Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Homoeopathic Practitioners And The Maharashtra Medical Council (Amendment) Act, 2014 19 OF 2014 [25 June 2014] CONTENTS CHAPTER 1 :- Preliminary 1. Short title and commencement. CHAPTER 2 :- Amendment of the Maharashtra Homoeopathic Practitioners' Act. 2. Amendment of section 20 of XII of 1960. CHAPTER 3 :- Amendment of the Maharashtra Medical Council Act, 1965. 3. Amendment of section 2 of Mah. XLVI of 1965. 4. . Amendment of section 10 of Mah. XLVI of 1965. 5. Amendment of Schedule of Mah. XLVI of 1965. Maharashtra Homoeopathic Practitioners And The Maharashtra Medical Council (Amendment) Act, 2014 19 OF 2014 [25 June 2014] An Act further to amend the Maharashtra Homoeopathic Practitioners' Act and the Maharashtra Medical Council Act, 1965. WHEREAS it is expedient further to amend the Maharashtra Homoeopathic Practitioners' Act and the Maharashtra Medical Council Act, 1965, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-fifth Year of the Republic of India as follows :- CHAPTER 1 Preliminary 1. Short title and commencement. :- (1) This Act may be called the Maharashtra Homoeopathic Practitioners and the Maharashtra Medical Council (Amendment) Act, 2014. (2) It shall come into force on such date, as the State Government may, by notification in the Official Gazette, appoint. C HA P T E R 2 Amendment of the Maharashtra Homoeopathic Practitioners' Act. 2. Amendment of section 20 of XII of 1960. :- In section 20 of the Maharashtra Homoeopathic Practitioners Act, in sub-section (12), in clause (a), for the word "only", the following portion shall be substituted, namely:- "and the Modern Scientific Medicine (Allopathy) in the State to the extent of knowledge recieved by passing the Certificate Course in Modern Pharmacology approved by the State Government". CHAPTER 3 Amendment of the Maharashtra Medical Council Act, 1965. 3. Amendment of section 2 of Mah. XLVI of 1965. :- I n section 2 of the Maharashtra Medical Council Act, 1965 (hereinafter reffered to as "the principal Act"),- (a) in clause (d), (i) for the words "or Biochemic System of Medicine;" the words "system of medicine;" shall be subtituted; (ii) the following proviso shall be added, namely:- "Provided that, nothing in this clause shall mean to exclude the registered practitioner as defined in clause (16) of section 2 of the Maharashtra Homoeopathic Practitioners Act who have passed the Certficate Course in Modern Pharmacology approved by the State Government;"; (6) in clause (h), after the words "maintained under this Act" the words and figures "and includes a seperate register which shall be maintained by the Council for those covered by entry 28 of the Schedule" shall be added. 4. . Amendment of section 10 of Mah. XLVI of 1965. :- In section 10 of the principal Act, in clause (c), after the words "the conduct of practitioners" the words and figures "including those covered by entry 28 of the Schedule" shall be added. 5. Amendment of Schedule of Mah. XLVI of 1965. :- In the Schedule to the principal Act, after entry 27, the following entry shall be added, namely :- "28. Registered practitioner as defined in clause (16) of section 2 of the Maharashtra Homoeopathic Practitioners Act who have passed the Certificate Course in Modern Pharmacology approved by the State Government .".