Are you looking for a legal tech solutions like Legal Research, Case Management Tool, or a Legal Due Diligence Tool? Fill in the form below.
THE MAHARASHTRA PARAMEDICAL COUNCIL (AMENDMENT) ACT, 2017
(ACT NO. 36 OF 2017)
(First published, after having received the assent of the Governor in the "Maharashtra Government Gazette", on the 3rd May 2017.)
An Act to amend the Maharashtra Paramedical Council Act, 2011.
Whereas it is expedient to amend the Maharashtra Paramedical Council Act, 2011, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-eighth Year of the Republic of India as follows :--
1. Short title and commencement. - (1) This Act may be called the Maharashtra Paramedical Council (Amendment) Act, 2017.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. Amendment of long title of Mah. VI of 2016. - In the long title of the Maharashtra Paramedical Council Act, 2011 (hereinafter referred to as "the principal Act"), for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted.
3. Amendment of preamble of Mah. VI of 2016. - In the preamble to the principal Act, for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted.
4. Amendment of section 2 of Mah. VI of 2016. - In section 2 of the principal Act,--
(a) after clause (c), the following clause shall be inserted, namely :--
"(c-a) "paramedical practicing personnel" means the person engaged in the provision of services ancillary to or required as assistance in the teaching or practice or both of the modern scientific medicine or Ayurvedic system or Unani system or Homeopathic system of medicine, as their principal occupation ;"
(b) for clause (i), the following clause shall be substituted, namely :--
"(i) "registered paramedical practicing personnel" means the paramedical practicing personnel registered under section 26 ;".
5. Amendment of section 4 of Mah. VI of 2016. - In section 4 of the principal Act, in sub-section (1),--
(a) after clause (v), the following clause shall be inserted, namely :--
"(v-a) The President of the Maharashtra Council of Indian Medicine, ex-officio member;";
(b) in clause (vii), for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted.
6. Amendment of section 19 of Mah. VI of 2016. - In section 19 of the principal Act, in sub-section (2),--
(a) in clause (d), for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted ;
(b) in clause (e), for the words "paramedical practitioner" the words "paramedical practicing personnel" shall be substituted.
7. Amendment of section 22 of Mah. VI of 2016. - In section 22 of the principal Act,--
(a) in sub-section (3), for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted ;
(b) in sub-section (4), for the words "paramedical practitioners", at both the places where they occur, the words "paramedical practicing personnel" shall be substituted ;
(c) in sub-section (5), for the words "paramedical practitioner" the words "paramedical practicing personnel" shall be substituted.
8. Amendment of section 26 of Mah. VI of 2016. - In section 26 of the principal Act,--
(a) in sub-section (1), for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted ;
(b) in sub-section (2), for the words "paramedical practititoner" the words "paramedical practicing personnel" shall be substituted ;
(c) in sub-section (3), for the words "paramedical practitioner" the words "paramedical practicing personnel" shall be substituted .
9. Amendment of section 28 of Mah. VI of 2016. - In section 28 of the principal Act, in sub-section (2), for the words "paramedical practitioner" the words "paramedical practicing personnel" shall be substituted.
10. Amendment of section 31 of Mah. VI of 2016. - In section 31 of the principal Act, in sub-section (1), for the words "paramedical practitioner", at both the places where they occur, the words "paramedical practicing personnel" shall be substituted.
11. Amendment of section 32 of Mah. VI of 2016. - In section 32 of the principal Act, for the words "paramedical practitioner", at both the places where they occur, the words "paramedical practicing personnel" shall be substituted.
(ACT NO. 36 OF 2017)
(First published, after having received the assent of the Governor in the "Maharashtra Government Gazette", on the 3rd May 2017.)
An Act to amend the Maharashtra Paramedical Council Act, 2011.
Whereas it is expedient to amend the Maharashtra Paramedical Council Act, 2011, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-eighth Year of the Republic of India as follows :--
1. Short title and commencement. - (1) This Act may be called the Maharashtra Paramedical Council (Amendment) Act, 2017.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. Amendment of long title of Mah. VI of 2016. - In the long title of the Maharashtra Paramedical Council Act, 2011 (hereinafter referred to as "the principal Act"), for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted.
3. Amendment of preamble of Mah. VI of 2016. - In the preamble to the principal Act, for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted.
4. Amendment of section 2 of Mah. VI of 2016. - In section 2 of the principal Act,--
(a) after clause (c), the following clause shall be inserted, namely :--
"(c-a) "paramedical practicing personnel" means the person engaged in the provision of services ancillary to or required as assistance in the teaching or practice or both of the modern scientific medicine or Ayurvedic system or Unani system or Homeopathic system of medicine, as their principal occupation ;"
(b) for clause (i), the following clause shall be substituted, namely :--
"(i) "registered paramedical practicing personnel" means the paramedical practicing personnel registered under section 26 ;".
5. Amendment of section 4 of Mah. VI of 2016. - In section 4 of the principal Act, in sub-section (1),--
(a) after clause (v), the following clause shall be inserted, namely :--
"(v-a) The President of the Maharashtra Council of Indian Medicine, ex-officio member;";
(b) in clause (vii), for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted.
6. Amendment of section 19 of Mah. VI of 2016. - In section 19 of the principal Act, in sub-section (2),--
(a) in clause (d), for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted ;
(b) in clause (e), for the words "paramedical practitioner" the words "paramedical practicing personnel" shall be substituted.
7. Amendment of section 22 of Mah. VI of 2016. - In section 22 of the principal Act,--
(a) in sub-section (3), for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted ;
(b) in sub-section (4), for the words "paramedical practitioners", at both the places where they occur, the words "paramedical practicing personnel" shall be substituted ;
(c) in sub-section (5), for the words "paramedical practitioner" the words "paramedical practicing personnel" shall be substituted.
8. Amendment of section 26 of Mah. VI of 2016. - In section 26 of the principal Act,--
(a) in sub-section (1), for the words "paramedical practitioners" the words "paramedical practicing personnel" shall be substituted ;
(b) in sub-section (2), for the words "paramedical practititoner" the words "paramedical practicing personnel" shall be substituted ;
(c) in sub-section (3), for the words "paramedical practitioner" the words "paramedical practicing personnel" shall be substituted .
9. Amendment of section 28 of Mah. VI of 2016. - In section 28 of the principal Act, in sub-section (2), for the words "paramedical practitioner" the words "paramedical practicing personnel" shall be substituted.
10. Amendment of section 31 of Mah. VI of 2016. - In section 31 of the principal Act, in sub-section (1), for the words "paramedical practitioner", at both the places where they occur, the words "paramedical practicing personnel" shall be substituted.
11. Amendment of section 32 of Mah. VI of 2016. - In section 32 of the principal Act, for the words "paramedical practitioner", at both the places where they occur, the words "paramedical practicing personnel" shall be substituted.
