LexThe Surgeon General with Government, etc. (Change in Designations) Act, 1972.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1973 : Mah. III] 1
THE SURGEON GENERAL WITH GOVERNMENT, ETC.
(CHANGE IN DESIGNATIONS) ACT, 1972
[Text as on 4th April 2024]
—————
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title and commencement.
2. Construction of references in enactments or instruments.
3. Amendments of certain enactments.
4. Saving.
SCHEDULE
2 The Surgeon General with Government, Etc. [1973 : Mah. III
(Change in Designations) Act, 1972
1973 : Mah. III] The Surgeon General with Government, Etc. 3
(Change in Designations) Act, 1972
MAHARASHTRA ACT No. III of 19731
[THE SURGEON GENERAL WITH GOVERNMENT, ETC.
(CHANGE IN DESIGNATIONS) ACT, 1972.]
[This Act received the assent of the Governor on the 5th day of January 1973 ; assent was first
published, in the “Maharashtra Government Gazette”, on the 12th day of January 1973.]
An Act to amend certain enactments on account of change in designations of certain officers
of the Medical and Public Health Departments of the Government of Maharashtra and to
provide for matters connected therewith.
WHEREAS, the post of Surgeon General with the Government of Maharashtra and the post of
Director of Public Health for the Government of Maharashtra have been abolished ; and the posts of
Director of Medical Educatio n and Research and Director of Health Services were created, and the
designations and functions of other officers in the Medical and the Public Health Departments have
been reallotted by the State G overnment with effect from the 1 st May 1970 to the two Directorates of
Medical Education and Research and of Health Services ;
AND WHEREAS, some of these officers carried with their office membership and functions on
certain corporate bodies and other authorities by virtue of such office ;
AND WHEREAS, it is necessary to provide for their continuance or variation on such bodies and
authorities ;
AND WHEREAS, it is expedient to amend certain enactments and to provide for matters
connected therewith; It is hereby enacted in the Twenty -third Year of the Republic of India as
follows :—
1. Short title and commencement. — (1) This Act may be called the Sur geon General with
Government, etc. (Change in Designations) Act, 1972.
(2) It shall be deemed to have come into force on the 1st day of May 1970.
2. Construction of references in enactments or instruments. — Any reference to the Medical
Department or the Public Health Department or to any officer of these Departments, in any law for the
time being in force, or in any instrument or other documents, shall be construed as and shall be deemed
to be a reference to the Directorate of Medical Education and Research or the Directorate of Health
Services o f the Government of Maharashtra, or to the officer of corresponding rank in any such
Directorate according to the functions allotted to the relevant Directorate or the officer, as the case may
be, under Government Resolution in the Urban Development, Public Health and Housing Department,
No. MME-3869/5975/(a)/B, dated the 20th April 1970.
3. Amendments of certain enactments. — The enactments specified in column 1 of the
Schedule are hereby amended in the manner, and to the extent, shown in column 2 thereof.
4. Saving.— All officers of the Directorates of Medical Education and Research, and of Healt h
Services, functioning on any corporate body or other authority by virtue of their office at the
commencement of this Act, shall be deemed to have been properly appointed thereto; and anything
done or any action taken by such officers shall be deemed to b e duly done or taken and the body and
authority shall be deemed to be properly constituted, and such thing done or action taken shall not be
called in question on the ground only that the body or authority was not properly constituted, or the
officer was not properly appointed thereto.
1 For Statement of Objects and Reasons, see Maharashtra Government Gazette, Extraordinary, dated 1st December 1972,
Pt. V, pg. 582.
4 The Surgeon General with Government, Etc. [1973 : Mah. III
(Change in Designations) Act, 1972
SCHEDULE
(See section 3).
Enactments Amendments
1 2
The Poona University Act, 1948
(Bom. XX of 1948).
In section 16, in sub-section (1), under the
heading “Class I Ex-officio members”, in
paragraph (B), in clause (v)—
(a) for the words “Four members” the words
“Five members” shall be substituted;
(b) for sub-clause (a), the following sub-
clauses shall be substituted, namely :—
“(a) Health Services,
(aa) Medical Education and Research,”.
The Shreemati Nathibai Damodar
Thakersey Women’s University
Act, 1949 (Bom. LI of 1949).
In section 15, in sub-section (1), under the head-
ing “Class I Ex-officio members”, in paragraph
(B),in clause (iii),—
(a) for the words “Four members” the words
“Five members” shall be substituted:
(b) for sub-clause (b), the following sub-
clauses shall be substituted, namely :—
“(b) Health Services,
(bb) Medical Education and Research,”.
The Bombay University Act, 1953
(Bom. XXXI of 1953).
In section 16, in sub-section (1), under the head-
ing “Class I Ex-officio Fellows”, in paragraph
(B), for clause (vii), the following clauses shall
be substituted, namely —
“(vii) The Director of Health Services,
(vii-a) The Director of Medical Education
and Research,”.
The Marathwada University Act,
1958 (Bom. XXXIX of 1958).
In section 16, in sub-section (1), under the head-
ing “Class I Ex-officio members”, in paragraph
(B), in clause (vi),—
(a) for the words “Four members” the words
“Five members” shall be substituted ;
(b) for sub-clause (a), the following sub-
clauses shall be substituted, namely :—
“(a) Health Services,
(aa) Medical Education and Research,”.
The Shivaji University Act. 1962
(Mah. XXVIII of 1962).
In section 17, in sub-section (1), under the head-
ing “Class I Ex-officio members”, in paragraph
(B), in clause (vii),—
(a) for the words “Four members” the words
“Five members” shall be substituted ;
(b) for sub-clause (a), the following sub-
clauses shall be substituted, namely :—
“(a) Health Services,
(aa) Medical Education and Research.”.
The Nagpur University Act, 1963
(Mah. XXII of 1964).
In section 16, in sub-section (1), under the head-
ing “Class I Ex-officio members”, in paragraph
(B), in clause (ix),—
(a) for the words “Three members” the words
“Four members” shall be substituted ;
(b) for sub-clause (a), the following sub-
clauses shall be substituted, namely :—
“(a) Health Services,
(aa) Medical Education and Research,”.
1973 : Mah. III] The Surgeon General with Government, Etc. 5
(Change in Designations) Act, 1972
Enactments Amendments
1 2
The Maharashtra Medical Council
Act, 1965 (Mah. XLVI of 1965).
(1) In section 3, in sub-section (3), for clause (ai)
the following clauses shall be substituted, namely :—
“(ai) The Director of Health Services, ex-officio;
(aii) The Director of Medical Education
and Research, ex-officio,”.
(2) In section 11, in sub-section (1), for the
words “and Surgeon General with the
Government of Maharashtra, ex-officio,”
the following shall be substituted, namely :—
“the Director of Health Services, ex-officio
and the Director of Medical Education
and Research, ex-officio.”.
The Maharashtra Nurses Act, 1966
(Mah. XL of 1966).
(1) In section 3, in sub-section (3), in clause (a),
for sub-clauses (i) and (ii), the following
shall be substituted, namely :—
“(i) the Director of Health Services;
(ii) the Director of Medical Education
and Research,”.
(2) In section 19, in sub-section (4), for the
words “Deputy Director of Medical Ser-
vices or of Public Health” the words
“Deputy Director of Health Services or
of Medical Education and Research”
shall be substituted.