Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Medical Degrees (Madras Amendment) Act, 1940 20 of 1940 [20 January 1941] CONTENTS 1. Short title 2. Amendment of the long title and preamble to Central Act VII of 1916 3. Insertion of new section 6-A in Central Act VII of 1916 Indian Medical Degrees (Madras Amendment) Act, 1940 20 of 1940 [20 January 1941] PREAMBLE An Act to amend the Indian Medical Degrees Act, 1916, in its application to the Province of Madras for a certain purpose. Whereas it is expedient to amend the Indian Medical Degrees Act, 1916 (Central Act VII of 1916), in its application to the Province of Madras for the purpose hereinafter appearing; 2[It is hereby enacted as follows:--] 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 20th February 1940, Part IV-A, page 19. 2. These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Madras Re-enacting and Repealing (No. I) Act, 1948 (Madras Act VII of 1948). 1. Short title :- This Act may be called the Indian Medical Degrees (Madras Amendment) Act, 1940. 2. Amendment of the long title and preamble to Central Act VII of 1916 :- In the long title and in the preamble to the Indian Medical Degrees Act, 1916 (Central Act VII of 1916) (hereinafter referred to as the said Act), for the words "of such titles," the words "of such titles and of titles implying qualifications in other systems of medicine" shall be substituted. 3. Insertion of new section 6-A in Central Act VII of 1916 :- After section 6 of the said Act, the following section shall be inserted, namely:-- "6-A. Penalty for unauthorized use of titles, etc. implying medical qualifications.-- (1) No person shall add to his name any title, description, letters or abbreviations which imply that he holds a degree, diploma, licence or certificate as his qualification to practice any system of medicine unless-- (a) he actually holds such degree, diploma, licence or certificate; and (b) such degree, diploma, licence or certificate-- (i) is recognized by any law for the time being in force in 1[India] or in any part thereof; or (ii) has been conferred, granted or issued by an authority referred to in section 3; or (iii) has been recognized by the General Council of Medical Education of the United Kingdom; or (iv) in cases not falling under sub-clause (i), sub clause (ii) or sub- clause (iii), has been conferred, granted or issued by an authority empowered or recognized as competent, by the 2[State] Government to confer, grant or issue such degree, diploma, licence or certificate. (2) Whoever contravenes the provisions of sub-section (1) shall, notwithstanding anything contained in section 6, be punished in the case of a first conviction, with fine which may extend to two hundred and fifty rupees and in the case of a subsequent conviction, with fine which may extend to five hundred rupees ". 1. The word " India " was substituted by section 4 of, and the Third Schedule to, the Madras Repealing and Amending Act, 1957 (Madras Act XXV of 1957) for the words " any Part A State or Part C State " which themselves were substituted for the words " British India," by the Adaptation (Amendment) Order of 1950. 2. This word was substituted for the word " Provincial " by the Adaptation Order of too,