertaining to Diploma Level Nursing and Paramedical Education and examination at the State level. (2) The Governing Council shall consist of the following, namely:
(i) The Minister for Medical Education, . . . President. State of Maharashtra,
(ii) The Minister of State for Medical . . . Vice-President. Education, State of Maharashtra,
(iii) The Secretary or Principal Secretary or . . . Member. Additional Chief Secretary, as the case may be, Medical Education and Drugs Department, Government of Maharashtra,
(iv) Joint Secretary or Deputy Secretary, . . . Member. Medical Education and Drugs Department, Government of Maharashtra,
(u) Director of Medical Education and . . . Member. Research,
(vi) Director of Health Services, . . . Member. (vii) Director of Ayurved, . . . Member.
(viii) State Nursing Superintendent, . . . Member. (ix) Principal, Government Occupational . . . Member.
and Physiotherapy College, Nagpur, (x) Director of the Board, . . . Member-
Secretary. (3) The Governing Council shall meet every three months in a year.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
- 1n1r 'U'44I, 3fl1T&T 1PT 31T3 aìÍTn , o/1T1JT o, TT
9. A person shall be disqualified for being appointed or nominated as, Disqualification or for continuing as, the Chairman or a member of the Board or any Committee of Chairman
and members constituted under this Act,- of Board.
(a) if he directly has any share or interest in any work done by order of, or in any contract entered into on behalf of, the Board;
(b) ifhe is a person against whom an order for removal from office has been made -under section 12:
Provided that, a person against whom such order is made, shall not be deemed to have been disqualified under this clause, if five years, or such lesser period as the Government may specify, has elapsed from the date of his removal from office.
10. All casual vacancies in the office of the members of the Board, Casual Governing Council or any Committee constituted by the Board shall be filled vacancies. in as soon as may be, by nomination or appointment, as the case may be; and the person nominated or appointed in a casual vacancy shall hold office so long only as the member in whose place he is nominated or appointed would have held, if the vacancy had not occurred.
i 1. A member of the Board, except the ex officio member, may resign his Resignation of f office at any time by tendering his resignation in writing to the Chairman of member.
the Board or the President of the Governing Council, as the case may be; and such member shall be deemed to have vacated his office as soon as the resignation is received and accepted by the Government.
12. (1) The Government may, on the recommendation of the Board, and Removal of after making such further inquiry as it may think fit, by order remove any member. member of the Board or any Committee thereof, if such member,-
(a) has been convicted by a Court in India for any offence involving moral turpitude; or
(b) is an un-discharged insolvent; or
(e) has been declared as a person with disability and certified as being unable to discharge the functions of the Board or as the case may be, the Committee by such medical authority as the Government may specify; or
(d) is of unsound mind and stands so declared by a competent Court; or
(e) is acting in a way detrimental to the aims and objects of the Board:
Provided that, no such recommendation shall be made by the Board or no order shall be made under clause (e), unless he has been given a reasonable opportunity of showing cause why such recommendation or order should not be made.
(2) The Government may, suo motu, by order remove any nominated member of the Board or any Committee thereof, whose activities are, in the opinion of the Government, detrimental to, or obstruct, the proper functioning of the Board or of any Committee thereof:
Provided that, no member shall be removed from office unless such member has been given a reasonable opportunity of showing cause why such order should not be made against him.
(3) Notwithstanding anything contained in sub-sections (1) and (2), the nominated member of the Board shall hold office during the pleasure of the Government and may be removed at any time before the expiry of their term of office.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
11I.I Utt 3TW1V'JT 1FT 31íT o/&IT1 O, 1T1 -
Meetings of 13. (1) The Board shall meet at least twice in every month. Board.
(2) The Chairman of the Board may at any time if the exigencies so demand, upon a written request made by not less than one-third of the total number of members of the Board, call a special meeting of the Board on a date not later than twenty-one days after receipt of such request by the Chairman.
Vacancy of 14. If the Chairman or member of the Board or any Committee thereof Chairman or becomes subject to any of the disqualifications mentioned in section 9, his
member owing to disqualification. office shall thereupon be declared vacant by the Government.
Vacancy of 15. If a member appointed or nominated to the Board remains absent, memberowing without permission of the Board, for three consecutive meetings thereof, his
to office thereupon shall become vacant, and shall be so declared by the
permission. Chairman. Decision on 16. In case of any dispute as to whether the office of the Chairman or
question as to a member has become vacant under section 14 or 15 the same shaH be vacancy. referred to the Government and the decision of the Government in the matter shall be final.
Acts and 17. No act or proceedings of the Board or any Committee thereof shall proceedings not be invalid merely by reason of any vacancy in, or any defect in the constitution 'L
invalidated by vacancies or Of, such Board or Committee.
defects in constitution of
Board or Committee.
Power to invite 18. The Board may invite any person who in its opinion is an expert experts and in the field of education or any officer of the Government to attend its meeting :: or ofits Committees, ifthe subject with which the expert or officer is concerned
is likely to come up for discussion or consideration at such meeting.
Constitution of 19. (1 ) The Board shall constitute the following Committees, namely:- Committees.
(a) Academic Committee;
(b) Finance Committee;
(c) Course Committees, not exceeding 20;
(d) Equivalence Committee;
(e) Special Committee.
(2) The Board may constitute such other Committees as it thinks necessary for efficient performance of its functions.
(3) The number of members of every Committee constituted by the Board, the term of office of its members and the duties and functions to be discharged by it shall be such as may be prescribed.
Board to 20. (1) The Board shall take over and employ such of the existing staff absorb certain on the date of the establishment of Maharashtra Nursing Council, such as staff and to
assume Registrar, Joint Registrar, Deputy Registrar and Assistant Registrar, obligations of Controller of Examinations, Systems Analysts, Finance Officers and Accounts
Government in Officers and serving for the purpose of the Maharashtra Nursing Council Mah. XL respect of matters to constituted under the Maharashtra Nurses Act, 1966 (hereinafter referred to of 1966
which this Act as "the existing Council"), as the State Government may direct, and every applies.
person so taken over and employed shall be subject to the provisions of this Act and the regulations made thereunder:
Provided that, -
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
l-II,I imr 31fl1JT flTT y3, 31fT1 , o /3uoT o,
(a) such staff gives option, within the prescribed time limit to continue in the services of the Board;
(b) during the period of such employment, all the matters relating to the pay, leave, retirement, allowances, pension, provident fund and other conditions of services of the members of the said staff shall be regulated by the Maharashtra Civil Services Rules or such order as may, from time to time, be made by the Government;
(e) any such employee shall have right of appeal to the Government against the order of rejection, dismissal or removal from service, fine or any other punishment.
(2) Permanent employees of the existing Council if exercises option in favour of the Government Service, they shall be absorbed within a period of two years under the Directorate of Medical Education and Research in any of its offices or colleges or schools of nursing or Government Hospitals where vacancy exists under the Directorate of Medical Education and Research.
. (3) All expenditure which the existing Council may have incurred before the appointed day in connection with any of the purposes of the existing Council,
r, which are the objects and purposes for which the Board is constituted, shall
! be deemed to be advanced towards capital expenditure by the Government to the Board on that date, and all assets acquired by such expenditure shall vest into the said Board.
(4) All property, movable or immovable, and all rights, and interests of whatsoever kind, and powers and privileges of the existing Council necessary for the achievement of objects and purposes of the Board shall stand transferred and shall vest in the Board and be applied for the objects and purposes for which the Board is constituted.
(5) All obligations incurred, all contracts entered into and all matters and things engaged to be done, before the first constitution of the Board by, with or for, the State Government or the existing Council for any of the purposes of this Act, in respect of any scheme for the promotion of the nursing and Paramedical Education in the State of Maharashtra shall be deemed to have been incurred, entered into, or engaged to be done by, with or for, the Board and accordingly, all claims made, or suits or legal proceedings instituted or which might have been instituted by or against the State Government or the existing Council, as the case may be, be continued or instituted by or against the Board.
21. (1) The Board shall have the Registrar who shall be appointed by Appointment, the Government.
powers and duties of
(2) The Registrar shall, subject to the control of the Chairman, be the Executive Officer of the Board, and all other officers and servants, for the time being, Registrar, serving under the Board shall be subordinate to him. Deputy
Registrar,
(3) The Registrar shall be entitled to be present at the meetings of the Board Assistant and shall be Member-Secretary of the Board.
Registrar Controller of
. . .
(4) The Registrar shall exercise such other powers and perform such other Examinations, System
duties as may be made by the regulations. Analysts, Finance
(5) The Government shall appoint the required number of nursing and Officers and Paramedical Education staff such as Joint Registrar, Deputy Registrar and Assistant Registrar, Controller of Examinations, System Analysts, Finance Officers and Accounts Officers for the Board on the recommendation of the Board.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
I'Jt'1I, 3TT11TU1 T!T 3Tj, 31'ÍTT , o/31111t o,
(6) A Joint Registrar, Deputy Registrar and Assistant Registrar, Controller of Examinations, System Analysts, Finance Officers and Account Officers shall exercise such powers and perform such duties of the Registrar as are, respectively assigned to them by the Registrar under the general or special orders.
(7) The Registrar, Joint Registrar, Deputy Registrar and Assistant Registrar, Controller of Examination, System Analysts, Finance Officers and Accounts Officers appointed under this Act shall be the servants of the State Government and the salaries and allowances and other conditions of service of these officers shall be such as may be determined by the Government.
Other officers 22. (1) The Board may, with the approval of the Government, appoint and servants
of Board. such other officers and servants as it considers necessary for the efficient performance of its functions under this Act.
(2) The salaries, allowances and other conditions of services of the officers and servants appointed under sub-section (1), shall be such as may be determined by the regulations.
CHAPTER III
POWERS AND DUTIES OF THE GOVERNING COUNCIL AND BOARD
Powers and 23. Subject to the provisions of this Act, the powers and duties of the duties of
Governing Governing Council shall be as follows, namely Council.
(a) to act on the matters referred by the Board and to approve the recommendations and decisions of the Board for implementation;
(b) to prepare perspective development plan in consultation with teaching institutions for nurses and hospitals;
(c) to approve matters related to staff regulations and approval thereof;
(d) to recommend the Government to carry test audit of accounts of the Board regularly and at such intervals as the Governing Council may deem fit;
(e) to exercise the powers related to financial matters which are referred by the Board;
(/9 to approve the budget recommended by the Board;
(g) to give directions to the Board with respect to the implementation of various policy decisions taken by the Government, from time to time;
(h) to approve the rules and procedures for appointment of Registrar and other employees of the Board such as their qualifications, terms and conditions of services including conduct, discipline and duties, mode of recruitment, pay scale, etc.;
(i) to recommend the Government to conduct an enquiry in respect of any matter concerning the proper conduct, working and finance of the institutions under the Board.
Powers and 24. (1) Subject to the provisions ofthis Act, the powers and duties of the utiesof Board shall be as follows, namely :-
(a) to advise the Government on matters of policy relating to diploma level nursing and Paramedical Education in general, and on the following matters in particular, namely :-
(i) co-ordination between National policies and State policies regarding diploma level nursing and Paramedical Education
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
'1I'I 1flT1 'u'nq(, 3flP.TR1JT 1PT 3TT, 3t1T? , o/3flh1T o, V1 S
(ii) co-ordination between Diploma Level Nursing and Paramedical Education;
(iii) to maintain uniform standard of Diploma Level Nursing and Paramedical Education;
(iv) to promote interactions between health care industries and nursing and Paramedical Education Institutions;
(b) to lay down the guiding principles for determining syllabus and curriculum and also to prepare the detailed syllabi and curricula for Diploma Level Nursing and Paramedical Education, for all categories, such as, regular, sandwich, part-time, correspondence course, yearly, semester pattern and the like;
(e) to prescribe and regulate standard guidelines for selection, infrastructure for nursing and Paramedical Education Institutions, requirements in respect of staff, buildings, furniture, equipments, stationary and other things required for diploma level courses;
(d) to prescribe and develop any book as text book and reference book or to prepare or cause to be prepared any book and print or non-print material or to publish directly or in collaboration with any other agency,
kind of learning material for diploma level courses;
(e) to prescribe the general conditions governing admission of regular candidates and ex-candidates to the examinations and to specify the conditions relating to eligibility, attendance, term-work and on the fulfilment of which a candidate shall have a right to be admitted to and appear at any such examination;
(t) to award certificates to candidates passing the diploma final examination; .
(g) to institute and to award scholarships, fellowships, stipends, medals, prizes and other rewards and also to prescribe conditions therefor;
(h) to receive bequests, donations and endowments from trusts and other transfers of any property, or interest therein, or right thereto; (i) to hold any property, interest or right referred to in clause (h) above and to manage and deal with the same;
(i) to fix, demand and receive such fees and penalties as may be prescribed;
(k) to call for special reports and information from the Director of Medical Education and Research, State Nursing Superintendent or from officers of the Medical Education Department of the Government, and to call for any information from any diploma level iñstitution recognized by the Board, to ensure maintenance and improvement in academic standard in Diploma Level Nursing and Paramedical Education;
(i) to recommend measures to promote physical, moral and social welfare of students in institutions recognized by the Board, and to prescribe conditions of their residence and discipline;
(m) to appoint the staff except the posts mentioned in sub-section (7) of section 2 1 as per the regulations;
(n) to constitute provident fund for the benefit of the officers and employees of the Board;
':I11T iia-- PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
WTT 3, 3f1g , o/ir1JT o,
(o) to approve the annual financial statement pertaining to the Board and to recommend to the Governing Council for sanction, the annual budget;
(p) to inspect and supervise generally the working of the Regional Office, if any, and to inspect periodically the accounts of the regions thereof;
(q) to conduct statistical and other research or training programmes for the purposes of design, development, implementation and evaluation of the curriculum, teaching learning process and examination in collaboration with any agency within the State and other States in the country or outside India;
(r) to appoint such Committees as it may think necessary for the efficient discharge of its functions under this Act;
(s) to make regulations for the purpose of carrying out effectively the provisions of this Act;
(t) to make bye-laws relating to matters such as procedure to be followed by the Board, their committees and any other matter solely concerning the Board and their Committees that are not provided for by or under this Act and the regulations made thereunder;
(u) to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act;
(w) to carry out all such acts as may be necessary to achieve the objectives of this Act so as to improve, extend or expand the Diploma Level Nursing and Paramedical Education in the State and to maintain and improve standard of Diploma Level Nursing and Paramedical Education;
(x) to make regulations for granting affiliation, accreditation, equivalence, eligibility to institutions and reviewing or revoking affiliation or accreditation or equivalence or eligibility;
(y) to demand and receive such fees as may be prescribed for institutions for affiliation, accreditation, conferring autonomy or equivalence;
(z) to conduct the examinations of the students;
(za) to appoint paper-setters, examiners, moderators, supervisors and other necessary personnel for conducting examination, assessment of performance of students and for compiling and declaration of results; (zb) to admit students for the examination according to the regulations;
(zc) to select centres within its jurisdiction for theory and practical examinations conducted by it;
(zd) to declare the result of the students appearing at the examinations conducted on such date or dates as may be fixed;
(ze) to prepare list of students according to merit; (zf) to deal with cases of unfair means according to the procedure laid down;
(zg) to evaluate generally the performance of students and institutions in all examinations including the final examination in diploma level courses;
(zh) to call for any information from any diploma level institutions recognized by it to ensure maintenance of academic standard, to call for special reports, and information from the Regional Offices, if any,
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
fl9 '(I'i1g, 3T1R1IT %U1T 3l1, 3uÍT1 , o/11'JT o,
of nursing and Paramedical Education concerned on diploma level institution recognized by it but not maintaining the required academic standard and to recommend to the Board withdrawal of recognition in case of poor academic results and grave academic irregularities; (zi) to request institutions recognized by the Medical Education Department of the Government to extend their co-operation in the conduct of the examinations and to withdraw the privileges of the Board from any institution, which fails to place at its disposal the facilities required to conduct examinations after giving it a reasonable opportunity of showing cause why such orders should not be made; (zj) to create, own, hold or hire any property or infrastructure required for -
(i) functioning of the Board office;
(ii) functioning of the regional offices;
(iii) providing residential accommodation to officers and staff of the Board;
(zb) to plan and monitor academic performance;
(zi) to propose the need-based courses, special courses for self-employment, courses for rural, deprived persons and women.
(2) While exercising the powers and performing the duties specified under sub-section (1 ), the Board shall make only such provision which will result in maintaining ständards above the standards laid down under the Indian
XLVII of Nursing Act, 1947, and shall not result in conflict with the standards laid 1947. down by the Indian Nursing Council under the said Indian Nursing Act and
the directions issued by the Central Government regarding Paramedical Education.
25. (1 ) It shall be the duty of the Chairman of the Board to ensure that Powers and the provisions of the Act and the regulations and bye-laws made thereunder duties of Chairman of are observed, and he shall have all powers necessary for this purpose. Board. (2) In an emergency which, in the opinion of the Chairman of the Board, require that immediate action should be taken, the Chairman shall take such action as he deems necessary and shall thereafter report his action to the Board at its next meetiig.
(3) The Chairman shall exercise such powers and perform such other duties as may be prescribed.
26. (1) The Government shall have the power, after considering the advice, Power of if any, tendered by the Board, to issue to the Board such directions as it may Government to consider necessary in regard to all or any of the matters specified in section tions. 24. The Board shall comply with such directions.
(2) The Government shall also have the right to address the Board with reference to anything it has conducted or done or is conducting or doing or intends to conduct or do and to communicate to the Board its views in the matter.
(3) The Board shall report to the Government such action, if any, as it proposes to take or has taken upon the communication, and shall furnish an explanation, if it fails to take appropriate action.
(4) If the Board does not take action within a reasonable time, to the satisfaction of the Government, the Government may, after considering any explanation furnished or representation made by the Board, issue such directions consistent with this Act as it may think fit, and the Board shall comply with such directions.
I11T 3fl-- PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
imr thsg, 3f1t1T-'Ji ÌlT'T 3U, 31ÍTI , o /81T'T o, * (5) In an emergency which, in the opinion of the Government, requires that, immediate action should be taken, the Government may take such action, consistent with this Act, as it deems necessary without previous consultation with the Board and shall forthwith inform it of the action taken.
(6) The Government may, by order in writing, specifying the reasons thereof, suspend the execution of any resolution or order of the Board and prohibit the doing of the action ordered to be done or purporting to be ordered to be done by the Board, if the Government is of the opinion that such resolution, order or act, is in excess of the powers conferred by or under this Act upon the Board.
CHAPTER IV
PERMIssIoN, AFFILIATION, CONFERRING AUTONOMOUS STATUS AND EQUIVALENCE
Conditions of 27. (1) The management applying for affiliation and management whose Affiliation. institution has been granted affiliation for a specified period, shall give and
comply with the following undertaking :- (a) that the provisions of the Act and regulations thereunder and the standing orders and directions of the Board shall be observed,
(b) that there shall be a separate local managing committee provided for affiliated schools or colleges,
(c) that the number of students admitted for courses of study shall not exceed the limits prescribed by the Board and the Government, from time to time,
(d) that there shall be suitable and adequate facilities such as buildings, laboratories, libraries, books, equipments required for teaching and research, hostels, gymnasium, as may be prescribed,
(e) that the financial resources of the nursing and Paramedical Institutions shall be such as to make due provision for its continued maintenance and working,
(t) that the strength and qualification of teaching and non-teaching staff of the affiliated recognized institutions and the emoluments and the terms and conditions of service of the staff of affiliated institution shall be such as may be prescribed, and which shall be sufficient to make due provision for courses of study, teaching or training or research efficiently,
(g) that all teaching and non-teaching employees and the required facilities of the institution to be affiliated, shall be made available by the institutions for conducting examinations and for promoting other activities of the Board,
(h) that the directions and orders issued by the Chairman and other officers of the Board in exercise of the powers conferred on them under the provisions of the Act and the regulations shall be complied with,
(i) that there shall be no change o transfer of the management without previous permission of the Board,
(i) that institution shall not be closed without prior permission of the Government.
(2) No institution which is a part of another Board shall be considered for affiliation unless a "no objection certificate" is given by the parent Board.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
1P1 'I1g1, 3TRUT 1T 3Jfl 3TíTR , o /311'JT O,
28. (1) The Board shall grant permission to start new nursing and Procedure . . . . . . for perirnssion. Paramedical Institution by observmg the standards laid down under the Indian
XLVII of Nursing Act, 1947 and the directions issued by the Central Government regarding 1947. Paramedical Education as per the provisions specified under this section.
(2) The management seeking permission to open a new institution shall apply in the prescribed form to the Member-Secretary of the Board before the last day of the year preceding the year for which the permission is sought.
(3) The Board shall conduct an inspection after receipt of payment of inspection fee within prescribed time and submit its report to the State Government.
(4) All such applications received within the aforesaid prescribed time-limit shall be scrutinized by the Board and be forwarded to the Government on or before the last day of December of the year.
(5) Out of the applications recommended by the Board, the Government may grant permission to such institutions as it may consider right and proper in its absolute discretion, taking into account the Government's budgetary resources, the suitability of the managements seeking permission to open new institutions and the State level priorities with regard to location of institutions for nursing and Paramedical Education:
Provided that, in exceptional cases and for the reasons to be recorded in writing, any application not recommended by the Board may be approved by the Government for starting a new institution of nursing and Paramedical Education.
(6) No application shall be entertained directly through the Government for the grant of permission for opening new institution of nursing and Paramedical Education.
29. (1) On receipt of the permission from the Government under section Procedure for 28, the Board shall consider grant of first affiliation to the new institution by afrihation.
following the prescribed procedure given in sub-section (2) and after taking into account whether and the extent to which the stipulated conditions have been fulfiled by the institution. The decision of the Board in this regard shall be final.
(2) For the purpose of considering the application for the grant of affiliation, the Board shall form Committee constituted for the purpose.
(3) The Board shall decide-
(a) whether affiliation should be granted or rejected;
(b) whether affiliation should be granted in whole or part;
(c) subjects, courses of study and the number of students to be admitted;
(d) conditions, if any, which may be stipulated while granting the affiliation.
(4) The Member-Secretary shall communicate the decision of the Board with a copy to the Director, Medical Education and Research and if the application for affiliation is granted, alongwith an intimation regarding-
(a) the subjects and the courses of study approved for affiliation;
(b) the number of students to be admitted;
(c) the conditions, if any, subject to the fulfilment of which the approval is granted.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
H1U'x HFT i'i1g, 3T1T11TU1 T1 3TI, 3TI11 , o/3TlUT o,
(5) The procedure referred to in section 28 shall apply mutatis mutandis for the permission to open new courses, additional facilities, new subjects and additional divisions.
(6) No student shall be admitted by the institution unless the first time affiliation has been granted by the Board.
(7) The procedure referred to in sub-sections (1) to (4) shall, mutatis mutandis, be applied for the consideration of continuation of affiliation, from time to time.
Continuation of 30. The affiliated institution may apply for continuation of affiliation a i ia Ion.
for the courses of study for which affiliation was granted ordinarily six months prior to the date of expiry of such affiliation. The Board shall follow the procedure specified in sections 27, 28 and 29, as far as applicable for grant of affiliation.
Extension of 31. The affiliated institution may apply for affiliation for additional affiliation. courses of study. The Board shall follow the procedure as specified in sections
27, 28 and 29, as far as applicable for grant of affiliation. Permanent 32. The affiliated institution with at least six years standing as an
affihiationand affiliated institution may apply for permanent affiliation. The Board shall consider and scrutinize the application and when satisfied that the affiliated institution has fulfiled all the conditions of application satisfactorily, and has attained high academic and administrative standards as prescribed, from time to time, the Board shall grant permanent affiliation to such institution.
. Inspection of 33. (1) Every affiliated institution shall furnish such reports, returns
institution :1 and other particulars as the Board may require for enabling it to judge the ep .
academic standard and standards of administration of the institution.
(2) The Chairman shall inspect every affihiatedjnstitution, at least once in every three years, by one or more Committees appointed by him in that behalf.
Withdrawal of 34 (1) If an affiliated institution fails to comply with the conditions of affiliation or affiliation as provided in section 27, the Board may issue a notice to the recogrntion.
management to show cause as to why the privileges conferred on the institution should not be withdrawn in part or in whole or modified.
(2) The Board shall mention the gr9unds on which it proposes to take the above-mentioned action and shall send a copy of the notice to the Head of Institution or the Principal. It shall also specify in the notice the period which shall not be less than thirty days within which the management should file its written statement in reply to the notice.
(3) On receipt of such written statement or an expiry of the period specified in the notice issued under sub-section (1), the Board shall tàke action, if any, for withdrawal or modification of such privileges.
(4) The Board shall, having regard to the interest of students studying in the institution, recommend to the Government the action to be taken in that behalf and the Government shall, thereafter, proceed to implement the recommendations.
Closure of 35. (1) No management ofan institution shall be allowed to close down institution. the institution without prior permission of the Government.
(2) The management desirous of closing down the institution shall apply to the Board on or before the last day of April of the preceding year, stating fully the grounds for closure, and giving details of the assets in
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
iI'(I TRFT 3F11ThPJT 1pT .13, 'i« , O/'flUT O, '1
the form of buildings and equipments, their original costs, the prevailing market value and the grants so far received by it from the Government or from public funding agencies.
(3) On receipt of such an application, the Board shall cause to make enquiries as it may deem fit, to assess and determine whether the institution be permitted to effect the closure. The Board may examine whether the closureS should be avoided by providing necessary assistance or taking over of the institution by the Government or transferring it to another management.
(4) If the Board decides to recommend the closure, it shall prepare and submit to the Government, a report on the extent of damages or compensation to be recovered from the management and the assets created, utilizing the funds provided by the Government or other management and the payment of compensation to the teachers and the staff retrenched. (5) If the Board has recommended the closure of the affiliated institution, the
Government may issue the order of closure.
(6) If the Government decides to take over the institution or transfer the same to another management, the procedure to be followed shall be such as may be laid down, by notification in the Official Gazette, by the Government.
(7) The procedure to effect the closure shall be in phases so as to ensure that the students already admitted to the institution are not affected, and that the first year shall be closed first and no new admissions shall be effected. The procedure to phase out the closure shall be such as may be laid down, by notification in the Official Gazette, by the Government.
CHAPTER V
FUND, FINANCE, ACCOUNTS AND AUDIT
36. All property, fund and other assets vesting in the Board shall be held Application of assets of
and applied by it, subject to the provisions and for the purposes of this Act. Board. 37. (1) The Board shall have its own Fund, and the following money Boards Fund,
shall be credited thereto, namely :- its custody and investment. (a) fees, royalties and charges, including penalties, levied and collected by the Board;
(b) grants, assignments, contributions and loans, if any, made to it by the Government;
(c) bequests, donations and endowments or other contributions, if any;
(d) interest on, and sale proceeds of, any securities vested in it; (e) all rents and profits from the property vested in it;
(f) other money received by, or on behalf of, the Board.
(2) The Board may keep in current or in deposit account with the State Bank of India or with any Scheduled Bank as defined in the Reserve Bank of India II of 1934 Act, 1934 which holds a license issued by the Reserve Bank of India under section 22 of the Banking Regulation Act, 1949, or with any other bank X of 1949. approved by the Government in this behalf, such sum of money out of its Fund as may be prescribed and any money in excess of the said sum shall be invested in such manner as may be approved by the Government.
(3) Such accounts shall be operated upon by such officers of the Board as may be authorized by it by regulations made in this behalf.
lflTI 31--'
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
I1WT TTPTI, 3itiiui WTI. iu , o/3lflUT o, !11* -
. General 38. Subject to the provisions of this Act, the Fund of the Board shall
apphcationof be applied only to the payment of charges and expenses incidental to the .
matters specified in this Act and for any other purpose for which by or under this Act powers are conferred or duties are imposed upon the Board.
Preparation of 39 (1) The Board shall prepare, before such date and in such manner annual budget as may be prescribed, the budget estimates of the income and expenditure of
estimates. the Board for the next financial year.
(2) The Board shall, on or after the date referred to in sub-section (1), consider the budget estimates prepared by it and submit them as approved by it to the Government, for its sanction. The Government may pass such order with reference to the budget estimates as it thinks fit, and communicate the same to the Board. The Board shall give effect to such orders.
Annual 40. (1) The Board shall keep accounts in such form and in such manner accounts and
audit. as may be prescribed.
(2) The accounts of the Board shall be audited by the Auditor appointed by the Board with the previous approval of the Governing Council.
(3) The Government may, if it thinks necessary, appoint a Special Auditor to audit the accounts of the Board.
(4) The Auditor or the Special Auditor, as the case may be, shall submit his report to the Board and shall forward a copy thereof to the Government. (5) The cost of the audit under sub-section (2) or (3), if any, shall be borne by the Board.
Inspection and 41. (1) The Government shall have the right to cause an inspection to inquiry. be made, by such person or persons as it may direct, of the Board, of the
. buildings, hostels, laboratories, libraries and equipments of any diploma level institutions affiliated and accredited to the Board, of the teaching or other work conducted by any such nursing or Paramedical Institutions and of the conduct of any examination held on behalf of the Board; -and to cause an inquiry to be made in like manner in respect of any matter connected with the Board. The Government shall, in every case, give due notice to the Board of its intention to cause an inspection or inquiry to be made, and the Board shall be entitled to appoint a representative, who shall have the right to be present and be heard at such inspection or inquiry. (2) The Government shall communicate to the Board its views with reference to the result of the inspection or inquiry and may, after ascertaining the opinion of the Board thereon, advise it on the action to be taken, and fix a time limit for taking such action. (3) The Board shall report to the Government such action, if any, as it has taken or proposes to take upon the results or the inspection or inquiry. Such report shall be submitted, with the opinion of the Board thereon, within such time as the Government may direct. (4) Where the Board does not, within the time fixed, take action to the satisfactjon of the Government, it may, after considering any explanation furnished or representation made by the Board, issue such directions as it may think fit, and. the Board shall comply with such directions.
Information, 42. (1 ) The Board shall furnish to the Government such reports, returns returns, etc., and statements as may be required by the Government and such further to be furnished
by Board. information, relating to any matter connected with its work as the Government -
may call for.
(2) The Government may, after considering any such report, return or statement or information furnished, give such directions consistent with this Act as may be necessary, and the Board shall comply with such directions.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
1III 'TR11 ingi, aT1T1T1IT UTf 311g, 31ÍTR , o/fl9DT o,
CHAPTER VI
SUPPLEMENTARY AND MISCELLANEOUS PROVISIONS
43. All matters relating to the exercise by the Board of powers conferred Manner of upon it by the Act, which have by regulations been delegated by the Board of to a Committee, shall stand transferred to that Committee and the Board, delegated to before exercising such powers, shall receive and consider the report of that Committee. Committee with respect to the matter in question.
44. (1) The Board may make regulations with the approval ofthe Governing Powers of Council, for the purposes of carrying into èffect the provisions of this Act. Board to make
regulatLons. (2) In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-
(a) the constitution, powers and duties of the Committee appointed under section 19;
(b) the subjects and curricula for the examination;
4 . (e) the general conditions governing the admission of regular and : external candidates for the examinations and particular conditions
regarding eligibility, attendance and character, on the fulfilment of which a candidate shall have a right to be admitted to and to appear at any such examination;
(d) the marks required for passing in any subject and the examination as a whole and for exemption, credit and distinction in any subject;
' (e) the fees for admission to the examinations and other fees and charges payable in respect of other matters connected with these examinations;
(t) the arrangements for the conduct of examinations and publication of results;
(g ) the appointment of paper-setters, examiners, moderators, supervisors and other necessary personnel for conducting examinations, their powers and duties in relation to the examination and their remuneration and mode of payment;
(h) the qualifications and disqualifications of paper-setters, examiners, moderators, supervisors and other necessary personnel for conducting examinations;
(i) the award of certificates;
(i) the appointment of officers and servants of the Board and the conditions of their service;
(k) the constitution of provident fund for the benefit of the said officers and servants of the Board;
(1) the control, administration, safe custody and management in all respects of the finances of the Board;
(m) the date before which and the manner in which the Board shall prepare its budget estimates;
(n) the compensatory allowance which may be drawn by members of the Board and the Committee appointed by them;
:n1T --'3T
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
mir 3(«JuI wr aug, .ajf Th o/&fUT o, ii
(o) appointment of officers and staff from Government to aided and unaided institutions for smooth conduct of examination;
(p) any other matter which is to be or may be prescribed under this Act.
(3) No regulations made under this section shall have effect until the same have been sanctioned by the Government and published by the Board in the Official Gazette.
First 45. (1) Notwithstanding anything contained in section 44, the first regulations. . . . regulations shall be made by the Government and published in the Official
Gazette, and they shall continue to be in force until new regulations are duly made and sanctioned under the said section.
(2) If it shall at any time appear to the. Government that, it is expedient to make any new regulations in respect of any of the matters referred to in section 44 or that any regulations referred to in sub-section (1) or made by the Board under section 44 need to be modified or repealed, either wholly or in part, the Govermnent may, after consultation with the Board and by notification in the Official Gazette, make such regulations; or modify or repeal any such regulations, either in whole or in part. The regulations so made, modified or repealed shall take effect from such date as the Government may in such notification specify or if no such date is specified, from the date of publication of the said notification in the Official Gazette, except as respects anything done or omitted to be done before such date.
Power of Board 46. (1) The Board may make bye-laws consistent with this Act and the to make bye-
laws. regulations made thereunder to provide for all or any of the following matters, namely
(a) the procedure to be followed at the meetings of the Board and the Committees appointed by it and the number of members required to form a quorum at such meetings;
(b) any other matter solely concerning the Board and their Committees not provided for by this Act and the regulations made thereunder.
(2] The bye-laws made under sub-section (1) shall be published by the Board in the Official Gazette.
Interpretation 47 Jf any question arises regarding the interpretation of any provisions doubt. of this Act or of any regulations or bye-laws made thereunder, the matter
may be referred for decision to the Government and shall be so referred to the Government, if not less than three members of a Board so require. The decision of the Government thereon shall be final.
Duties of and 48. All ffiliated and autonomous diploma level institutions shall render assistance from
nursing such help and assist the Board as the Board may require to perform and diploma level discharge its duties and functions under the Act.
institutions.
Protection ? 49. No suit, prosecution or other legal proceedings shall lie against the actiontakenm Government, the Governing Council, the Board or the members or any officer
or servant of the Government or of the Governing Council or of the Board for anything which is in good faith done or purported or intended to be done in pursuance of this Act or any regulations or bye-laws.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
t - 1mT flUPTT 311g, TI , o /fl1IT o, 1T
50. AIl members, officers and employees of the Board shall, when acting Members, or purporting to act in pursuance of any of the provisions of this Act, be
officers and employees of
XLV of deemed to be public servants within the meaning of section 2 1 of the Indian Board to be 1860. Penal Code. public
servants.
Mah. XL 51. The Maharashtra Nurses Act, 1966, shall, with effect from the Amendment of f 1966 . . . Mah. XL
of o . appointed day, stand amended to the extent and in the manner specified in 1966.
the Schedule II appended to this Act.
52. (a) Every Committee of the Maharashtra Nursing Council, Saving. Mah. XL constituted under section 11 of the Maharashtra Nurses Act, 1966 as may be of 1966. necessary for the purposes of this Act, shall, as soon as practicable, but
withix a period of six months from the date of commencement of this Act, be reconstituted in accordance with the provisions of this Act.
t (b) The Registrar, Joint Registrar, Deputy Registrar and Assistant Registrar, Controller of Examinations, System Analysts, Finance Officers and Accounts
- Officer, and any other employee of the said Council immediately before the appointed day shall continue to hold the said office till they are appointed by
-- the Government as per the provisions of this Act. ' (c) All institutions affiliated to the said Council immediately before the appointed day shall be deemed to be affiliated to the Board under this Act till their affiliation is withdrawn or reconsidered under the provisions of this Act.
(d) All the institutions recognized and admitted to the privileges of the Council immediately before the appointed day shall be deemed to be recognized and admitted to the privileges ofthe Board established under this Act, save in so far such recognition or privilege may be withdrawn, restricted or modified by or under the provisions of this Act.
(e) All benefactions accepted or received by the said Council, relating to the objects and purposes of this Act, and held by it immediately before the appointed day shall be deemed to have been accepted, received or held by the Board under this Act and all the conditions on which such benefactions were accepted, received or held shall be deemed to be valid under this Act, notwithstanding that such conditions may be inconsistent with any of the provisions of this Act.
(t) All debts, liabilities and obligations, relating to the objects and purposes of this Act, incurred before the appointed day and lawfully subsisting against the said Council for or in connection with the purposes of the Board shall be discharged and satisfied by the Board.
(g) Any will, deed or other document made before the appointed day which contains any bequest, gift, terms or trust in favour of the said Council for or in connection with the purposes of the Board, shall, on and from the commencement of this Act, be constnied as if the Board is named therein instead of the said Council.
(h) All references to the said Council in any enactment, or other instruments, issued under any enactment immediately before the appointed day, having reference as to the objects and purposes of the Board under this Act, shall be construed as references to the Board constituted under this Act.
(i) The appointment of paper-setters, examiners, moderators, supervisors and other personnels validly made under the orders and subsisting immediately before the appointed day shall be deemed to have been made under and for the purposes of this Act, and such functionaries shall continue to hold office and discharge their duties and functions until fresh appointments are made under this Act.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
MICI T1W th1qI, 3TpmuT 1lPT 31TR? , o /31T'JT o, -
(i) The service regulations applicable to the officers and servants of the Board immediately before the appointed day shall be deemed to have been prescribed under this Act and shall, save as otherwise provided by or under this Act, continue to remain in force, until they are superseded or modified in accordance with the provisions of this Act.
(k) All notices and orders made or issued by any authority and orders or circulars of the said Council immediately before the appointed day for or in connection with the purposes of the Board shall, in so far as they aré not inconsistent with the provisions of this Act, continue to be ìn force and be deemed to have been made or issued under this Act, until they are superseded or modified in accordance with the provisions of this Act.
::: 53. (1) If any difficulty arises in giving effect to the provisions of this difficulties. Act, the Government may, as occasion requires but not later than two years
from the appointed day, by order published in the Official Gazette, do anything, not inconsistent with the objects and purposes of this Act, which appears to it to be necessary or expedient for removing the difficulty.
(2) Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.
SCHEDULE I
[See section 2(m)J
Sr. Name of the Area comprised in the Region No Region
(1) (2) (3)
i Marathwada Districts ofAurangabad, Beed, Hingoli, Jalana, Latur, Nanded, Parbhani and Usmanabad.
2 Vidharbha Districts of Akola, Amravati, Bhandara, Buldhana, Chandrapur, Gadchiroli, Gondia, Nagpur, Wardha,
.
Washim and Yavatmal. 3 Rest of Districts of Ahmednagar, Dhule, Jalgaon, Koihapur,
Maharashtra Mumbai, Nandurbar, Nashik, Pune, Raigad, Ratnagiri, Sangli, Satara, Sindhudurg and Solapur.
SCHEDULE II
(See section 51)
In the Maharashtra Nurses Act, 1966,- (a) in section 2,
(i) in çlause (a), after the words "the by-laws", the following shall be added, namely:-
Mah. XL of 1966.
a or, as the case may be, affiliated to the Maharashtra State Board of Nursing and Paramedical Education in accordance with the provisions of the Maharashtra State Board of Nursing and Mali. XXIII Paramedical Education Act, 2013 and the bye-laws made of 2013. thereunder";
(ii) clause (e) shall be deleted;
"u,
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
- 1n1 thIg*, 3fl1T1flVt IIITI .I3, o/Pj1rvr o,
(iii) fl clause (o), after the words "the by-laws", the following shall be added, namely:-
" or, as the case may be, recognized by the Maharashtra State Board of Nursing and Paramedical Education in accordance with
Mah. XXIII the provisions of the Maharashtra State Board of Nursing and of 2013. Paramedical Education Act, 2013 and the bye-laws made
thereunder";
(iv) in clause (p), the word "five" shall be deleted;
(b) in section 3, in sub-section (3), in clause (b),- (i) for sub-clause (i), the following shall be substituted, namely :-
"(i) one member, from each of the three Regions, to be elected by the nurses registered in the Register under the relevant Region,
* from amongst themselves;";
: (ii) sub-clause (ii) shall be deleted; .
(iii) for sub-clause (iii), the following shall be substituted, namely :- ' "(iii) one member, to be elected by matrons of the affiliated institutions, from amongst themselves;"; (iv) for sub-clause (iv), the following shall be substituted, namely :-
"(iv) one member, from each of the three Regions, to be elected by the sister tutors and clinical instructors of the affiliated institutions, from amongst themselves;";
(y) for sub-clause (vii), the following shall be substituted, namely :-
"(vii) one member, to be elected by the Heads (Principals) of recognized colleges or schools of Nursing including Institutions of Nursing Education in the Maharashtra, from amongst themselves;";
(c) in section 10, clauses (e), (f), (g), (h), (i), (j), (k) and (1) shall be deleted
(d) section 12 shall be deleted; 'u'
(e) in section 13, the words " the Examination Board and of " shall be deleted;
(t) in section 14, in sub-section (2), clause (c) shall be deleted;
(g ) in section 15, in sub-section (6), the words "and of the Examination
- Board" shall be deleted;
-
(h) the Heading "CHAPTER IV - RECOGNITION OF TRAINING INSTITUTIONS AND AFFILIATION OF INSTITUTIONS", and sections 25 and 26, shall be deleted;
(i) in section 38, in sub-section (2), clause (e) shall be deleted;
(i) in section 39, for sub-section (1), the following sub-section shall be substituted, namely
"(1) The Council may, with the previous sanction of the State Government, make by-laws, not inconsistent with the provisions of this Act or the rules made thereunder, for such matters as may be necessary for the exercise f the powers and performance of duties and functions by the Council under this Act.";
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
ITFT 'I'1g1, iiiiui 11T 311g, 3Ì11W , o/$1191JT o,
(k) for the SCHEDULE, the following shall be substituted, namely:-
"SCHEDULE
[See clause (p) of section 21
Sr. Name of the Area comprised in the Region No. Region
(1) (2) . (3)
1. Marathwada Districts ofAurangabad, Beed, Hingoli, Jalana, Latur, Nanded, Parbhani and Usmanabad.
2. Vidharbha Districts of Akola, Amravati, Bhandara, Buldhana, Chandrapur, Gadchiroli, Gondia, Nagpur, Wardha, Washim and Yavatmal.
3. Rest of DIstricts of Ahmednagar, Dhule, Jalgaon, Koihapur, Maharashtra Mumbai, Nandurbar, Nashik, Pune, Raigad,
Ratnagiri, Sangli, Satara, Sindhudurg and Solapur.".
ONBEHALFOFGOVERNMENI'W.WflNG,STATIONERYANDWBUCAflON, PRINTEDM4D PUBLIS}IEDBY SHRI PARSITURAM JAGANNAGOSAV1, PRINTED AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUB}IASH ROAD, CHARNI ROAD, MUMBAI 400 004 AND PUBLIS1ED AT DIRECTORATE OF GOVERNMENT PRINTING, STATIONERYAND PUBLICATION 21-A, NETAJI SIJBITASH ROAD, CII/dINI ROAD, MUMBAI 400 004, EDITOR ; SuBI PARSHURAMJAGM4NATHGOR&VI.
t
--
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
U ¿IL Ê1EiIEÌ .ìLULELL1& ILI liii
1 o/311î'a;r , ,* 111s , l;)gd : 'T
3TNPV1 qi 9
iïfîr Th:bII'1
I11 T1.T1pT 'u';qgMi4 W1I4c1 3TETT * Iitigi 3111ù1 1ft fr* (fr tclI),
. ERRATA
In the English translation of the Maharashtra State Board of Nursing and Paramedical Education Act, 2013 (Mah. XXIII of 2013), published in the Maharashtra Government Gazette, Extraordinary, Part VIII, dated the 21st August 2013, as Extraordinary No. 64, at pages 1-22,-
(a) on page 10, in lines 22, 27, 30 and 32 for " (w) ", " (x) ", " (y) " and -4,, a (z) ", read " (y) ", " (w) ", " (x) " and " (y) ", respectively;
(b) on page 20, in line 31, for " and Solapur " read " , Solapur and Thane " ;
(c) on page 22, in line 14, for " and Solapur " read " , Solapur and Thane".
3j-- () ON BEHALF OF GOVERNMENT PRINTING, STATIONFRY ANT) PUffiTCATTON PWNT)D AND PUBLISHED BY SERI PABSHURAM JAGANNATH GOSAVI, PRINTFD
AT GOVERNMENT CENTRAL PRESS, 21-A, NETA.J1 SUBHASH ROAD, CHARNI ROAD, MtJMBAI 400 004 AND PUBLISHED AT DIRECRATE OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, 21-A. NETA.II SUSHASH ROAD, CHARM ROAD, MUMSAI 400 004, EDITOR SHRI PARSHURAM JAGANNATH GOSAVI.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
"C. .
RN! No. MAF /2009/35530 . - Reg. No. MB/MR/South-341/2011-13
nMq 1I1ÍquI '1.1141 c115
TT?, afTR , IH : .00
3t11tIP1JT çljq 9
HI'I 14I.14iÑ 14rir iiii-íì- ii1r znr 11ii.
. ________
T 3IfTfTp:r ii L- (I'IIÇIlç1 1T 1«IcJct, fuRÍfrEr ijí1 1fqq;T -Sa5tt41 q;r 311fT cqtiiì *ir 1r ç1çJr4íIct) Ic'Iii ?R?1 ug 3NTTfl. . . .
Tìi o 3TR :!Ff44 Uu9lç.1 hr?i Icff J.16IuF f4H.i<1t r I1dr1,{t, z11T, ïfi q(ugç T 311*.
.
.
rrr, .
iîîfpï.
.T;1 'o 41l'U tI1I1gH bT(jl .
(J.H+41g iri.ici M ii4ì I1oIc'-1friç1 " MNI!Ç II'H-1 1iPIcf " 1.Ii 3T? if ç;Ìçii 31f-TTh)
MIPÇ .ftJqIçT vnfriî 1i*i q)(ugI«Ic; ri p:a iiq;iT quÇ aj ifTT 1iî
T9 c4ugu« 3Tuu1h.
'-
lT3T?if, (1-'qIçìçT c4,«1ì4t gic 'isvq iiqRT 31TT fi çiçii ;
1T3Tft, ir-u rru Ìr a-î1îrir cug
Mck)(utt
. (O iT 31fTw, Ht(t TT jT '-Wc1 1T13T 34-1i, iuii. 1i iit 11T.
() ?ft, it HRI I'1I flh1
() - iTT ITçI)sl iiciici 31fJT T TT 1Wf, 'thi'l4Icflc1.
fT T TU 1'c 3M 1:mT (O PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
WIT W, 3tR , o/fl1T o, VTi
zu aii1iîï, 4g wr 3T2 3f (wi) fRf' T11T 3T2, I t 3T1Tr PT f T
dççrL 1ì-1T1 () 3I 31ciiçi ?û13TT I1icb, 3T 31T; (i) "" NT aïe, i; ii k r4-, (IT) "3ft" tFT 4-4 ;q-1ft, arr aiiù, (Er) "iíiicii T 1ijiw" íiî 31, TT 31Ir41 i1 -n-icïi IÇ'1I °iIc1
WII%1 m%fiT jî i'c L1ç11ct,I fï 'gci ç1c*i fîr Yg!f-1T, 3TlT3T*; (s;) çiiitÛi fTitrr" rrî aie, it gçìr '-içIciï 1a5d,
,1lkc4*a g1T1I1q)I l*1j1Ift1, uftT «ii-ui M'1Ift1 P1P't'11( Ic4I 'kI'I-IIt1I aïdùî 11IJcb 4Id4cPl-1it1I 1r ''JM4 41I«1 F4F1[ 3fc4R c*(UII 1I1iI ck ci,'Ìui) jjT '4i ttW, 3tT 311*;
() "R'1c4," fff4 3Tf, TI:r zrr tiÌ-9 (O Iictç1 'ÇÌVI, 4ScIt4I it1Mc1, 311T311*;
() "t14T" ZINT 3, 4.iscoI.:Ì i tî 3Ti TìTT, 3t1T 311* ; ('iT) "iT" 1N1 31, -Il(Ir T1R, 3T1T 311* ; (vr) "1iii-ic f' gti a, 'î ¿ iv oitfl tift, (51) ':t1T " 1iî u aï-, jî c**ì î iî
H6iFi 1T c))uIÇql) 1*'iiî , fziT iiikì 3T1T3Tl*;
(z) "ic U" ZEJf 3T2f çcjÌ 31Id 31*k1I c4)UIC4I fî T13T cÌc4i uIç4I I4W4'ÌcM fî ii+.ir -i-icii f'ìçqi ìutcii1
HI1M1 1î 1WÇ14IÌ IÇ1 4T4ÇÌ 4iU(cì 'cI1ctI fT !1 og::4 TJ )uç-q tuziìí t, an ii*;
(3) "ffT" TT 3T?, T 31l$p4T 1ipt 1fT 4u4Id 311, 3TIT 31*; (:) "kr' îrî 312f, ql5HIu)
fT; WIjIctÇ WIIH 'HII 3i'çÌç;ì , 3T1T '311* ;
() "sÑTi" rET 3T-, iSczFEÏ %Ti, 3T1T 311*; (DI) "11iii.i" 1tE1T 3T, iwm1 Pî 31 311fb1 'sai Pr 3F
[41jg1-f, 33 ; (T) "a1N" 1TElT 3T, îî4 1r ti wIct-1 1T Y(IJc 3T%4li44,c1lI11I
T, 3TT 311*.
,lc4.)uI PT
1 Çigic g1 gc -TmT
LItì TqRT. L imî,
I,5t,4::Itv,r.1 " HRI UE yI fTT " T flT 1ïí Vfl j I
'. i4*, 3111tTU 3iiçkii u1-ncI '1t 3i4cii if'IH1iI1 3Tf, 3T1fT11T ffwT1. cu1It1I 31Tf1F iWT TT 3Tft tt HMHth «T cfU1it1I, ft &uï c4,ugI
311tJT iriî 11:i1ii ct)Lr4Nt 3Tlf'T rt 3iriî Ì"iiIiic 31IF4 T Tñ c(UIr[ 3TE 311fT çIt1l fPTT fIT 1TTT fT ç4It1Ic1( TT T1 tiT
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
dTÇ o/3WÍ O,
t. (O -i&nId czca
() 3T?-2TPT T9T Ij,5cjIt1I «r4ç1c:
3*ilMctIT ii&ì44d, r4Ict', A4I 'Ri TT T 312TTU TW th:nÌT;
(y î 3; (TI) '9;r ; aîî1ir
(9) rT 1Uj;T it4Iç.1c4,, fî fîaiur 'i (I4i144 11Tr), ìr &«ck)I(, T1 tT'R 4c,I« Hiic-Il
() ìí zt II«.Uc4i 4,ugIç1 ?i1r ('w) Vj ii lTlT; (u') ît ailliJi ti T T k1ctu1
TT UTT HH1I(lIRìfl 3 T 1i'c4ì 141I1 WTtHI1I 3Tt;
fíaTUt i1ìM 1M1IÇTT 3ITf't iîÌîîr iiicii ifEu 3pi ?*ulI Irq;4 1rc;4cpl cicii TE21T 3Tqi1 iT T, t AT 32NifR1 3T« ìïfî TÇT T 4I 3NET 3T;
('t) INI i Íi1ídt, jî t5T g(IJc4) H-f 31*91 goj 3i aifòr î 3Tff I4 lT 314
1T 3lNlt 3T9T oqc4jt 3ff 1ii1 c4(uq 31T9t 3T1 4Ç-II1 1T, ITf-II, T1 1T1 c)(Ug tr ïft ar4I
T 1UJ rJ utì 31T 3T 4iSc6IT f1T ç'qj) I1Ell'jI ti 31I&1SIIt41t 3TI l-j&b1t241 3TTT t 1,cócìc'T.
() 'içI î cz5 19T -i 1FcT cuq
. (O. i-tt1I i 4tncict 31f, ÌTft Í1c111, tI'int1I f*nwr iiiçici, oitii ,(ug 31c1I1ILç1 3içlc'ii ji.4 tIIc* e4Ufl[ lT I1, IRF1Ic1
c4,(Uqç- T.
() u ti R1 sthi 1IçqItl4I rçiigr iît
() iÌi 12JÏ T1T 311, JI11ltJ 3Yc'lJ(Jc4lc'1 cujç tiT, 11Iç1c4,ItÌ jt qUgtq iiwit () iir ic'qiì TfttìiI 1T1u1pj ug ïit; 3* I1 'Htltç1c4 fIT tlll 11«c41 cj1 fI 1TT 3T1 311fùt R ?ThE1t T
Ir 1î TT tI4c4g 1Ii4c1 RT fiî gçc« ît çft Tf Ù, lIç.1c4, 3jut () ii«ii-, iciii 1ctIt q1?1 59T f, 1fl 3Tff W4 i1cii tt 3T 31f:Ti 31iuII RT. () r, II+i-iItu 1r'í 4iq,itql iirft iiî icìcii i iiiiii
311 aITJr NMcbt1l1l 1c41Içi1 311fò1 1c4t4I ?TLT *, -tçjc4,, !Jc4,q ¶TTOT 71TE1T I4IMI 1lHi4l1tUì4 3ÇÌÇ1
() iír, 31I1RqJt ?L1T T4;1uIÇ.qIg1 RuII:tc PIT ¶JT ct,(uIIlI 1-1I o4ctç41tì 44Mct 1:U1;T 11c1 iT 1.
qp
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
'iiu11WT u'n'ii *HItftu1 IPT 1T, Z3TÍTR , OP/'ATUT
.
l.isaIt.lI () 1:&it41I 'Çf ic1ftç1 rt iT Iijc1F Tift ; ÇNI .
. 1T 1'c1 1T Ic1Iq.1 tiN cti &'J1 () l-iiccit 1IfrT, ciii ìthiÌuu i.iIc*i iui'ïci th1Rit 31IÇ1Ç1
k.iiítij q1rii Rcwi4ci vnr r 1.iit*i r. () -Tzr, jJ 1IIftT 3TI i
cc4Ç( 3iilci.
111I1-1ck, 1ft ¿. (O nrr, ,icRt aiirft, 111Icb WVTÌT. içiczìciki 11qRT.
fmur 1ic ¡4ui 3TIFiT cu fi
() iiii-ct '4FcI cic11'ii HIl 3Tf (ii) EJc4ìq fîUt aT2TT. (Ì;T) ct)i frTur HI jj:j,
(?ft;1) l.1f(I IIH-1It1T cJc fTUI 11TffT . .
î t E11fT, Nt T
(w) I(I II.F1It1t M;ìg fT11I a1i miîïî . .
(iî) T4I1c4,, Jc4Ìg frur :fR, . . (r) iiict, 31TI' T, . . (ffiT) tiicict, 3:9, (aiì) 3T:ftTi, TT . . T.
(R) mr4, i+1 1II1W11,
(î) iScñIt1I t4tç.1q,, . . () tr i?r iij ltg!ilck)
¿i&i) T Tit t, r fl4ìcl, fR1T 1t1E fiî u ifi 'cii uicii i1-ici'ki 3T-T fîT i9r 1c*Ç1 k iiugt f _ ju« T 3TT 3T2T tT IT TUI;T tugii 3T;t ,-
(ni) iR <4i 3III1 cc41 cÑuici cici 1T JIt4I t1ç1 vft uft ar imr r cìuicii"I cir g;
(_) 1T1 1TT 1I*1 IJ4I 31kt : ,
3lT 3Ukt 3TT 3Tt 31W °1cÌ1I 4ÇI'1 1f d4'U4Id 31Iç.1JrqI iTi , fiî îr k1t1 aïî it c4iciicft ii 3iî g, fT1T T I-ci '3TR &UgI 3TT 3Wc'1Ii HI'1'4Ici 11J R1ì.
141:1, ît o. iIHc*) iift tî 4scxì fî ,cìçì ci,ìuiçì ftift iiìiT giitiÌ .Wict qk. ftRI. TTI1T1T, .:HLiLct;I I1çlcl1 Ç11ct( «'tcl iÌ ; 3T11'T ?1T
ft:r rii IHI1-1 iT ;ÌHuLct, cU4Jj 3RClctçl!Ï, ígiiz'i iw fr iii1ii.i ;iHuct) iiç;Ìc 3TT 1 1g4I1:ì T1 '1d 9TUT 31 Çi4I
q guî
r
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
1T19 J%3N,I dI«U1HUI T9ff, t' , ?o/JJW«VT ''o
. i4sitii gç{ «çici1iIi 3iî «Ç*l1(4, 1SOITJ1! 312111 li 211f1T, I1IHc (11l (I'ì1IHI ÇrT i'k'.ii 1T T; aRifIJI 3T{1
'1"11IHI II'iF1Iv1I aiifî à c4)pi c'iIGIì 3T1T c4Iì 3qtq ftr 3T ¿.1ugç
. () lI'1l(1, aItI Ilht(í1cl.1, 311tJrm ampt u) jTTÌ zIc4,I'1 3iiiigi, czql jçflt cUtç 4c4IT241 cUç'qI IÇJ1,
tiû;:r 4RUIIc41 I1 t'1I (ni) 3T1T HÇii+i fïi 3TT:'ic1-ilt1I ickii quçq 3TT%iTî *&c1lciÌc1
iiiiiiil i* 1I 3TT ;
() TT It 3TT 9T 3T; f51T (TI) ur 1iiirc Tt 31* 'içMi cçci
yI'su1I1 3TN 1II! '9f tiÌfT 31f 3lfùJ lî nfï1í, ir hR isuii TT1T 14I 1IiJId * 3Tf ; 1î
() 3TT TT I1c1,ç1 H-INI 3jT TTT -1I1M1Iì ft rî 3«it Ñï '; (:;) 3i-T Zt, 44aItqI TiRT 1kkI i1ictw r airr M ar: TT, 3T1t II4ft1 T c4,(ugIç R-4 fr aî aìkï ir ctiuui ïr irur
çl1;1u1Nrì ll1cí Íft îrîr uitci arr4t i4 ft 1iq,i.« cuiI ii fkiî (:;) 3T 4))uIdI 3TIkT ctiu'iid Uig
() ii«iiii 11 a1I iTiiii iiicii iiÍici xit èiuicii «gttì ?ft, i) fïT c4i'rii )uç4 «P-Çfl1 ii4 i)iî u« I1:jqI{4, T 3T1 fî 1TT 1-1T 31TUT? 3T1, 3T1T '1ÇI'(1 III*i 3iiiii, 9(T Tf ¿iqçii *4ï:
TT, ìuIç,1I 1ç1I.1I III4 3Tff 31T T ctIUiiçí 3 R 11 5TUf ÇUflt1 cii'jica Uld 31Tft lì3i gçlcc ;jg;: uîr iii.
() 1:ÌzT1. () T () c*)IÌ 3t:r1f r« aIr4I I4I1Fld IIHIt1'ì {ft 31çt)44çt q uî 4itr '3I*1TT rTI* «4I'(1 )ugq im i'r
dcl,(1I .
. (O Mi HIlId IHI-1 k () -i&.aItir 3T211W, i1eI.rjqI cuj? 1taiiii ¿ITì1l tDT
-çlgtI1 Tft c114t 1Ç4i- ftf 3Tl?IT, 321W1T 3Tf fkt icivii k-üw41q.1 c*)ci1(1 1c1*4i1T -Icl.(tii F 31TT 1i4I*1 H&I1l I4'k1c1dI .
. i.i&:itii lî _ iiìu (1I1çt1I 3121T iT 1T im, í:r iM íq ii * 1.1diIctì )UÇ ai« q1 î aï rr ft« iîr iïi
o' 1tT
. l.jaN41 fIii1î iIiI'ici 4saitii 4(gHl)1I1V4 14SO5141 VIIuì1Ici ih cI.ir t-pí1'iig 311g1ç1 (1l , T1 Ç ft ïiî q fr iiii ucugic .
1Ç4Iì t
t. 3Tz1T fî r'r fìT ftí ai* 1î iiuci ftr çiu*ii
ct)'ìuIÇ1I fï ñ 1r iri.-ii 1iuii iìi"iici 311fT c'4tIc4ìc1 tIMIlI h 3T .
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
-r
w, oWi o;
?î ¿)1 çt 4ìçr - 414:ft jce , rr : -t-k1Í* chìuI t 31ff thr1IIît IFE -4:1Hw ìiî 1T -r ç)ii *(Ug(ct.1 fT3EflI oimt1 c4*4,1I
-
-
ç11j-1I 3TT i-isoi«, cit R, it Tft friw ticiÌc.t iî ar n c)uiciiì oiì 1r 31i.T:: II'HIl! c,)uIçqJ 3T1Fzlw, ?ft fT ?ft 1ii ai Glìç.1I1ugIt1I c1I-1I Picii ci ttc fî 1iti,u '-kcii iiuiii
TT ciiMI TTT 41c'tI 'ï1-îi &ii11cI ¡iI4ç1 fi(?1T f.
Tr9T. (O iFìiçqir4ì uiict
(ni) 1î 414cì;
() fN4ic;
(TI) iii'i _ 4ic'ii, 1T o T 3T11 I.IÇiÇI ; () $çr1dI 4PIÇ ; () ff1Ç1r1.
() i&i+i iiiT aiiii __ cm.cìci air ii4ì Íff () ioic.i Rt 31Iç1I ffi «1ç1'ìt1I __ «ç1jij ff, ffE1T «çiki ift
. 1i tjg gI,5Ic4gIT __ cfçC1 ir :ñr ciiiiiuì o. (O 4sa'' __ .qig.ìtqi _ 1tic*i, iiiu jr afTTr, 1T 31 'E1lT ___
41(I !I31T grttqi (ií Tp 1rET 11kt"1JHI1 4t" ìr cuii aiiiî ai*) 31f-TfT fTTr W4ì"MI c4'l4c1 3i*tt1, arfir tgi,
TL1: T1T iii't, 1i1I«1I _ 1AHH __ TTTff1kT II1-tIt ii 31W 4l'Ìc4lk1f -iiii «iiiii *r aí1r iIici 3iif'r aiirft 'i&ic
4ìchlu). __ ugIçt 31Rit aiif'r i4:icii 'ÇÌ ST?i ït :t, iT 31i1tPnwlT aiiÑ __ 'cìci 1;11:v114ir1I I(ÇÇ9t1I 3T%1;1 3Tt:
,- -
() alT q4tm(cit f c4)I4gjçI __ ¿-faItqI jp: J; () 3T1r-I:11lÇ4ìI11 1T1tZ, f t44i,ciiitij __ Mç*Ñ n, oiT, IirtI1,
,
41q1:j4 . çqjTJqJ-g ,)c1I14gr4) l?ft1i Iiii-i
H6I'W R1TRt T 1vrzT iî iii.iici __ cza _ 'Il E 3TTE 31tII.-t'1R c4Uflç ('î) aiî ci;ìuiçqiì c4t1I-1M, ih tk 1r it, citi
fiT ?T quJçI fiiî ¿1Ij-TJq4 ii1: __ IIkMIcb 3I4ÌT u1ItlJ i1îi 311.
() 1;1JHH __ g1rjqI -it4t *)tfl-1j ii«tg 1T 1:K4,ç f9T R, 1iRT k eir.i 1TftE2Tr 4jÇcc1
_
jct;g fT11JT ' R 11Iç11Il1jdllçl ft ar air fui ffti;r ikiii*- ¡j HlIc1I T j4T lc11IH
i:T __ )luIIçlgIH
'V
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
MM 1J G/1IT o, I'S
() T iq1c ijct4çii l-jQ q,uqç1 aiît 3TT iî,1iwiii __ c.qi wi1*tii imr,fr k-tIct#'j1 iî iî 1iiic'it,
lH:11IÌ, ii&aiii ___ 1ii iIcidÌ .31'c'iIt) 4.ugIç1 3T1tJT 3lT 1
at 111Ù?r
() 4øt) LI1rÌ aiIc44c4, 11 B:1HçII 3fl c4U'q 4c4,(c) __ i'i 311fù1 air 4soicp cikîflci
frI1rk1 jT jnqlsii 3I1f3r _ Miciii __ yjjtj) jqu aii ci«iÌ ?IfT 11R c4ug
() i'u rcki 9T 4(Ih.ct fuz __ Ic1iI'lv1I __ c4ìUIçqI __ qìs114I iim 34 c)uçqJ __ iieFit __ itì î1: tg1I r'ì 1î 1iii
FIT IT 1W-IH __ 4F11 3T2TT ii+i-tiq,1tçii fî I4.1HH __ yÍc4,Iç1I __ 9'k1ì 3I11, thMw 3111JT c4(U4 f 4j _ c'lI,
c,(uq 1T c,(Ugt1 I1I 4F1'Hd aïifiî cIi TuMt1 TTT1T, 3ii- __ 91tt4i 1r
c4,(u1Iç1 31Tk 311 3T 4 fìî î qiq? i4cu otc1 1î tii çç' ud4ç1
. (O ottii Ñ ar. ir4 II«-fl1 cu1td .
(O ir4r ¡4uq añT {1t, 1i T 4ScMt1 c1c1*ì 3T11 3Tf 31Ñ u TT lorqI c4,14(Ç1 31'1ÇÇÌ R M aifit ai«i.
() 1%Ti 4&itt _ óL-ti t4i __ IF( 3TT 3T1lJT tthNI -í1i :;T T. 3T
('ic) '1'(°lIl __ 3Tff áifî ccoTR aig 4l.SM.
(t) o5Ic1I _ II1c41, &ôIctÍ(c1I l-T, E8i i6iic tlOU
14*i, cicíii __ Içict,, fr adït î a4iq*ì __ gii« jî i1ic
( ;3tt siii 16I*4' 1*ii, 1TT I4;4cb, 1F f 3Ttt î1î I1i-4 iRT 3c 3T1T
31fRf1T ct4.çi'lçl 3T cço gi.ci'ki.
(3) î 3TT1 1ijct1 I1cb Ìïr 1iii, 31 WT II«.1It) _ 4ii'Ü iii ïrrrM 3l1f1r 4 g Ì?fÌT ql!,4HIUì *Ict'ìc'1.
. (O HSaI'i, tI'f4It1I -II-1cìÌ, T *gji
a1I.14ct, ____
() 3H-ì qiThiM, 1?ftT, 4iq4 ir%ñftï *uiIcl iÌr c',si.uuì Fcc1
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
1I.Hl flTj in'i ;,thlNJ TJT lT, i,'u.it , o/'X1't o,
1cb.uI?fÌ;f .
f.1q1c '414' Tj 3fiiw cbçÖ
. 1T 3(ffElT ccki TiÌI, 4c(, (44 3iI c4,çc4 qiju' TfTT
3i c1i
() olq,1 uq4 gUç1 aickii tiIc1 q,t4cii f;it 31TÒT 3lçUcj) IISOFJI 3nfbr iÑ fuî ziirr Ifr«1I tul;
() 1îvî iifÏ r itiic,Íii iïft
(TI) f4 1fRT l*1ç1I i
(i-T) ii&ttii siitiì fii4Ì aiifî 1jgjic, g« ll q*ijç;I îr ig'ìïr it«ijciì ul;
(::) ii&i.:Ï ,çkqi 3ici 3TII 1T *1T 3RTRiT TTt ul ;
(Er) ¿i.Ì Fiqii c'Ìcii -i-icii *1* ; (g) it+ii4, ciii ?sFf ÌUlIc1c1 jUgj'44I 3'J1Ic1UÍ*11?I 1-i&bIctI
1ktkuì;
(r) isoiti 3I113T I14T4I j\ gç'j qf 1ri 4rIfl 3TÍ:Jr .c4IWlItl1 11;, wrft, 1iii.i.ii 3:T1T igii m-icii kul ;
(t) jdld fiñ ?I ct,II1c4,Fr, aiîbr 1044*1E ftZ1T G1I19t11 .i)ct qug u.iict 1'iqii ul.
jt' 31g (O TIl 3flTfTTT cÏcl-u 3TiìR J-.Scàlt' çiiiu) r
31«çlM :-
() 4-p:ii,uigu1 gç11c,I«1,û.T jT %uk1.lq, «1II1c 3TffJf 1Ìci: î lJ6ilc1( II«1M! 1T ki* uM :-
(t) yç1:1c*)I«1("ìg jjT Uflf (I1 UT 3ITfJT 1t iftuî TIÑ ul ;
(Pt) gç1;.4t)I«1Üg jT g(!J4' frTUF îí -ci- Uì;
(it) ygí4cf,I«1(4 jT '1(IJ4 fîî ZtlU *T% 1ct&c4dI W1it ; (ig) iTî T ìî 3ufùr m fîw tu ifîft rwfrr
tlIç.1-1I tul ;
() aT1:TTI 3T1fT iict 14ci cnii*mi wçc* rïrî kul ; arrfrr 'ic4'i«i'fli i'(pJq' 1Ta:IvrT:;ft9T I1lI1cl, Ìcicici, 3Ic*I11ct, 414c4II Y1dctI-I,
q 31l3T 9TI 1T, i'I(t94l Mc1111c1,kçlI art (TI) itFizi,
1R1mj ç,]TpJf llc TfÌt ¿4iHçlti) 3iicq'cu 311Ñ1 iiiÌ Ig 311çl ift iiq,1cii wuurjï f*r aîrf'T 11ii1i iìt;
(IT) gicii«ii gJd4çHjcl,fç1I 3rfir îiui ciìui ff 3TTIÒT 14d uì fî c4,ìUIì1, îfî 1î fr i1c ziî l fî
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
-
n1r iI1Iu , o/uT s
ct(I1u) tìîî Uçq 1c4RÌ 312 [fIi f q,ujçq aiuiïî iiii.ì Tdt ;
(;) 1TTiRT 1:1uIFiI i141d d41Çc4I(It4l 31TiJ1 9111?-ff l:1;cI(jtql lcII1; Í1H1 c4,,ulh.1I T*NRuT ffï tit 'iï1î qij, ìt1r ci-iP,ì ìÎf*rr ff 1;i1irç aiifhî TtE1t ÇI(l 3TIT ctUIç1Iì tî ií )U1NI 3JfTf
U4!t1 i 3TT ;
yç11t,tl) 3:iTTt iu 3M ct)(ulI-1I 11Ç4l(i1I 4HIUIì dt ; () Iliril, 311T, 1JIÇ1Ì, 11i, 31Tt'T R tFciu1 i1*
îr 3i cil 1 ic;1 tt ì ; (;t) iiiic tig1;ii R, kU1T1T Rf1 3uhr1 ¿çitiL 1î Iitiiciìci
1?ri1rft fî iitiicic-i citi) jju) (vr) Ìr g (;) ii 1i1 c4)'ÌuIç6) 1Iç-1fdl, 1Ç1T fìT %1RT t
31TT u1 arfî cii ì; (î) ilî c4)(ugkl 3T1T, it 3IT1'T II*c1ti) I1Iciìt, H111U11 t
,&1rc4,l(UÌ
(z) ticl, ci1i 1îw M'R; 1t 3TiTi 1T IIf1ttlI Jctug fT1JT 31l4ct*1icM.T fÌq 311f * HIlI11u'Ì, 3T1fT[ l-io5I1 HI-III IÇe1 ctìUIc'1Iì Ç1ctI«i1I
ruiì 11lrì gçP:1c4,t«1Ì1 «Ic1u1 Tt1N I(c1t 1R ai-qitì aìîlbî iïr uiîift IiI'ticil tft;
() ii1 4-H-lçlt icìc'ii iiT-fÌf 11?2*ZlT fTi 31TIJT JHII1e4 4'c1t'-'IMI -tlIç.t.11 U1IlIciÌ II1bft1 a:trfjr ç1ItI i1cI1It.I 3Ilfi'E a1-jII,1-lIt1I f%?r
; .
(:) p:î ?1T tÌ-1T1 () :T rj çj11Fc4ç1 Ii11Hi.j'Ht cbF-1!t1ì ULc4d;
() 3T-T1Ì 311tJT c1iii-iiti ¡c1I'Hkì IIF1 fiiI li?Ï it; (uj) -ísai 1TT ii1ct ?ìT HV1Ç11 kt aiTr ciiFct c,çiitii
ì1Ic i11IHcb 4Í4 f1KR t't ; (IT) ciikii cuit cii, cIri cbHc*)I1lItì c1'-4t4) T&DT 1T uì aiif'r ;q ?1T fmiriî c1 ígdc4lF dIIu uì;
(ET) anr, w1ti1 aijM trtî îtft 1ict*i, ac'tiiciuÌ 31T1bT :1tEz1T 44ì'HÍHIc) iicIci ïiw-fir fî cf)ìuIç'qì aìrriî ,wiuiit.:Ì íì T R TTT11r cf)14çt)H U;
() 1T ii 3mii 4T i* ulI1kI fiî aiiiq 3T1T *iFic'iItì ;ÌHULc1, u;
(:T) 1T 3T-1fkpI1-1T d(ÇÌ ftJtM1(c4çíìì 3HçlId 31I'-'i'iiii 41*iI'1Ic II11H
(;î) ç'qjt4f HfìIclI it 31(IcIt1rì 3111ùJ zu ifvlTfl fT ç1-:1 TrIf ç1I(ç 14:iiii.i) fff1t (uiii 31T 3T1t, aiifî cqiii
,$-IçqI iItci TJ1 c;IuM) iii ffi tT-ft ?R1T tt; (ri) 1î dI 4T uç ì ff 3jfjT
3ft ît Isu ; :I1Tr
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
TW iq iuii T'T , o /Tr«nT o,
() gçict«ig r ti4i ¶TTU1TIt iuTt ?1TET 3T11T T fÌ'TTrE1T t
rî cuq,'ç 3fl?fc4, 3TF T4t 1
t-1iRT *ic1-c1I, aTTt, t11?1T, tflj 'J1I1ki1 aiifiiï ç.1l.1ç1I lî aT1Wfti?1Ì f4çIcfrj U1I(.H t(UlI1k ¡1Í11H U;
(Tl) 11ctr, 3?1t, -cllltictl UFT fî iiriT dÌ gici'fcii iTft 3T1T tlThEIì 4II1!t4 3TI1JT ?t ;
(T) frrzMr TiT ü;
() 4Ii'.1q,, 111I41c4, 141J, ?TT MT1 fîM -1* 3:flfJf Í:1c4,Mi ,ac4)ç1-1 I1c4,Iç'l ïiÌ 1icbFc1I 3fl111' cflitit; () 1111HiI' T4RT1Tk1t; (vî) icpi u1Iç1 ¿uij-ii i1,Ìft?ffçqi 3fltfT (zrr) i:itii c,(Ugld f 311T liic4tffT i-ii4'HI Uç- 1TTiRT 1çqI
fn?4T Í;1c4,M iu;
() f1vdEft ft g iò; (r) aTfTI1pf aït ,çìçjí uj 61tÇÇk1, tftr icir iiliÙ; () 3rq iti ÇII«1T HItI R TtTtq%fi fu4iî rf
1tET ctI-1P i(ì î-iîuî ¡jc-ii-u'1-i ;
(zr) iuiiì Ic11l1 c4,.(uqI1Icj), 1SaMÌ -W1c1E Ic1l cìUIc1I gçI11c4,I«1,ag ijct1 T*t HIlI11u'L 4&a i-i.ii icíí 3icq Ì*ii ii ; iutii ç1cti«ii 1-jiîï *ir jiî ict fTìvr 4JfT ct!1c11 1;1uIì 31ç'qR1, cliTilJc11 T1IT1çÌ HI'I11°'Ì 11JI11cM 3T11RRfi 3Tf 3ITM Tf cit -If1Ti 31í1iidlI 31Iccç1I 1,ÇÇÇ1 3Tf1 4cbUIId HfrclI 1-i&I41 ÍI9I(+1
;
(r) trÌT JE«fJt1t c1;ug IUtl1T111 Hl-Idi 1ÇkII 1jc.1 ctiit1 1-Hiluil it aiiIùr iïTr UThIcì 3I144 [c'4I ilt-fu 1Tç1 cU-fl cUç)
T;r ugiii 31TkT r ct)Jul!d 3 1IlIlc1 TiRT JflT ÇRc1UgIt1 cflr[c :tft Icii-ii, Í1lHF1 -ISIt1I tft;
() i41'itc;ì 31EcI14' IÇ1ÇI) c4,)UIÇil) ¿iciiii fr ipiwr fr fisiur HIc :1RUT ì T 1ii ,-
(t) 1-iScàltI c,gktgii; cbIl-1:t,M
(Ì;î) iiIict iiictiii*i;
(?ft;r) aifiTt q4crìcp,kn iioiciii ju)
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
VflT 3Tfl1JT PT HT, 3jTR , o/PA19I1T o,
() Ii1ct c4i11 11-[ 4iui
() TI ITTfI gk51ç4'H, gIc1,
() 1z-irî (O 3T 14Í1FL cc1I 3fcTElRiT TtT 4'(clHt 3ITT 142Ì ¶ gç1HI, T4, 1T d(cjçÏ1-c *cir 3TfTfP1TI, 31;f1-11ft?I ,ç;kfl IUIct)jc4.Üç'1 !HIUI (I'l1 T . '1IcIl 31TI T d(crì, T -lRçu1 T 31Hi&Ic1i -1IcI jT '-IF4 1PiiftT bcìc'ii
IuIct)Í-1I 3:nJr ,1(ct)R: gjJc4, fUfl kii-ii 39 3TI 3T1T
. (O ìî 3TfTTT1T cRc:& ç'qRIçû ik 14iii-i 3ITT qffi:ft jj tî;I k iiï '311* TEi kÍ;1Il1Ççì i* - -iSc6IrìI 3WTT &T 3TT 3iT1T T siiiiÌ iTiT Ic1ct
() 1iqìtii çiiçtio icii cugiçi aiTft if 4&òii wii . - 3 ?g a12TT, m 31lcVgc4, 3f i4ci1 iïf1î cii-ci'i. qii ck'ii ,iciiii
31c1Iç1 HSGI ç1ITI Óct)d 1T
( ) 3TTT, ti cb(ui Ici T 3T1T 3#EVfT 1TI T 3ITT 3Tft cc 'iiÌi.
.I. (O IIf-1I''1I 4SoI cb'Ìu!dI RTf IÇIÇII 31(-1c-1I1 Ù 41T I1tThIc1 icicii.ici, fikî kÑ iTI 1 ii1if ,çkii TfT c4;uIç1Iì fiThN:L1TT Ic1?1c cjÇ1 TtTkT ¿iicii UqT 3TfR i4 3T1T 1iii 31'.lM1
() I-t II.1-1, Tc'll fí ÇI e))uR-qI) Tì 1TI iî 4 ici4ìci 31ç-qI 1I Ìî 3ckii iI M1uIt1I jT «°I1I TTlT TT 3i'ic1c'ii c4,UIçQ Tfi1TT WIRT UNl 3TI1ÙT II Ics1c1ìcíìç'1 aiïft T ciIc'1I 3T-ÏR 3TI.
() 44SQ54.:1 IIF1I4rì o1u1Id '31lç'1I-1c1 -1TI 34ì ct1uiciì 4t air fî c*)UlIlÌ ¿uI:iç; 1Ic1 lIf1MI 4c6c1'ÌÇ'I 31t'I 3Tft i-Í'tci ctiiì cujç g
4t 3T clI1c1 (4cU [ ('i) T4&,ji.:ì II'HI
cylc.1 cUç 31Tk c1ìUI 4Ìct(u fî c4,.R1Iç1 311 Iiriiici )cici-ici, 1T aMmwft lId 3«ÇÌÇ ZjT 1I.Ç1rk1 31& fTkT rî 3TII:1T 3T1T 1iii
31.:t'-lI*1
(k) iÏ Ii.f1itlI dickx5 dlIB"1-iI Ut 1IcI44' 3I1 3T II11Ii 11?f tï 1I+4-1I-I, &i5I 3:1Tft i1i1iii ; i9T T ai1f:rîi:iïff iiì ?lTT 3iciic1' f
3Tft ThT , aìfir cki iiiiis1ci 4&iIc'lI dIçIth
() 4oItlI Ì1J19Tgì 3flI T , i'a5I'1 1T 31t111HII fî U411 aiç;çqt 3f1RtET 341ÇbH R c4U1Id 31T 3TT 3T IkF1I1 TTT ìT , II1I
3TÏk1TI, aflfJI iiiÏ 1i1:i1 Q5ItlI 3T fiT 3flk1 31çl*31I1U ?-Tf-JT T 3T1fTI cbl1I) 'iï 311kT ï 3T T T 3TkT 31ç.iI11 [
r 3T{ c4lc4 I c4 ug fIJ 1T 111 1R-9-
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
1TR u'iqi 3flT11TUT 1T 1T, 31ÍT! , o/3Ut O, W
EIR
gi.iíÌ,
uIjt 9. (O ji4u1j c4UII TTT 31dbT s'ejtì 4t cf)fçfl Hl--lc1I °1Içt 3lTft 311* 3Tf1EFt kf 3TEfT 1TE 31Ic'1f
(ni) T 31Ml1:rr2Tt d(çcTh:) IIç-1 ç1:14HÑ a1îfòî zft
1:iii ugi
() fi T Tf TÎI
(11) iî 1c'k-i fiii4ft r, '&ì aiTfr umÌ, fï ç;Ìç-4I Hgçi1T 31fTi 3u( RT,
() 1rr fI-, wuí'iiii, r-mrî aiiciict
1ç;ìç1ì r41JJ, TfRt1T ZTTT 1T fTÍ 311Ç,
(:;) 1qT tm-4i jfft fÌ ï, f 'ì4î ic1-t I1U1I1Ic itfîr ciçç1 ciuii aiiçirtç.i,
() HIMi7I1R ;i;r f-riu tìc'ikt i1i t rft iT, f*i iiiiiì aw, îfuî 'zim
kUç1:f, fj TfThTUr 1î i-fÏ-H T4Tt ft
() çth1ç1I Th11III fr 1îï 4irzîfziî î iïfir tiî iici 1T, T 45r2-Tt 4ji MtHç+ ugIckçfl, 1kTt
(Ï) T a1TT WF ÇÇI 3TTRfl fl1T T 4NT 3TZ[T 311TR1i;ff f fkî air îrî
([) ¿-i&àiiii V11TFfl1 CbI(JRI ?4T fî 1I1Ç ct'uiicí 1T RTt, () llR1T H1
() 1 T1ÏT " RT- T411Jq- " WTET 31IIIrN TFCU TPT 3TçlT McThÌ tlT r1 ? î ug ;.
i«c4I-1Jí Ur) . (O
ffifk kî dc1I f1U1- &c4ìI(; ÇÇ1I ¡kTtt tflFT t 1 T t[lc4- UJ 1
() R* U 1Hft 1Th1il iiiq, î i'ft HIFT :u -qj-DqI 3ff2 t4Çii friii iic4ti ici5It4F -F;:ici ff i9-iici 3T5
( ) T-f, cl '-1 1Jft 1l:k:T îriît ffr gcii çiq i&i 'ut ìr mfòî c-' i ci 3TATT Tt ttk'tT
( ' ) ' ìcd fTî tk1H1 lTT lTc I 3T1T TF 39 [c 1Ff ci ici :3TIf:UT
1 r2fl 44ff21 ZT 1t fî T1í1 k'II«1I 11U!ÇI () {ItbR« 3T'3IÏ, iiiti1 3TVTh RT 4T
glj) T-UqRW ¿iuicii 31TT T (IJc' flf[ F111I4 3Tt1 1ÍI«T ItlRTT 3t4c-1I it11Jf
zñT 3Tff ff g Hl : PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
11I,IÇ 1flfl iuii WTT TT, 3T , O /3fl1J1 O,
41lÇiçi.ic4 K4UIId II'1-1I1 TEItF JT Y(Ict fT?1U1 iiî 3ijçÌç"qi, iiq,i jq« c(u4Eç1 f Rff c4,ìUIç1j 3T, 14[ 9T
() RE1Ì1 jT Ic 1TUF fî uiiij 4(c4-1l U1Iç1t[ 31 Z II.11Ic4if 11t1I.IÇI ?R9T TU1R RTt.
. (O r'i 3T ItF-1Ici,1 «cii4ì uicici'-ici., z-ir () ícc'il ci-cii ui4) f*T ci'i4'c4ì 11»-f fTfT iciM î an* irî 3iífuir ft ci1
.
HSt41
() 'icP-Trr Jilr4I 3* tlI(d U.44J 311I'1k1, i4- fi . () ii i4ìi fuj ití :-
() *jui 1Iç1I 3TTiT ffEff ; () ,jl.-ffl tl1JT: 3TTEIT 3TTT: Uflç1 iïft fiî s; (T) fzr, aim '-lkicbH 1F Icl1ItI ¶TV (:ï) '*141Ç1F k1IRT TT9f iaiiitii ti9, cujçq
() TT ç111ul1I 3Ti i4 3TT , 4T2lT 1iUiiiÏ t WT ct)rul ¶îî 4R TT Ii tT H IòIC-I , IT 1U : -
(li) 1T ç1ltll çt.11 3T1 Hi-icfl TT 3IR 3ç 31T iîîft.
(u') H ff c4ç1 lTT T hRi« t1ld 3jf ft *u, î iï1î jçc IJ .
I () 'Tt T;:iT uî aii ir c;Iuiç'ii1 i in () (O () qfq 1i1 ii4ft 44Ik, rJ5U, (1h1ç1 ETJ;L1ugIt1I f:iî cf(Ufftt4F iiiirìi
o. ï; 'j1 3T'lW IdH1k 111T U1RT 3it 3W W 4I4çtHlc44ç1I vn ç'i'-ftlI 1 u1Ikì, a1t cicii ii igiti k1ic1)ItEII T T4f
3T9T1. çt1.1Ç1I u1Ic$:ç1I V[3TP 9, 11i1 31«lç'f.
. T;1 *, 311T 31ÏR1 W1T3 3Tf iT T. cciT T9T
3TffJf f$I1 4)l4'1oÇl1 31ÌÇ'1.
. W4 fï Fcttii TT 4 ctiç çÏcii iií fi ciiiwi4Ì î'ut 3T; T . T 3T 14tII(Iç 31TfJ1 mft ìiM r 311tii
I-I -q cl .
Jt ;fli: 3TIt 3T T i, i4
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
11T I'ii' iiuur mi fTfl , o/3111JT o,
iii . () tiî, fTiT *tii ju' 44&MI ÍEFT «
() çqlIlç1 jc*c1 ckii tî fî 31i Hc1Ick1 M? Tf t-ìft it-i 1ii.i T1Jf
çll.1ç1I fjT . () fF1 4r, wï içiiiçi 3Ç c4Uflçl W f: fî tu: ei fI g1 c4)(Uç1 4l1I1cf TT9R1T Tt ÇII kciî
() liI 1T c4)I(uIi1:tc )çk icii cUflt 41'.iç1 3 çft rÏ t 3T11Ù1 1T -ìkt ti W[ fî -tii fî i'iiicii iciÌi. k Ikìci, iî wwcï
T -t'Ì T1111T1 31Tq fg-i T if , fr« fiiî ft T ct)Iç'Hft 1;Íi1
() 3T i1ç-1 Fu1a5Icid' T (O 3T4 I'I1T 1ÍI1 4ck1l T1ThTfÌ 1HI41 1IÇ'1I-iÇ1, 5 iî fii îr ugi fir mT ugt cT(T, cbUId) 31I'H, ft q)c4I
() i-'-, Ict)uIHqI nv.î f r, cii41i t1rtÌ jc 11'hRT 31d3T TtT, Ç'4Ni1 T IbIiìti c,(Uflt4 cbI'c1IÌ
f-IT dt. () Zff flff IIHIt..q jIJufIc41 tlT c4)u4jr T R1
() -1T c4,U1Itf -jî 34çç; -cTqR 3:T%fÌ1T e1gi.cqI tf J4.4It1j 1ctlj 1I'l'c1 fT T1T -1T uiIç.t1:) ti ;p 311fJî HR TRIT1t 1T Icci 1T9T, c1t 9 11T, !It1IIÇ1 T1R 'if 3ITf'F 3IIdN4d I1i!-1 1ï *4Il1I4' ItdIc3I (Ufl4 TTc4uIjcl, fì .1Ic4I(4t ai itîî içi i 3iccii Tf[ j?f
() 3RT1 1calçqIc1(, 5 ft cuiiti wii-i1 uiçj ir gtitç J í;1Ír1ç1 c(UuIlIt, m 3Tft 4)c tìçi, 'iiiic*
TTZ[ fì l9T II1IlT dIId t 5T t vf-lI TTTN-1Ic4 jÇ-{Ç :rTJ1Trr z1Tt fî c1 F.
('e) g J-i'c *ft &î ar ir -i4) fî uiiiî aiifbr iii» fìir ww1.iici FHthIc1l f4T fTT bckir T 3T 31 bt1I tï
*4)'-J 4l1ISlÇl li 31flÇ'T T1T Ìî ft (t) 25IÌ fWT i-;!Tt ÍILbI ft t aikî cticii
() II'4-II1 ft ir fî firr -ii ici{ci uT &I;:4ç 3ff ç-'qiiiiçiìçí ci4goçi1 i,iicíIi 3TfTEii TffT bjJlId T çI!1HIUt 3f[.
() 3I1t ;TÍ ç1ççI îzd «tu 11iuItH 1ii RTt, ;qift 1i1 i--ll 4 ctu1jft 1u uiui.Ì 3iHç1td 3iJugfrf f, 3TtfJr if- 4 -q
cbu1Iç1 1 ;3TIT c1;ÌuIçÌ ;i;:r ugj UJIU2lI.: IcliItíÌ tft c,i4g0ç-tÌ IH.1Ict)1 I4Idt 3TT1 hWr cuii-t k çi»-iìì 3Tr.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
.FTh j: TÌ 4TTF T-)i1LT . 1 ( ) m () (») rt T13T Tt5T-ff ItF31T () . '
ff ff ii
ThJ T:tJ trp mr-n rw «9 1Tc:-rmTr Í1TT u1tr_ii '9 At??rÏ_____ jftït iï9j c4,uglç1 :-
T;n5.j fTr ThTh t,u- .Iuft TF f , U93 Th rE W 1fUTT H'T 'JY TT VPT ?3- TWÍ çfc4
p w
4 ft: ifr fE 1f[u1pf T ìlE (T[) ctìuIì t;:I4ç1 Tf, uIlI t.i1:t i:
ì: ç TflTÇT r Vtk TFTWc3-F1 W51T1 Tb 5 ff::rpwrr TÍÇTE fl-fl 'r -' - Er) cfr1 3iiçqi uç-q) 9i1c1 11T 3T çqi4I
pr1r E' :HP Tr- nvjc- r flT 1w ,
Fìf;t ThP5k
. , (w) mr-qic f 3çç Içf jUfl 4T 1'1T;
fl33:[ fÎJÇ. i-Ti NrT- îsflrrn1 ïç ThW-:fl;i ziwii -ítT (î) 4ai kpiii 4ï. .. .
ì-pjr ,TThT' 1rwïT îîffP TPT .Th&J WF1i ï 1i3TThTh13T fW Yñ WF TThT T . () SaIU, çqtq I:ft;r ff c4)&u
o. oq*q I41glIt TT1T R ai 9gtf*k iji,i-i iiir T
(cT 3TF:T ÏJîNft * Çq
n1
fTLw 1$ÏP tiTh 1VFITh Fk IIT1T1 fT11 JU tlMcldiç'l. ' toThT:1 ÌFT{' 6. 1T 3TÍl-TTr d(gÌtI 3T1-iìI, càlrt1I fhtî iî 1iFif c')c-u
i1MUT TjTT ...,. , .
M1.1i.1Iç;t5 c4(uIç1 r.
. () ff?r ugç f 3T1T icItjc'l 3TET 3TTt fi r rrfi .1v, 14,thIt;ì ?qr 1tE1T 31c11 1lT
fT WThT
() , ñE-() fFcHd TIR ÇÇ-1I 1 IlIl11I1 ç'qIlI ti(-mi,
WTT i;: FThtMT i T: I F' itwr j:f ' V rIi TÇ Ç$ 3T1ki9?c1 3Ç1ITìl WT?1 )TZfIc1k1 3TT 31TF c4c1I [ T HSaMI *alcÇ1I T111.
r- L= ThÏ' 5T 11-1JÌ1 T TTh' P' 'TThÇ r T T11 ThT1 ' 1 3T 31 3iHçiid 3TU1T. ;
w. FThrwW1 MThT F T9 T1T T' kL flÇ [f TT o. () f 3T1T -1l1Id 3TTtJr 3T1T î:
p çI11
}-fn if 5.
() HF1!, lWIT 311ct) __ Ic1tj, Hc5ItI ___ it ÇÌtIITF u4!kiÌ f -C iTh ' T'1W[ F flT 1-r. f 7Çfl3JZT T
- m: 'v -r i'm lçT1T-p ThiT T (') fr, ïirî1i, fÌ mii 3mî 3icic-i oI4' W iìí 3TET
îît î,i WI fThTJTF; WT ? T'TTh (Th)
1vT T-9-
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
II VIWT cMq Iar('u II1TT HT, 31Tfl , o/'19VT o, !T4T
(t) Tj.f1T () fî () euç) cUç1 iç'fl fTT 4
çigiiuíì (O lR11I«, 1r kî 3Tff cÌcE 1î ctc1lc11 _ 45otl __ HI-'4c1I _ IÇkIT 1î 1k)ì. Hwft i'- ai c;uiçqi 9ITT th.1ElT -IRcF, c111J, W1'IIIñ1, M4 aiî
1T1RIPTth if 3Tfl ,ìuIçq1 fî 3ni T1RT1 tìî ?g )uiçqI q,IHI '3* oItii ii _ iiuTFRiT _ 'ÌUIcTì Ttft çIgI*loi) __ c4(Ug4 cici
cu1lI ;
3111uJr uç'q _ iïî 31«çkqi __ q'1uiç 1i11?r W1N ?1 4c cuii4ì cu4Ir4T aTr. Wcl)(Uí1-, îrr, ç1LU«Ui ¿I)Ì _ rrr
3iigí 1Ilr1 Sak1I __ Ç1'1' 1RT kî 311fT icii t 11r1jt lUgt i 3f 3TT1 f1f3%ftT 3T1T ci'J*iuitIJ fT t1h4I I4Itl 31TT
() 1mR 3T11 ciì*i4tu fî tiiî 3T îUì l.5aMI q,cÇ1 3TrfbT çqi<1çi iIii.ici qcgij i4ii itì rr t Ñr rr 31ft cuqI1Icj q,Iç1H1kE 14
() JkUUJ lr _ ¿jj- _ ujçû _ i4i1 __ xk 3ï ?i9T iigj) o'(i 3T ?T iiMi« 3ft iíciÏ, .sawtu iî fîkî k aî aïm
() __ 41T 3 II,1.1It) *t 31ft i4 'ir T IÇflr, iiit« q,'ut tu ?î tuii * it ?kr q'iit _ aìî * ïu 1iiic) çtj
(O imR' 4,l1ì.1 3 3iai'i, Í(u) gui !fftTI CPIMlî ít iqi
T4t%mT lT iiiiÌí 3 3TU1 1T1inì __ m,
() TT Cp)UÇtJ 31gIç.T, riui î rtuT1T dì II1T, t __ iircr 3T«urft, rw rr g' 3Tt 3VTT rii 31f
wul TT
v a M
(:) 3?fl7T ff 3EZlT jnuíç« w îr, aïr 1ITiT f :-
(i) ift U4çj '311ck11 f-1ciitì 1RT, 3T1
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
1I'cl 'uiig tI,11uT WTI W, 3ÍTR , o /fl1IJ o, VT
() IÌTt fî 3T'T; (ri) J Ç'ii.fl W11'8RUI 1?ff 31TfJT ?IÛET
3lT1iT tcuq) 11U frjç1 d11Çc1I(I1t 3lJ cUçqI üt 1 I1a01ItI 31T1 ?1T 1U1It1I i 3T1 3T1T 1IiI T?ff
() i41Id 1uI T1 '3ftIJf ¿ur c)uç.q ig Ici , M q)1qçfl iiiui 3icii' 3141c'k Ti;
() Ì1i3!ì 1 qt 1T diii1i ll6lIIc1 w1gIt1 Ï 31T; cEt) iiii )ugitì j:jq i1i ugt _ () sii1.ici, ti1ii, 11gIJ14,, T*i airi iii )U1Ic4dI 31It11I 3ic'kii
c4)4tlI.ìc44 itì ;Ì41u1c4,, 1ii1RÌT 3111 311l1T if iiTf i1î c4(UIN')
;
(;r) qìi, 1iiii-ic, ijj 3 Ugcçfl 31V14 34«Ç1ÇII Tt ct)411I.u1l 1ÍEft 1:1(Ç1I
(t) i-nui *
(51) ii a1ïit cliiì TtEi ìHUc, 3TfiJT Ç'IÍTJII __ ctI (z) i-isii 3T 311FTt21r 4 c14tlF-4ir1It IciI1Icì I1I f4f -iiii i; (3) i&itii _ 14rg 1TRt ift 1iiui, iti,-i-i, a$iii ï-wrr ; (:g) i ii ii M ir a g ; () i-i&icii 1Ç4HJ ii;t ÌH4I '4-IÇ1'Ì (1ÇHI 1T fI 3T q ;
, (ur) rÌr oìcigu) iig iuii,iì 3içiIici l9T31.jçII1c1 1T * iiict'li Iìcl1ttiì 1:iq4ì iòt;
(ì) ii gji ffI ctuc1i fr tfi ii i aîft #, () TF 4W1HIIÇ1r __ 11gH, 1I iRT HI-III U1Ic1 __ 4ci aiiir
l.isthlc*)tl 'thiIgIIçt ifi cl,(ulIc1 L11, 311*11cl U11T RThT.
,çt'. (O ïri ''&Ti cl)I 3TT ii:igii n;:i riì ir 31111JT 1
(IuIg:lId ïfi- 3ii1Jr 3I qc1HI- R1 I1I11H .(1c11( V1T c11Id ciÌtc1 3IT1'T *f . ìg4ci 3iHclIci (Icíki.
() 1TI TM 1i1 ,cìcii ii1ciÌ quç) slII1c1I iui ciìuiì ï -TI(T1111 1iSoI 'c4I cUç'qI
1;11:1gHjH, ìi 3T19: I:hlçç1 T Íiici itdÏ 3n 3T iI'Wil1 c4ìuIc'II)
t izk IR1-1I'1 ___ ii i11ii 'c-ii-ici aii1ii iigtcìi aiîi ai T ?1Ìr 1i 311T c4)ìuIÇ.qI _ 1111Hici __ jtjuci: fi î: çci îi itr tT
1i 31i: ii1k1ci 1T lull-flu) blgçl fi iÍici 1Íii-i, nr 31r1 i1:i1 ir 31IT cii«ij 1i aift c4,ìUIç) 1ic __ 31T31 3fllRT 'u'n'iiici IftR 4Iç'qItlI _ dI'R1I(j1, 3TIT dItjci1 _ 'c1l fi cUII __ cAcii 4)uIçqI ijìt,qi lI'Ic4ìcl 3T;1 R, i*ìci 3*IIci 'WI 1g-\9-'3T
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
-%ff (O ìí 1î
,
1m ()
lIul(jcll ìui
pÑ1 'R aT, 4iSa5I
f5 TT4r
Th:1F J )
fï qf -ç9. T 3Tf1f fî çiii IT ar iiiiii 'Í*-imr Ñoiii ir *-mr ii-ii, ft iiiiic {ç-
Idk FT) TT1fl1 r IL
I.-1UIgI,1IcI II'F1I4 I1IId cMUlId 1cT. Ìi.-I-it1i ç1lcl(M N'1 '1I11 i1c1. ;
'c6. yç1iq,t«i'(Ìg 'icii iii -u, icii î iiiiiç'k'i thit :ThfßV f5FTR ()
; TJFì f5 Th5i ñf5
JtpÏt91:rR(T;) 4IcHtticcb .Z1T fT u) 1i1ii lî 'ï-f-ft iiu iiii iîq ,çkii
I ?ft gi H fî Wj31_
TT ¿-1I 311T c4I1 cIì TIi9T F1g5p' f5 rFSWTT& FWflV Tf5Ft f5W P1FTW TF5Î TTF (Ei) a5I T, Zff c4,'UIç ÇIc1Ç1(, JQi HI1T ifit 3ìTbT c4tIIÜ
. Ft f E-tcff; T-tW i ' . LT:, bJ . Ib TC 5F ( 3T1TT iii'î iitï aç fî 3Ifir T ti iiri i Tt ° T f5 îït Tf5 ()
rL pii:i HI(I çIçii H114c1 3IT11T fTiì ì9.
'°.
'o T1t JTh tj c ps (f5) IuII.
1R fTTTc mzii:t Thif fl-}]T f5T rFÌT5t tlTE FF9 TWm'T5Th fiS (') f I. (i)
- , . - (q,tiì WiTM T1 3Ñtw:ffE1T W4HP Ir1ctbHk 1t R1çtc14I 1T 1T 31ÑT1IWÏ1
PTFT fP 1U1jf TT5 FfÌ Pf5Rf31 W tTh & f5rF PF .
.l1TffEIT IUc4NlF1 ET HIit24I iïiïfiì u aîiïzïr cicljii cuiçi y T T'1f5 T5 r1JT -
() f1zí::T 1.1Ict)IT4I çiiiçicTh i gÍ.i T- t1T f1gc4, ff 34 r4uçi c4Iì 1T 3jfÑP4TT
PFTi51 tI5F hi1IIç f5TW1Th 1T1t113 Î5IJTf5T1 1135 SPIH P1Th () . d(cIgÌI( II-1IcbI ?1TElt 1PTt .3$-lff 1T°T c4(U4I 1TT41fT. Th;TìTrT5 1TW f5W iT5 fJÇs ]TTJR () PTh5W Tf5r 5' f5
. . 1ftt f5l - :TT Tf55 :f5fU fT5 Th T;7-fi5fr T
Hii
Th-
T- thItqI W
x-eJ-fri rr PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
3ffU 41} u$p O :
J it.,.rr_ I J I pL:rE.Itl ' - -
iLI EI (EI .. (I (F' : , ' ..
LK ¡1I4I cb'uIç1I) 1(çrlIrÌ IO3TT1T iî iici'ì 11ç-1I HIIUlIc(T.
1T1n u6 fi rc-ui ?9 c4,NI1çqI 3f grT_1I RT 311ç'ìç1ì *R1
I .Th3íf& ì
() T tR*1TT cU 4Çg1Ç1 pr, upft,
uT* 1.ijctii ccIgIj1 3TUL ?Tm
¿4sa5Ir R1 çitci iici*Tciiiuiii
(:) iiiiçiì 4SQ5NrÌ cI1Ic1I
_, 3TIf?itq iî q;ìuiç-qiì 3iiçk cii T iIIç1 3iç1çì fikr , iî 3U11HI&Ml d?r _ ,çÌçi iaii1çiiI 3flT 3T fE1T 3T çugj
f - 71 ?2 .1-1:
_cgjr TtF () ('î) ïIiIctitii ciiicitÏ MIi1c4,i11i
iikii
311* 3T HHUIM *r ii1î aïiî 3TiTTt1f, 7T1 4ci Th ÇoÇ wÏIWgÏI913 ,ThÌ
TUFSTÇI jLL TPqT flrçrí'TTh irïT f1 v îr irr (5E) &ai4 aTfTrt cti1 iRrlTr 11Ic4Ir'4I iiici1;iîft:Ì T II11H -,
3TM11HkIç iiÙì ciìT 311 31c-1I H°ild f, 31T13T IT 3TD1Í11HRIç-i1 fT d 3NT ;ft 3T ìr jç; Tg 'i4ci
FT (fF6) (F . . . . . -i wcU59
(e:) iati Ik î ìm-iiî 1r4T i.1lct)IzlI ITT?1111 ctìuiçiïf sîîiuiît ckit Th VDf1 :dll
T 31TT2Tr _ çc R____ cbugld '*14d 31*1Id EWf iccI 311fò1 citiul f qh:ç.ì 1H1Itì HI1 oI' 5T1 WIV if' (P) (TW)
.t. (O .ML41Id
if _ ugc{çI ui 1ici -i'ic'ì cuiciì
rñ î r.
() 1:i1z-wT (O kÇ11 ) íiçicin citic fISo4t4I: 1 (t) -v; (fí) îçw T9TS1T F7 TTUPU& ThWT?ÌT T'YTIW FW (}5) »
T fiTSU5 mfy (3-Tp) -v&
1T1T ïÌytrr C$IlbI' ìii if (yn)
TW Pi ITT 9ThF1 FPTrtP1Í& fFt w1bì FTc
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
11Iup 'uutgI iuu'.I 11TT 3IÍTRZ , o/l1JT o, V1
[r'T
39. i. 1lIlt R1 S4JId «i1i '311Ç
(O () ()
+(td1ISI 41tI4lIç, :g, iiì, "tIcHI, I13, Rik,
d'k-MItI .
fi a1c4,k1I, 3ii-'uiciì, '4TU, iiUii, iiiii, ;HTp, if, c4IFt44 3111JT ic«iiks
fld HI(I 31Hç.11I(, icxiik, $, -içi, tit, ,w11Is, (c1IíI(ì, «iiKa, 31Tt «k1Ij(
i.ttra
I 1T)
Iur
I(I 31I-TlTV1, U_ °-
() EZT (i) (3:1) 1ìr, " " iî _ ii-ci, Ìr ¿ic iflT
Çv1 q.(ugIç1 :- "
i1i1i, -iiu I'T 4T gIJl fiw it 'î iî1iî c1I4ì 3T-1it 1fE1T dcLjI'( 1I(I 9T f111
HSqiR1
(;î) () clJIthulIçl f; (?1R) (3û) iifÌr, " «iuuç 3TrIì " 1T ¿I'9.(I1(, H»1q( i11T
çIi u1Id :- "
¿iuRi&i, '16I(I '«IIt it1T 3T1TT11T, E1T aiiibr ÇqIIQ4ì :3q--fjì itu (1«içi1«I( H6t(It T't «IJc4 f1J -
4so HI-Ici! 1?;ç;k4";
(îg) g (TI) qj " ïrt " T H%J1c 1lIau1Içt 1;
(_) p:r z-r () 1ñT, () (ti) :3tr- (t) j, 3q- R;1 q,(ugç :-
a (T.i) ftî 1Iicl;, IIcL.1, DI? wii-ii .1ìÇu1Lj«1ct*1 kUft gfljfci4Ì iiunirqî 1ic aiitii ;" ;
(Ì;î) T- (i;î) 1;
(?ft) q- (?tì;1) 1 3T- R9 uiid " (;î) ivr ç.qitii 311t;iì aiitiuimjr ¡ti.i wiii-ii ti ;" ;
(E1R) -1 (ig) Ï, ir q,ugç " (w) iìî M!4; witq.i Vt ii4E 4I11Ic4- 41P1c4I 3TTf'T
I4Pck1Ic14ì-1 1iict,, fft iiun'iî 1ii.i wigi'qi ic zr;";
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
MI'(I 1T1 Iut'1i 3TR4TUT 1PT WUT, .H'í'Ik , O/UUT O,
(r1Tr) (l1?r) ft r q-i cuç
jr 1uT ki*1i*4 HI-4c1IMI'd jT iI4iici fî TjZJT (sïriï) 3m1uhT%jr 1iii UI14IlI t 1T;";
(ii) i () (is) (r) () (3p) (w), (ii) aiiibr (fr) iituiii
(ir) rr c1caug
() rr -fr, "«tau clju
() Iz- () (ni) r;
() lT1 t-5Tq (F1) " «tr " r i'i
( ;) " qui '1T-fTTuT thtiii 'ii-qii ij1 " iTt1r
,* .. c4Iau4R1
() Tl () () Jtoullç1 ; (;) q_1T () kk q,(ul :-
" (O FRT tl«1II q ii iïgtr rq
fi IHl iig'iq' iii 3T1 iIcpflcii, r fiIw í5T rqI(aI(fl vi 1iii c1r1 i'!ç1 iic1ki -?1t g'.";
() ljT4ìIgzfl, *:i'tfl f
u
[
39. W. ti iii,i 3rw.k
(O () ()
' i«iöis !, Iiì'4l, uni.ii, Rf, iVft .iïfbî
'4II1IIÇ 1. ill tf 3iq,''ii, 3i«iv, iiuii, ¿iPik1,
iI1Tpt, giiie 3*1
MIU 3il1ç.1lI!(, 1oIIi, I'k'I'L'(, 4 .ii1iq,, , .
IglI,5, IIPI'fl, iintu, i)v'iiq ".
ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND I'UBL,ICATION, PRINTED AND PUBLISHED BY SHRI I'AR.SHURAM JAGANNATH DOSAVI, PRINTED AT GOVERNMENT CENTRAL PRESS, 21-A, NETJI SUBHASH ROAD, CHARNI ROAD, MUMBAT 400 004 AND PUBLISHED AT I)IRECTORATE OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, 21-A, NETA.!1 SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004. EDITOR : SHRI PARSHURAM JAGANNATH GOSAVI.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
P?Y 1V .o 1V,o 5TtE TF W W11SIWF Iz'tvI FF311V ÓtHP-'
--: f (T) T- (mr)
J PT1TP T3 TRW51P TII-W TITF$T. i TP F P15)t '(T5T) (3TTR) fFtrIr 1T-ciTs jt;}
1u1J () () (pTj) ((Tr) () () 1T55 (i')
(ti)
T5HT&5T TCEM T $ ThT' If5IW F1T Ç FFY3 () UT () J tr () Ft1V 3 p (
siPfff5 JfßfctT 1fl) () TF5-5fJ 1S3Tt T'F ()
TTf Tur wFfF1 i5 5 tU 1fJ5flT fljJ$ -r5' TUR1 » (it) F51: 33
; Th- T'1P3 (j;) c (c) pF3m-ñ Ç PF (T)
--: T5Î TT 15T P5P ThT' ,c) i-p FtiT' 515 w T5TV qt& r ï';T () pfTiT r m ftdfm' 1TTS F5ÑYF& vir
ThTT 3f TT Hh ÍTT 1fr wvcÌ mí w fmin n Ff5TT 4,LfflF4& ()
fi+i:'I&
[ fJT (ji) m;5i5
I
$ 5}E, ST 35 w- tflR . .14& () () (.$)
iiTFE tiVPW tF Th1r TFF511 fi1T 3J1 jT5
:5 11FTE;
1Ïi' JJiÏ IIU, t ,
f o!H bN' TtîTf& PTTh TufF
f51ÌTF 1; i. ç 5TF51 P? TÇ3t TVW3TW fF1TtW tIÌ!F- IISI,
(A (UI iÌ1 ,ivAr?.);) TA'1kuí.)AI. MJIi4l5I!I li!l 111 (t:IFiLlHj1 uií i:'i vi! ri f'lli Iíi f:u!]A io !í.killI 1 If i/I i Í 'I I/O Io q- l 1 I 13-1 II J I I(I I I i 1IMM t A I II A(11 hÁ1!11 I' t! f l ? i ì1' 4 144 III) I
Jpv;.;(IfJA}FJI ItI IJH7 !ITl(! I}Oíì') If1tMJM ili(i !1i'I!T/fr 1-{' L Fi ï(1'i'A1)1I: JI
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
RNL No. MAIEBIL /2009/35530
1T 31«IiiuI '11111 'c1l
3i oJ , , '* : ti3OO
3IH11I.uI 5)41q
.
31T1Tr iii
f4I14t't 3Tl11gH thr4t1I(1j'1ì W91II1d 3IZflt1
41I,cI JI'H1 'fl"1MI, 3TTTh&'T, Wf R, 11i4 tW TT&Ut c4Hk , 1! SclIild c(U 1TQqI rt jT 'RIc4, fV Tj 3TÑpR-, (o ) T;l,-
(i) o aiì ctHI*' , t.\ TI1', 39 " () " " ')
3TFfÙT " (zí) " 'ql 44:I " (t) ", i' (-) ", " (:f) " .aiiÑr " (11-) * cl1'1I;
() 1 o ì1lL4 " T ft " 1t" I
3T*lJ'ij;
(Tr) 3TIjc, '14' îft" ,1tj3TU1"
t1TT R-' (Q\ "i
ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION. PRINTED AND PUBLISHED BY SHRI PARSHURAM JAGANNATH GOSAVI, PRLNTED
AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJJ SUBHASH ROAD, CHARNI ROAD, MUMBAI 4O 004 AND FUBUSHED AT DIRECTORATE OF GOVRNÌENT PR1NING, STATIONERY AND PUBLICATION. 21-A. NETA.11 SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004, EDITOR SHRI PARSBTJRAM JAGANNATH GOSAVI.
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor
PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor