Maharashtra Anatomy Act, 1949

Maharashtra Anatomy Act, 1949
- Bombay Anatomy Rules, 1950
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- Maharashtra Anatomy Act, 1949

The Maharashtra Anatomy Act, 1949

Act No. 11 of 1949

mh013

For Statement of Objects and Reasons, see Bombay Government Gazette, 1948 Part V, page 65.

[This Act received the assent of the Governor on the 13th April 1949; assent was first published in the Bombay Government Gazette, Part IV, on the 22nd April 1949.]

LEGISLATIVE HISTORY 6

An Act to provide for the supply of unclaimed bodies of deceased persons [and for donation before death by a person of his body or any part thereof after his death] to hospitals and medical and teaching institutions [for therapeutic purposes or] for the purpose of [medical education or research including] anatomical examination and dissection

Whereas it is expedient' to provide for the supply of unclaimed bodies of deceased persons [and for donation before death by a person of his body or any part thereof after his death] to hospitals and medical and teaching institutions [for therapeutic purposes or] for the purpose of [medical education or research including] anatomical examination and dissection; It is hereby enacted as follows:-

1. Short title, extent and commencement. - (1) This Act may be called [the Maharashtra Anatomy Act],

[(2) It extends to the whole of the [State of Maharashtra.]

(3) This section shall come into force at once.

(4) The [State] Government may, by notification in the Official Gazette, direct that the remaining provisions of this Act shall come into force on such date and in such area as may be specified in the notification:

[Provided that on the date of commencement of the Bombay Anatomy (Extension and Amendment) Act, 1959 the remaining provisions of this Act shall come into force in those local areas in the Vidarbha region, Hyderabad area and Saurashtra area of the [State of Bombay] in which the provisions of the Madhya Pradesh Anatomy Act, 1954 the Hyderabad Pathology and Anatomy Act, 1955 or, as the case may be, the Saurashtra Anatomy Act, 1955 were brought into force before such Commencement.]

2. Definitions. - In this Act, unless there is anything repugnant in the subject or context,-

(1) "approved institution" means a hospital or medical or teaching institution approved by the [State] Government [for all or any of the purposes of this Act];

(2) "authorised officer" means an officer authorised to act under section 5;

(3) "near relative" means any of the following relatives of the deceased, namely, a wife, husband, parent, son, daughter, brother and sister and includes any other person who is related to the deceased,-

(a) by lineal or collateral consanguinity within three degrees in lineal relationship and six degrees in collateral relationship, or

(b) by marriage either with the deceased or with any relative specifically mentioned in this clause or with any other relative within the aforesaid degrees.

Explanation. - The expression "lineal and collateral consanguinity" shall have the meanings assigned to them in the Indian Succession Act, 1925;

(4) "prescribed" means prescribed by rules made under this Act;

(5) "unclaimed body" means the body of deceased person who has no near relative or whose body has not been claimed by any of his near relatives within such period as may be prescribed.

3. [Doubt or dispute as to near relative to be referred to Coroner or Authorised officer.] Deleted by Bombay 44 of 1959, Section 4.

4. Power of [State] Government to authorise officers to act under section 5. - The [State] Government may, by notification in the Official Gazette authorize for the area in which this Act comes into force or any part thereof, one or more officers to whom a report shall be made under section 5 and who shall be competent to act under the said section.

5. Unclaimed dead bodies to be used for [therapeutic purpose or] anatomical examination. - (1) Where a person under treatment in a hospital whether established by or vesting in, or maintained by, the [State] Government or any local authority, dies in such hospital and his body is unclaimed, the authorities in charge of such hospital shall with the least practicable delay report the fact to the authorised officer and such officer shall then handover the unclaimed body to the authorities in charge of an approved institution [for any therapeutic purpose or] [for the purposes of medical education or research including] anatomical examination and dissection.

(2) Where a person dies at a hospital other than a hospital referred to in subsection (1) or in a prison and his body is unclaimed, the authorities in charge of such hospital or prison shall with the least practicable delay report the fact to the authorized officer, and the said officer shall handover the unclaimed body to the authorities in charge of an approved institution for the purpose specified in sub-section (1).

(3) Where a person having no permanent place of residence in the area where his death has taken place dies in any public place in such area and his body is unclaimed, the authorised officer shall take possession of the body and shall hand it over to the authorities in charge of an approved institution for the purpose specified in sub-section (1).

[(4) Where there is any doubt regarding the cause of death or when for any other reason the authorised officer considers in expedient so to do, he shall forward the unclaimed body to a police officer referred to in section 174 of the [Code of Criminal Procedure, 1898] .

[5A. Doubt or dispute whether person claiming body is near relative to be referred to [* * *] Executive Magistrate and body to be preserved pending decision. - (1) If any doubt or dispute arises as to whether a person claiming the body of a deceased person under section 5 is a near relative of the deceased or not, the matter shall be referred [* * *] to the Executive Magistrate or such officer as may be appointed in this behalf by the State Government and his decision shall be final and conclusive.

(2) Pending such decision, the authorised officer shall take all reasonable care and steps to preserve the body of the deceased person from decay.]

[5B. Donation of dead bodies or any part thereof of deceased person to be used for therapeutic and certain other purposes. - (1) If any person, either in writing at any time, or orally in the presence of two or more witnesses during his last illness whereof he died, has expressed a request that his body or any part of his body be given to authorities in charge of an approved institution for being used after his death for therapeutic purposes or for the purpose of medical education or research including anatomical examination and dissection, the person lawfully in possession of his body after his death may, unless he has reason to believe that the request was subsequently withdrawn, authorise the removal of the dead body or such part thereof to any approved institution for use in accordance with the request.

(2) Without prejudice to the provisions of sub-section (1), the persons lawfully in possession of the body of a deceased person may authorise the removal of the whole body or any part from the body use for the purposes specified in sub-section (1) unless such person has reason to believe-

(a) that the deceased has expressed an objection to his body or any part thereof being so dealt with after his death, and had not withdrawn such objection; or

(b) that any near relative of the deceased objects to the body being so dealt with.

(3) Subject to the provisions of sub-sections (4) and (5) of this section, the removal and use of the whole body or any part of a body in accordance with an authority given in pursuance of this section shall be lawful, and shall be sufficient warrant for the removal of the body or any part thereof and its use for the purposes of this Act.

(4) In no case shall the body or any part of the body of any person be removed for any of the purposes specified in sub-section (1) from any place where such person may have died until after forty-eight hours from the time of such person's decease, nor until after twenty-four hours' notice to be reckoned from the time of such decease to [* * *] the Executive Magistrate, of the intended removal of the body, nor unless a certificate stating in what manner such person came by his death shall, previously to the removal of the body, has been signed by a registered medical practitioner who attended such person during the illness whereof he died, or, if no such practitioner attended such person during such illness then by a registered medical practitioner who shall be called in after the death of such person to view his body, and who shall state the manner and cause of death according to the best of his knowledge and belief, but who shall not be concerned in dealing with the body for any of the purposes aforesaid after removal; and in case of such removal such certificate shall be delivered together with the body to the authority in charge of an approved institution receiving the same for any of the purposes aforesaid.

(5) If the person lawfully in possession of the body has reason to believe that an inquest or a post-mortem examination of such body may be required to be held, in accordance with the provisions of any law for the time being in force, the authority for the removal of the body or any part thereof shall not be given under this section except with the consent of the authority empowered to hold an inquest or order a post mortem under such law.

5C. No authority for removal of body or part thereof when body is entrusted to another only for interment or cremation. - No authority for the removal of the body or any part thereof for the purposes of this Act shall be given under Section 5B in respect of any body of a deceased person by a person entrusted with the body for the purpose only of its interment or cremation.

5D. Authority to remove body, etc., when body is lying in approved institution. - In the case of a body lying in any hospital, nursing home or other institution, any authority for the removal of the body or any part thereof under section 5B may be given on behalf of the person having the control or management thereof by any officer or person designated for that purpose by the first-mentioned person.

5E. Approved institutions to receive with body certificate of death, etc. - The authority in charge of an approved institution, on receiving the body of a deceased person for all or any of the purposes of this Act, shall demand and receive, together with the body, a certificate as aforesaid and shall, within twenty-four hours next after such removal, transmit [* * *] to the Executive Magistrate or such officer as may be appointed in this behalf by the State Government, a copy of such certificate and also a return stating on what day and what hour and from whom the body was received, the date and place of death, the sex and (as far as is known at the time) the Christian and surname, age and last place of abode of such person and shall enter, or cause to be entered, the aforesaid particulars relating thereto, and a copy of the certificate and the approved authority received therewith, in a register to be kept by such authority for that purpose and shall produce such register whenever required to do so [* * *] by the Executive Magistrate or any officer aforesaid.

5F. Notice of place where body will be dealt with for all or any of the purposes of this Act. - Every dead body removed as aforesaid for any of the purposes of this Act shall, before such removal, be placed in a decent coffin or shell or any other thing for holding the dead body, and be removed therein and that the party removing the same, or causing the same to be removed as aforesaid, shall make provision that such body, after being dealt with for any of the purposes of this Act, be decently cremated or interred in consecrated ground, or in some public cremation or burial ground in use for persons of that religious persuation to which the person whose body was so removed belonged and that a certificate of the cremation, interment or burial of such body shall be transmitted [* * *] to the Executive Magistrate, or any officer appointed by the State Government for the purposes, within six weeks after the day on which such body was received as aforesaid.]

6. Penalty. - Whoever disposes of, or abets the disposal of [a dead body] save as permitted by this Act, or obstructs any authority in charge of an approved institution or an authorised officer from handing over, taking possession of, removing or using, such dead body [for all or any of the purposes of this Act] shall, on conviction, be punished with fine which may extend to five hundred rupees.

[7. Duty of Police and other officers to assist. - All officers and servants of the Police, Medical and Public Health Departments, all officers and servants in the employ of a local authority and all village officers and servants shall be bound to take all reasonable measures to assist the authorities and officers authorised under this Act in the discharge of their duties under this Act.]

8. Protection of persons acting under the Act. - No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done under this Act.

9. Officers to be public servants. - All officers appointed or authorised to act under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.

10. Rules. - (1) The [State] Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

(2) Without prejudice to the generality of the provisions of sub-section (1) such rules may prescribe the period within which a near relative shall claim the body of a deceased person.

[10A. Act not to prohibit post-mortem examination. - Nothing contained in this Act shall be construed to extend to, or to prohibit, any post-mortem examination of any human body required or directed to be made under any law for the time being in force in the State.

10B. Saving. - (1) Nothing in this Act shall be construed as rendering unlawful any dealing with the body or any part thereof of a deceased person which have been lawful if this Act had not been passed.

(2) Any authority for the removal of the body or any part thereof given in accordance with the provisions of this Act shall not be deemed to be contravention of the provisions of section 297 of the Indian Penal Code.]

[11. Repeal and saving. - On the date of commencement of the Bombay Anatomy (Extension and Amendment) Act, 1959 (hereinafter in this section referred to as "the said Act") the following Acts, shall stand repealed, namely: -

(1) the Madhya Pradesh Anatomy Act, 1954, in its application to the Vidarbha region of the [State of Bombay];

(2) the Hyderabad Pathology and Anatomy Act, 1955, in its application to the Hyderabad area of the [State of Bombay]; and

(3) the Saurashtra Anatomy Act, 1955:

Provided that such repeal shall no affect-

(a) the previous operations of any enactment so repealed;

(b) any right, village, obligation or liability acquired, accrued or incurred under any enactment so repealed;

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability or penalty as aforesaid;

and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty may be imposed as if the said Act has not been passed:

Provided further that, subject to the preceding proviso, any officer appointed or authorised, or institution approved, or reference made by or under such enactment shall, in so far as it is not inconsistent with this Act, be deemed to have been appointed, authorised, approved or made under the corresponding provisions of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act:

Provided also that the rules made under this Act and in force immediately before the date of commencement of the said Act, shall be deemed to be the rules made under this Act in relation to the whole of the State, unless and until superseded by anything done under this Act.]

Notifications

G. N., U. D. & P. H. D., No. ACT. 1061/42319-PH-2, dated 20th April, 1976 (M.G., Part , IV-B, Page, 514) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Anatomy (Amendment) Act, 1975 (Maharashtra XXXV of 1975), Government of Maharashtra hereby appoints the 1st day of September 1976, to be the date on which the said Act shall come into force.

G. N., L. S. G. & P. H. D., No. 5337/33-1, dated 13th June, 1950 (B.G., Part IV-B, Page, 1310) - In exercise of the powers conferred by sub-section (4) of section 1 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Bombay is pleased to direct that the provisions of sections 2 to 10 (both inclusive) of the said Act shall come into force in the areas stated below with effect from 1st July 1950:-

(1) Greater Bombay (i.e. all the areas under the jurisdiction of the Bombay Municipal Corporation).

(2) City of Pune and Pune Cantonment (i.e. all the areas falling within the jurisdiction of the Pune Municipal Corporation and the Pune Cantonment).

(3) [* * * *]

(3) Satara (i.e. the areas falling within the jurisdiction of the Satara Municipality).

(4) Ahmednagar (i.e. the areas falling within the jurisdiction of the Ahmednagar Municipality).

(5) Ahmednagar (i.e. the areas falling within the jurisdiction of the Ahmednagar Municipality).

(6) [* * * *]

(7) [* * * *]

(8) [* * * *]

G. N., L. S. G. & P. H. D., No. 5337/33-11, dated the 13th June, 1950 (B. G., Part IV-B, Page, 1311) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Bombay is pleased to declare the following institutions as approved institutions for the purpose of carrying on anatomical examination and dissection

(1)	The Grant Medical College, Bombay	―		and the Hospital or Hospitals attached to them for teaching purposes.
(2)	The Seth G.S. Medical College, Bombay
(3)	The Topiwala National Medical College, Bombay
(4)	R.A. Podar Medical College (Ayurvedic), Bombay
(5)	B. J. Medical College, Pune
(6)	[* * * *]
(7)	[* * * *]
(8)	Ayurveda Mahavidyalaya, Pune		―
(9)	Aryangla Vaidyak Mahavidyalaya, Satara
(10)	Ayurveda Mahavidyalaya, Ahmednagar
(11)	[* * * *]
(12)	[* * * *]
(13)	Homoeopathic Hospital, Bombay
(14)	St. George's Hospital, Bombay
(15)	Cama and Albless Hospitals, Bombay
(16)	Municipal Group of Hospitals, Sion, Bombay		―

G. N., L. S. G. & P. H. D., No. SAC, 1258-G, dated 15th February, 1958 (B. G., Part IV-B, Page, 144) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government is pleased to declare the Shuddha Ayurved Mahavidyalaya, Sion, Bombay, as an approved institution for the purpose of carrying on anatomical examination and dissection.

G. N., L. S. G. & P. H. D., No. BHP, 1657/ 14806-H, dated 5th April, 1958 (B. G., Part IV-B, Page, 321) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government is pleased to declare the Government Homeopathic Hospital, Sion, Bombay, as an approved institution for the purpose of carrying on anatomical examination and dissection.

G. N., U. D. & P. H. D., No. ADR-3060/34409-S, dated 19th July, 1960 (M. G., Part IV-B, Page, 108) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government is pleased to declare Shri Gurudeo Shuddha Ayurved College, Gurukunj Ashram Mozri, as an approved institution for the purpose of carrying on anatomical examination and dissection.

G. N., U. D. & P. H. D., No. BAA, 1060/22698-Q, dated 2nd August, 1960 (M. G., Part IV-B, Page, 132) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government of Maharashtra hereby declares the Sir C. E. M. Dental College, Bombay, as an approved institution for the purpose of carrying on anatomical examination and dissection.

G. N., U. D. & P. H. D., No. ADR, 1860-S, dated 21st January, 1961 (M. G., Part IV-B, Page, 176) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government is pleased to declare the Arreya Ayurved Mahavidyalaya, Sangli, as an approved institution for the purpose of carrying on anatomical examination and dissection.

G. N., U. D. & P. H. D., No. BAA, 1060/64210-Q, dated 24th April, 1961 (M. G., Part IV-B, Page, 354) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government of Maharashtra hereby declares the Haffkine Institute, Bombay, as an approved institution for the purpose of sub-section (1) of section 5 of the Act.

G. N., U. D. & P. H. D., No. BAA, 1161-Q, dated 18th October, 1961 (M. G., Part IV-B, Page, 996) - In pursuance of the provisions of sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), read with sections 2 & 3 of the Bombay Anatomy (Extention and Amendment) Act, 1959 (Bombay XLIV of 1959), the Government of Maharashtra hereby approves the following institutions for the purpose of sub-section (1) of section 5 of that Act, that is to say:-

(1) Homeopathic and Biochemic Medical College, Yavatmal,

(2) Nagpur College of Homeopathy and Biochemistry, Nagpur,

(3) Homeopathic and Biochemic Medical College, Akola,

(4) Janata Homeopathic and Biochemic College, Akola,

(5) Homeopathic and Biochemic College, Wardha,

(6) Homeopathic and Biochemic College, Amravati,

(7) Homeopathic and Biochemic College, Khamgaon,

(8) Homeopathic and Biochemic College, Chanda.

G. N., U. D. & P. H. D., No. ADR. 161-S, dated 19th December, 1961 (M. G., Part IV-B, Page, 2664) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government is pleased to declare the Ashtang Ayurved Mahavidyalaya, Poona, as an approved institution for the purpose of carrying on anatomical examination and dissection.

G. N., U. D. & P. H. D., No. BHP. 1759-Q, dated 11th January, 1962 (M. G., Part IV-B, Page, 100) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby Declares the Homeopahic-Biochemic Medical College, Yeotmal, as an approved institution for the purpose of conducting anatomical examination and dissection of unclaimed bodies under the said Act.

G. N., U. D. & P. H. D., No. ADR. 3561-H, dated 19th April, 1962 (M. G., Part I-N.D.S., Page, 463) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government is pleased to declare the Janata Ayurved Mahavidyalaya, Chanda, as an approved institution for the purpose of carrying out anatomical examination and dissection.

G. N., U, D. & P. H. D., No. MMC. 2562/30458-Q, dated 20h June, 1962 (M. G., Part IV-B, Page, 2182) - In exercise of the powers conferred by clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Miraj Medical College, Miraj, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of that Act.

G. N., U. D. & P. H. D., No. BAA. 1662/36919-Q, dated 18th July, 1962 (M. G., Part IV-B, Page, 2451) - In exercise of the powers conferred by clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Armed Forces Medical College, Poona, as an approved institution for the purpose of sub-sections (1), (2) and (3) of section 5 of that Act.

G. N., U. D. & P. H. D., No. ACT./ 1063/39693-H, dated 22nd July, 1963 (M. G., Part IV-B, Page, 910) - In exercise of the powers conferred by clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Sholapur Medical College and the Civil Hospital, Sholapur, as an approved institution for the purpose of sub-sections (1), (2) and (3) of section 5 of that Act.

G. N., U. D. & P. H. D., No. ACT./1064/2038-H, dated 11th June, 1964 (M. G., Part IV-B, Page, 782) - In exercise of the powers conferred by clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Indian Pharmaceutical Association, Maharashtra State, Bombay, as an approved institution for the purpose of section 2(1) of the Act.

G. N., U. D., P.H. & H.D., No. ACT. 1066/17058-R, dated 7th October, 1966 (M. G., Part IV-B, Page, 1940) - In exercise of the powers conferred by clause (1) of section 2 of the Bombay Anatomy' Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Northcote Police Hospital, Bombay, as an approved institution for the purpose of section 5 of the said Act.

G. N., U. D., P.H. & H.D., No. ADR 3068/32080-H, dated 9th July, 1968 (M. G., Part IV-B, Page, 1211) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government is pleased to declare the Vidarbha Ayurved Mahavidyalaya, Amravati, as approved institution for the purpose of carrying on anatomical examination and dissection.

G. N., U. D., P.H. & H.D., No. MCS. 2569/39416-Q, dated 20th August, 1969 (M. G., Part IV-B, Page, 1262) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government is pleased to declare the Sewagram Medical College, Wardha, as an approved institution for the purpose of carrying on anatomical examination and dissection.

G. N., U. D., P.H. & H.D., No. ADR. 2669/50815-H, dated 6th March, 1970 (M. G., Part IV-B, Page, 568) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government is pleased to declare the Government Ayurvedic College, Nanded, as approved institution for the purpose of carrying out anatomical examination and dissection.

G. N., U. D., & P. H.D., No. STR. 2177/2677/2635-(1443)-PH-10, dated 27th December, 1978 (M. G., 1979 Part IV-B, Page, 4) - In pursuance of the provisions of sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), Government of Maharashtra hereby declares the Ayurved Mahavidyalaya, Nashik, as an approved institution for the purposes of carrying on anatomical examination and dissection.

G. N., U. D. & P. H. D., No. STR.2177/1410-(1422)-PH-10, dated 14th August, 1979 (M. G., Part IV-B, Page, 1488) - In pursyance of the provisions of Clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby approves the Kamaladevi G. Mittal Punarvasu Ayurvedic College, Bombay, to be an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the Act.

G. N., M. E. & D. D., No. UED. 2683/2034/MED-7, dated 23rd November, 1983 (M. G., Part IV-B, Page, 1753) - In exercise of the powers conferred by Clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Mohammedia Tibbiya College and Hospital at Malegaon, in Nashik District, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D. D., No. MED. 1084/84/(A)-MED-4, dated 19th June, 1985 (M. G., Part VI-B, Page, 1712) - In exercise of the powers conferred by Clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Krishna Institute of Medical Sciences, at Karad in Satara District, as an approved institution for the purposes of subsections (1), (2) and (3) of section 5 of that Act.

G. N., M. E. & D. D., No. MED. 1084/84/(B)-MED-4, dated 19th June, 1985 (M. G., Part VI-B, Page, 1712) - In exercise of the powers conferred by Clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Pravara Medical College at Loni (Pravara Nagar) in Ahmednagar District, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of that Act.

G. N., M. E. & D. D., No. MED. 1084/84/(C)-MED-4, dated 19th June, 1985 (M. G., Part VI-B, Page, 1713) - In exercise of the powers conferred by Clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Punjabrao alias Bhausaheb Deshmukh Memorial Medical College at Amravati, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of that Act.

G. N., M. E. & D. D., No. MED. 1084/3856/MED-7, dated 14th August, 1985 (M. G., Part IV-B, Page, 1953) - In exercise of the powers conferred by Clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Rajarshi Chhatrapati Shahu Homeopathic and Biochemic Medical College, Uran-Islampur, taluka Waive, district Sangli, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of that Act.

G. N., M. E. & D. D., No. ADR. 1086/2078/CR-133/MED-7, dated 30th September, 1986 (M. G., Part IV-B, Page, 1025) - In exercise of the powers conferred by Clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Seth Govindji Ravji Ayurved Mahavidyalaya, Solapur, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of that Act.

G. N., M. E. & D. D., No. ADR. 1086/2097/CR-132/MED-7, dated 22nd December, 1986 (M. G., Part IV-B, Page, 51) - In exercise of the powers conferred by Clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Vasantdada Patil Ayurvedic Medical College, Sangli, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of that Act.

G. N., M. E. & D.D., No. ADR.1086/3594/CR-332/MED-7, dated 30th December, 1986 (M.G., 1987, Part IV-B, Page, 87) - In exercise of the powers conferred by Clause (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Rani Jankibaisahib Sutikagrihache Ayurved Mahavidyalaya, Sawantwadi as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

Amended by G. N„ U. 0., & P. H. D. No. STR. 2177/2635/(1443)-PH-10, dated 27th December, 1978 (M.G., 1979, Part IV-B, Page, 5)

G. N., L.S.G. & P.H.D., No. 5337/33-111, dated 13th June, 1950 (B.G., Part IV-B, Page, 1312) - In exercise of the powers conferred by sub-section (2) of section 2 and section 4 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Bombay is pleased to authorize the officers specified in column 1 of the Schedule appended hereto for the area specified against them in column 2 of the said Schedule, to whom a report shall be made under section 5 of the said Act:-

Schedule

Officers			Area
(1)			(2)
A Police Officer not below the rank of a Police Inspector or the local Coroner where such appointment exists.		For the area under the jurisdiction of the Police Inspector or the Coroner as the case may be, within the municipal limits of the places mentioned below :-
	(1)		Greater Bombay (i.e., the whole area to which the jurisdiction of the Municipal Corporation extends).
	(2)		City of Poona and Poona Cantonment (i.e., the whole area to which the jurisdiction of the Poona Municipal Corporation and Poona Cantonment extends)
	[(3)		Nashik, that is, the whole area to which the Jurisdiction of the Nashik Municipal Council extends.].
	(4)		Satara (i.e., the whole area to which the jurisdiction of the Satara Municipality extends.)
	(5)		Ahmednagar (i.e., the whole area to which the jurisdiction of the Ahmednagar Municipalty extends).
	(6)		[***]
	(7)		[***]
	(8)		[***]

G. N., M. E. & D.D., No. ADR-1087/474/MED-7/ CR-373, dated 19th November, 1988 (M.G., Part IV-B, Page, 1140) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares the Karmvir Vyankatrao Tanaji Randhir Medical College, Bordadi, District Dhulia as an approved Institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED.1689/821/CR-138/89/MED-4-A, dated 22nd June, 1989 (M.G., Part IV-B, Page, 764) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Bharati Vidyapeeth, Pune and D.Y. Patil Education Society, Kolhapur, as an approved institution for the purposes of sub-sections (1), (2) and (3) of the section 5 of the said Act.

G. N., M. E. & D.D., No. MED.1689/2907/CR-353/89/MED-4-A, dated 19th August, 1989 (M.G., Part IV-B, Page, 975) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the R.A. Education Society, New Bombay-706, and Mahatma Gandhi Mission's Medical College, New Bombay as an approved institution for the purposes of sub-sections (1), (2) and (3) of the section 5 of the said Act.

G. N., M. E. & D.D., No. MED.1389/587/CR-42/MED-7, dated 4th August, 1989 (M.G., Part IV-B, Page, 1033) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Konkan Education Society's Virar Homeopathic Medical College, Virar, District Thane as an approved institution for the purposes of sub-sections (l), f2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. ADR-1589/1557/CR-121/MED-7, dated 2nd September, 1989 (M.G., Part V-B, Page, 1033) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Prabhat Education Society's Homeopathic Medical College, Parbhani, to be an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED-1389/1950/CR-179/MED-7, dated 29th September, 1989 (M.G., Part IV-B, Page, 1198) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Kokan Eduction Society's, Chandrakant Hari Keluskar, Homeopathic Medical College, Alibag, District Raigad as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., NO. HED-1389/2160/CR-215/MED-7, dated 16th October, 1989 (M.G., Part IV-B, Page, 1268) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Panchaganga Education Charitable Trust's Homeopathic Medical College, Kolhapur, District Kolhapur, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED-1389/2445/CR-255/89/MED-7, dated 8th January, 1990 (M.G., Part TV-B, Page, 78) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Konkan Education Society's Vengurla Homeopathic Medical College, Vengurla, District Sindhudurg, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED-1689/4917/CR-508/89/MED-4-A, dated 24th January, 1990 (M.G., Part IV-B, Page, 211) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Mahatma Gandhi Mission Trust, Medical College, Aurangabad, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED-1389/588/CR-43/89/MED-7, dated 30th January, 1990 (M.G., Part IV-B, Page, 211) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Satara Gymkhana's Homeopathic Medical College, Satara, District Satara, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., Np. MIS-1088/2819/CR-347/89/MED-4B, dated 6th February, 1990 (M.G., Part IV-B, Page, 235) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the B.L.D.E. Association's Medical College, Soiapur Road, Bijapur 586 103. Karnataka State as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED-1690/467/CR-190/MED-4-A, dated 12th February, 1990 (M.G., Part IV-EJ, Page, 246) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Government Medical College, Nanded, Shri Bhausaheb Hire Medical College, Dhule and Shri Vasantrao Naik, Medical College, Yeotmal, as an approved institution for the purposes of subsections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED-1390/531/CR-38/90/MED-7, dated 12th March, 1990 (M.G., Part IV-B, Page, 380) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby Declares the Ahmednagar Homeopathic Medical College, Ahmednagar as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED-1389/2944/CR-310/89/MED-7, dated 8th January, 1990 (M.G., Part IV-B, Page, 78) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Shri Neminath Jain Baramacharyashram Homeopathic Medical College, Neminagar, Chandwad, District Nashik as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED-1389/2445/CR-255/89/MED-7, dated 8th January, 1990 (M.G., Part IV-B, Page, 78) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Konkan Education Society's Vengurla Homeopathic Medical College, Vengurla, District Sindhudurg, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED. 1689/4917/CR-508/89/MED-4-A, dated 24th January, 1990 (M.G., Part IV-B, Page, 211) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Mahatma Gandhi Mission Trust, Medical College, Aurangabad, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED. 1389/588/CR-43/89/MED-7, dated 30th January, 1990 (M.G., Part IV-B, Page, 211) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Satara Gymkhana's Homeopathic Medical College, Satara, District Satara, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MIS.1088/2819/CR-347/89/MED-4B, dated 6th February, 1990 (M.G., Part IV-B, Page, 235) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the B.L.D.E. Association's Medical College, Solapur Road, Bijapur 586 103. Karnataka State as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED-1690/467/CR-190/MED-4-A, dated 12th February, 1990 (M.G., Part IV-B, Page, 246) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Government Medical College, Nanded, Shri Bhausaheb Hire Medical College, Dhule and Shri Vasantrao Naik, Medical College, Yeotmal, as approved institutions for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED-1390/531/CR-38/90/MED-7, dated 12th March, 1990 (M.G., Part IV-B, Page, 380) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Ahmednagar Homeopathic Medical College, Ahmednagar as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. ADR-1390/689/CR-54/90/MED-7, dated 13th March, 1990 (M.G., Part IV-B, Page, 381) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the National Homeopathic Medical College, Nashik to be an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. ADR-1390/405/CR-27/90/MED-7, dated 14th March, 1990 (M.G., Part IV-B, Page, 381) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Homeopathic Medical College, Akola, to be an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. ADR-2889/1846/CR-369/MED-7, dated 21st March, 1990 (M.G., Part IV-B, Page, 381) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Kakasaheb Mhaske Homeopathic Medical College, Ahmednagar to be an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. ADR-1389/454/CR-333/89/MED-7, dated 31st March, 1990 (M.G., Part IV-B, Page, 455) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Purva Khandesh Kushta Seva Mandal's Ayurvedic College, Bhusaval to be an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. ADR-1390/994/CR-100/90/MED-7, dated 21st April, 1990 (M.G., Part IV-B, Page, 518) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Homeopathic Charitable Trust's Homeopathic Medical College, Solapur, to be an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. ADR-1390/ 1199/CR-115/90/MED-7, dated 8th June, 1990 (M.G., Part IV-B, Page, 682) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Yashwant Ayurvedic College, Kodoli, district Kolhapur, to be an approved institution for the purposes of subsections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. ADR-1090/1735/CR-143/90/MED-7, dated 11th July, 1990 (M.G., Part IV-B, Page, 793) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Hanuman Shikshan Prasarak Mandal's Ayurvedic Mahavidyalaya, district Kolhapur as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED.1690/3813/CR-336/90/MED-4 (A), dated 18th July, 1990 (M.G., Part IV-B, Page, 793) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares the Swami Ramanand Teerth Rural Medical College, Ambejogai as an approved Institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED.1390/2196/CR-163/90/MED-7, dated 24th July, 1990 (M.G., Part IV-B, Page, 817) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Dr. J. J. Magdum's Trust's Homeopathic Medical College, Jaisingpur District Kolhapur as an approved institution for the purposes of sub-sections (1), (2) and (3) of the section 5 of the said Act.

G. N., M. E. & D.D., No. ADR.1390/922/CR-157/90/MED-7, dated 24th July, 1990 (M.G., Part IV-B, Page, 818) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Baliraja Shikshan Prasarak Mandal's Sahakar Maharshi Padmashri Shyamraoji Kadam Homoeopathic Medical College, Nanded, District Nanded as an approved institution for the purposes of sub-sections (1), (2) and (3) of the section 5 of the said Act.

G. N., M. E. & D.D., No. HED.1090/1813/CR-142/90/MED-7, dated 30th July, 1990 (M.G., Part IV-B, Page, 818) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Gondia Homeopahic Medical College and Hospital, Gondia, District Bhandara as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED.1690/1583/CR-230/90/MED-4(A), dated 1st August, 1990 (M.G., Part IV-B, Page, 818) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Nasik Jilha Maratha Vidya Prasarak Samji, Nasik, as an approved institution for the purposes of subsections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED.1690/3589/MED-4(A), dated 1st August, 1990 (M.G., Part IV-B, Page, 819) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Vidya Shikshan Prasarak Mandal, Nagpur, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED.1690/3813/CR-356/90/MED-4(A), dated 1st August, 1990 (M.G., Part IV-B, Page, 819) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Smt. Radhikabai Memorial Medical Trust, Wardha, as an approved institution for the purposes of subsections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED.1690/3813/CR-356/90/MED-4(A), dated 1st August, 1990 (M.G., Part IV-B, Page, 819) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Maharashtra Institution of Medical Sciences and Research, Latur, as an approved Institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED.1690/580/CR-97/90/MED-4(A), dated 1st August, 1990 (M.G., Part IV-B, Page, 820) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Jawahar Medical Foundation, Dhule, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED.1390/2195/CR-173/90/MED-7, dated 15th September, 1990 (M.G., Part IV-B, Page, 1415) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Nagpur College of Homeopathy and Biochemistry and Hospital, Nagpur, District Nagpur, as an approved Institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED.1090/2728/CR-188/90/MED-7, dated 10th October, 1990 (M.G., Part IV-B, Page, 2563) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Foster Development Homeophathic Medical College, Vivekanand Nagar, HUDCO District Aurangabad as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. PAC.1890/2234/CR-21090/MED-1, dated 3rd January, 1991 (M.G., Part IV-B, Page, 17) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Vidarbha Youth Welfare Society's Dental College, Amravati, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED.1390/3599/CR-251/90/MED-7, dated 2nd January, 1991 (M.G., Part IV-B, Page, 17) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Purushottambhai Chavan Homeopathic College and Hospital, Chandrapur as an approved institution for the purposes of sub-sections (l), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. ADR. 1090/4190/CR-281/MED-7, dated 3rd January, 1991 (M.G., Part IV-B, Page, 46) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Kisan Dnyanodaya Mandal, Gudhe Taluka Bhadgaon, District Jalgaon's Homoeopathic Medical College, Shirpur, District Dhule as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. ADR.1390/3710/CR-286/MED-7, dated 3rd January, 1991 (M.G., Part IV-B, Page, 46) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Ayurved Mahavidyalaya, Hadapsar, Pune as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED.1290/4157/CR-1/91/MED-7, dated 15th January, 1991 (M.G., Part IV-B, Page, 152) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Government Ayurvedic College, Nagpur, District Nagpur as an approved institution for the purposes of subsections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED.1290/4157/CR-1/91/MED-7, dated 15th January, 1991 (M.G., Part IV-B, Page, 152) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Homeopathic Medical College, Dugadphata, Taluka Bhivandi, District Thane as an approved institution for the purposes of sub-sections (1), (2) and (3; of section 5 of the said Act.

G. N., M. E. & D.D., No. HED. 1490/3690/CR-287/90/MED-7, dated 21st January, 1991 (M.G., Part IV-B, Page, 153) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Dakshin Kesari Muni Mishrilalji Homeopathic Medical College, Shri Guru Ganesh Nagar,- Aurangabad as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. HED.1290/14/CR-8/91/MED-7, dated 21st January, 1991 (M.G., Part IV-B, Page, 153) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares Yerala Medical Trust and Research Centre's Homeopathic Medical College, Bombay as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E & D.D., NO. PDC. 1893/1496/ CR-255/93-EDU, dated 14th July, 1995 (M.G. Part IV-B, Page, 605) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Jamnalal Goenka Dental College and Hospital, Akola as an approved Institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED. 1296/1475/(259)/96/EDU-1, dated the 15th November, 1996 (M.G. Part IV-B. dated 2-1-1997, Page, 24) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares the Padmashree Dr. D. Y. Patil Medical College for Women, Pimpri, Pune as an approved Institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D., No. MED. 1297/2145/( 134)/97/EDU-1, dated the 4th February, 1998 (M. G. Part IV-B, Page, 456) - In exercise of the powers conferred by sub-section (i) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares that the Vasantdada Patil Dental College, Sangli as an approved institution for the purposes of sub-section (1) (2), and (3) of section 5 of the said Act.

G. N., M. E. & D.D. No. HMC. 2097/1245/CR-192/97/EDU-2, dated 4th February, 1998 (M. G. Part IV-B. Page, 454) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares that the Gulabrao Patil Homeopathic Medical College, Sangli as an approved institution for the purposes of sub-sections (1) (2) and (3) of section 5 of the said Act.

G. N., M. E. & D.D No. M.E.D/1098/461/CR.27/98/ EDU-1, dated 24th March, 1998 (M.G. Part IV-B, Page, 1106) - Under the Government Notification No. MED. 1092/32/CR-5/92/ MED-4-A, dated the 13th January, 1992, the Government of Maharashtra, in exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Act XI of 1949) has declared Terna Medical College, New Panvel as the approved Institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act; and

Now as the Dean of Terna Medical College by his letter dated 20th February 1998 has informed the Government that the College premises has moved from New Panvel to Phase II, Sector-12, Nerul, Navi Mumbai; therefore, the Government hereby pleased to notify that the address of Terna Medical College be read as Phase II, Sector 12, Nerul, Navi Mumbai instead of Terna Medical College, New Panvel.

G. N., M. E. & D.D. No. AMC 1398/112/CR-21/98/EDU-2, dated 15th April, 1998 (M.G. Part IV-B, Page, 1439) - Government Local Self Government and Public Health Department vide Resolution No. SAC.1258/H,dated 15th February 1958 has declared Shuddha Ayurved Mahavidyalaya, Sion, Bombay as approved institution for the purpose of section 2(1) of Bombay Anatomy Act, 1949. The Institute has approach the Government for the change the name of the approved Institution.

Government after considering all facts direct that for the words "Shuddha Ayurved Mahavidyalaya, Sion, Bombay" the following words should be substituted to Government Resolution dated by 15th February 1958:- "Ayurved Mahavidyalaya, Sion, Mumbai".

G. N. M. E. 8c D.D No. MED. 1690/207/( 13)/90/EDU-1, dated 25th May, 1998 (M.G. Part IV-B, Page, 1602) - Under the Government Notification No. MED. 1690/1905/CR-269/90/ MED-4-A, dated the 12th August 1991 the Government of Maharashtra in exercise of the powers conferred by subsection (1) of section 2 of the Bombay Anatomy Act, 1949 (Act XI of 1949) had declared K. J. Somayya Medical College and Research Centre, Vidyavihar, Bombay as approved Institution for the purpose of sub-sections (1), (2) and (3) of section 5 of the said Act, and

2. Now as the Dean of K. J. Somayya Medical College and Research Centre by his letter dated 21st January 1998 has informed the Government that the College premises has moved from Vidyavihar, Bombay to Agravihar Complex, behind Evard Nagar, Eastern Highway, Sion, Mumbai therefore, the Government hereby pleased to notify that the address of K. J. Somayya Medical College be read as Ayurvihar Complex, behind Evard Nagar, Eastern Highway, Sion, Mumbai instead of Vidyavihar, Mumbai.

G.N.M.E. 8c D.D. No. HMC. 2198/312/CR39/98/EDU-2, dated 7th June, 1998 (M.G Part IV-B, Page, 2099) - Government vide Notification No. HED/1389/588/CR-43/89/MED-7, dated the 30th January, 1990 has declared the Satara Gymkhana's Homeopathic Medical College, Satara, District Satara, as an approved institution under the Bombay Anatomy Act, 1949. The Institute has approached the Government for the change of name and address of the approved Institution.

2. Government after considering all facts direct that for the words "Satara Gymkhana's Homeopathic Medical College, Satara, District Satara" the following words should be substituted in Government Notification, dated 30th January, 1990:-

Samarth Educational Trust's Homeopathic Medical College and Samarth Hospital.

G.N.M.E. 8c D.D. No. AMC 2298/429/CR-46/98 EDU-2, dated 19th June, 1998 (M.G. Part IV-B, Page, 2114) - Government Medical Education and Drugs Department vide Notification No. ADR. 1091/2578/CR-268/91/MED-7 dated 30th August, 1991 has declared Ayurved College Act, Bharti Vidyapeeth Pune as approved Institution under Bombay Anatomy Act, 1949. The Institute has approach the Government for the change of name and address of the approved Institution. Government after considering all facts direct that for the words"Ayurved College of Bharti Vidyapeeth Pune" the following words should be substituted in Government Notification dated 30th August 1991:-

"Bharti Vidyapeeth's College of Ayurved. Katraj Dhankawadi campus Dhankawadi, Pune 411 043".

G.N.M.E. & D.D. No. 2198/992/CR-109/98/EDU-2, dated 30th July, 1998 (M. G. Part IV-B, Page, 2214) - Government vide notification, Medical Education and Drugs Department No. MED. 1091/2477/CR. 326/91, MED 7, dated 8th October, 1991 has declared Homeopathic Medical College and Research Erandawane, Pune as approved institution under Bombay Anatomy Act, 1949. The institution has approached the Government for the change of Name and address of the approved institution.

2. Government after considering all facts direct that for the words "Homeopathic Medical College and Research Erandawane, Pune" the following words should be substituted in Government Notification, dated 8th October 1991.

Bharati Vidyapeeth's Homeopathic Medical College, Dhankawadi Education Complex, Katraj, Dhankawadi, Pune 411043.

G.N.M.E.S' D.D. No. MED. 1698/2493/CR-169/98/EDU-1, dated 17th August, 1998 (M.G. Part IV-B, Page, 2676) - Government vide Notification No. GDC. 1889/1479/CR-141/MED-1, dated 7th December, 1991 has declared Mahatma Gandhi Vidyamandir, Malcgaon Camp, Nasik's Dental College and Hospital, Panchvati, Nasik as approved institution under Bombay Anatomy Act, 1949. The Institution has approached the Government for change of name and address of the approved Institution. Government after considering all facts direct that for the words "Mahatma Gandhi Vidyamandir, Malegaon Camp, Nasik's Dental College and Hospital, Panchvati Nasik", the following words should be substituted in Government Notification, dated 7th December, 1991:

"Mahatma Gandhi Vidyamandir's Dental College and Hospital, Panchavati, Nasik 422 003."

G.N. M.E. & D.D. No. MED. 1398/1112/(57)/98/EDU-1, dated 16th October, 1998 (M.G. Part IV-B, Page, 1674) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares that the Chhatrapati Shahu Maharaj Shikshan Sanstha’s Dental College, Kanchan Wadi, Aurangabad as an approved institution for the purposes of sub-sections (1) and (3) of section 5 of the said Act.

G.N. M. E. 8. D.D. No. MIS. 1097/1132/CR-199/97/EDU-1, dated 16th February, 1999 (M.G. Part IV-B, Page, 169) - In exercise of the powers conferred by sub-section(l)of the section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares that the Chaitanya Medical Foundations College of Physiotherapy, Nigdi, Pune 411 044, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.

G.N. M.E. 8t D.D. No. MED. 1699/582/CR-67/99/EDU-1, dated 10th March, 1999 (M.G. Part IV-B, Page, 247) - Under the Government Notification No. MED.1689/821/CR-138/89/MED-4(A), dated the 22nd June 1989 the Government of Maharashtra in exercise of the powers conferred by sub-section (1) of the section 2 of the Bombay Anatomy Act, 1949 (Act XI of 1949) had declared "Bharati Vidyapeeth, Pune" as approved institution for the purposes of sub-sections (1) (2) and (3) of section 5 of the said Act.

And now as the Principal of the abovesaid college by his Letter No. BR/DU/MC/1833/98-99, dated 12th February 1999 has informed the Government that the name of the College has been changed therefore, the name included in the notification should be changed. After considering the request of Bharati Vidyapeeth the Government hereby amends the notification dated 22nd June, 1989 and directs that instead of the name "Bharati Vidyapeeth, Pune" as it appears in the notification it should be read as "Bharati Vidyapeeth Deemed University, Pune Medical College, Dhankawa Pune 411 043.

G.N.M.E & D.D. No. UMC.2099/860/CR.152/99/EDU-2, dated 10th August, 1999 (M. G. Part IV-B, Page, 1879) - In exercise of the powers conferred by sub-section (i) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares that the A.G. Unani Medical College and A. S. Salam Hospital, Akkalkuwa, District Dhule as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the Act.

G.N.M.E. & D.D. No. HMC.2099/1318/CR-218/99/EDU-2, dated 25th November, 1999 (M.G. Part IV-B, Page, 2407) - In exercise of the powers conferred by sub-section (i) of section 2 of the Bombay Anatomy Act 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares that the Disha Shikshan and Vikas Kendra's Homeopathic Medical College, Gadhinglaj, District Kolhapur as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the Act.

G.N.M.E. & D.D. No. AMC.2799/1662/CR-239/99/EDU-2, dated 3rd December, 1999 (M.G. Part IV-B, Page, 199) - In exercise of the powers conferred by sub-section (i) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares that the Kisan Dnyanoday Mandal, Gudhe, District Jalgaon Sachalit Ayurved Mahavichpalay and Hospital, Chalisgaon, District Jalgaon as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the Act.

G.N.M.E & D.D. No. 2099/1506/CR-224/99/EDU-2, dated 16th February, 2000 (M.G. Part IV-B, Page, 497) - Government vide Resolution Local Self Government and Publce Health Department No 5337/33-11 dated 13th June, 1950 has declared Ayurved Mahavidyalaya, Pune as approved Institution under Bombay Anatomy Act, 1949. The Institute has approached the Government for the change of Name and address of the approved Institution.

2. Government after considering all facts direct that for the words "Ayurved Mahavidyalaya, Pune" the following should be substituted in Government Resolution dated 13th June, 1950- Rashtriya Shikshan Mandal's Tilak Ayurved Mahavidyalaya Pune, 583/2, Rasta Peth, Pune 411 Oil.

G.N.M.E. & D.D. No. AMC.2000/684/CR-181/2000/EDU-2, dated the 3rd May, 2000 (M.G. Part IV-B, Page, 533) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1947) the Government of Maharashtra hereby declares that the Sant Dnyaneshwar Shikshan Sanstha's Hon Shri Annasaheb Dange Ayurved Medical College, Ashta, Taluka Walwa, District Sangli, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the Act.

G.N.M.E. & D.D. No. AMC.2000/1323/C.R-981/2000/EDU-2, dated the 5th July, 2000 (M.G. Part IV-B, Page, 631) - In exercise of the powers conferred by sub-section (i) of section 2 of the Bombay Anatony Act, 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares that the Late Kedari Redekar, Shikshan Sanstha's Ayurved Medical College, Gandhinglaj, Kolhapur as an approved institution for the purposes of sub-sections Cl), (2) and (3) of section 5 of the Act.

G.N.M.E. 8t D.D.No AMC 2000/1883/C.R-314/2000/EDU-2, dated the 21st September, 2000 (M.G. Part IV-B, Page, 818) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatony Act 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares that the Dr. D. Y. Patil Pratisthan's Ayurved Medical College, Pimpri, Pune as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the Act.

G.N.M.E. & D.D. No. AMC.2000/ 1613/CR-305/2000/EDU-2, dated 19th October, 2000 (M.G. Part IV-B, Page, 1015) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares that the Padmashree Dr. Vithalrao Vikhe-Patil Foundation Ayurved Medical College, Shevgaon District Ahmednagar as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the Act.

G.N.M.E. & D.D. No. AMC.2000/1323/CR-981/2000/EDU-2, dated 3rd January, 2001 (M.G. Part IV-B, Page, 12) - In exercise of the powers conferred by sub-section (i) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares that the Ekalavya Adivasi Bhatkya Vimukta Jati Jamati Va Magaswargiya Sevabhavi Sanstha, Ashwi Bk., Taluka Sangamner, District Ahmednagar Ashwin Gramin Ayurved Mahavidyalaya, Ashwi Bk., Taluka Sangamner, District Ahmednagar as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the Act.

G.N.M.E. & D.D. No. H.M.C.2001/78/CR-5/2001/EDU-2, dated 29th January, 2001 (M.G. Part IV-B, Page, 46) - In exercise of the powers conferred by sub-section (i) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares that the Padmashree Dr. D. Y. Patil, Homeopathic Medical College and Research Centre, Pimpri, Pune-18, as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the Act.

G.N.M.E. & D.D. No. MED.1003/5104/CR-629/03/EDU-2, dated 4th November, 2003 (M.G. Part IV-B, Page, 1041) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949) the Government of Maharashtra hereby declares that the Government Medical College, Latur as an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the Act.

Amended by G. N., U. D., & P. H. D. No. STR. 2177/2635/(1443)-PH-10, dated 27th December, 1978 (M.G., 1979, Part IV-B, Page, 5)

G. N., L.S.G. 8. P.H.D., No. 5337/33-111, dated 13th June, 1950 (B.G. Part IV-B, Page, 1312) - In exercise of the powers conferred by sub-section (2) of section 2 and section 4 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Bombay is pleased to authorize the officers specified in column 1 of the Schedule appended hereto for the area specified against them in column 2 of the said Schedule, to whom a report shall be made under section 5 of the said Act:-

Schedule

Offices			Area
(1)			(2)
A Police Officer not below the rank of a Police Inspector or the local Coroner where such appointment exists.		For the area under the jurisdiction of the Police Inspector or the Coroner as the case may be, within the municipal limits of the places mentioned below :—
	(1)		Greater Bombay (i.e., the whole area to which the Jurisdiction of the Municipal Corporation extends).
	(2)		City of Poona and Poona Cantonment (i.e. the whole area to which the jurisdiction of the Poona Municipal Corporation and Poona Cantonment extends)
	[(3)		Nashik, that is, the whole area to which the Jurisdiction of the Nashik Municipal Council extends.].
	(4)		Satara (i.e., the whole area to which the jurisdiction of the Satara Municipality extends).
	(5)		Ahmednagar (i.e., the whole area to which the jurisdiction of the Ahmednagar Municipality extends).
	(6)		[**]
	(7)		[**]
	(8)		[**]

G. N., L. S. G. & P. H. D., No. 5337/33-IV, dated 13th June, 1950 (B.G. Part IV-B, Page, 1440) - In exercise of the powers conferred by section 3 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Bombay is pleased to appoint the Resident Magistrate or, where there is no Resident Magistrate, a First Class Magistrate, as the officer to whom any matter referred to in the said section and arising within his jurisdiction shall be referred.

G. N., U. D. & P. H. D., No. BAA. 1161-(a)-Q, dated 18th October, 1961 (M.G. Part IV-B, Page, 996) - In exercise of the powers conferred by section 4 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), read with section 2 and 3 of the Bombay Anatomy (Extension and Amendment) Act, 1959 (Bombay XLIV of 1959), the Government of Maharashtra hereby authorizes, for the areas comprised within the limits of the Municipal Corporation of the City of Nagpur and the municipalities of Yeotmal, Akola, Chanda, Amravati, Khamgaon and Wardha, the District Superintendents of Police, Nagpur, Yeotmal, Akola, Chanda, Amravati, under section 5 of that Act and who shall be competent to act under that section.

G. N., U. D. & P. H. D., No. BAA. 1161/49457-Q, dated 18th November, 1961 (M.G., Part IV-B, Page, 1084) - In exercise of the powers conferred by section 4 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby authorizes the District Superintendents of Police of the Districts of Sangli, Sholapur and Kolhapur for the areas within the limits of the municipalities of Miraj, Sangli, Pandharpur, Sholapur and Kolhapur to whom a report shall be made under section 5 of the said Act and who shall be competent to act under the said section 5 within their respective jurisdiction.

G. N., U. D. & P. H. D., No. BHP. 1759-Q, dated 11th January, 1962 (M.G., Part IV-B, Page, 101) - In exercise of the powers conferred by section 4 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby authorizes a Police Officer not below the rank of a Police Inspector for the area within the limits of the Yeotmal Municipality to whom a report shall be made under section 5 of the said Act, and who shall be competent to act under the said section 5.

G.N.M.E. & D.D. No.CIM.2000/CR-62/ACT, dated 14th March, 2002 (M.G. Part IV-B, 287) - Whereas, the Coroners Act, 1871 has been repealed by the Coroners (Maharashtra Repeal) Act, 1999 (Maharashtra VIII of 2000);

And, whereas, in exercise of powers conferred by section 3(l)(c) of the Coroners (Maharashtra Repeal), Act, 1999, the Government, by Government Circular, Medical Education and Drugs Departments, No. CIM/381/Pra. Kra. 62/2000/Adhiniyam, dated 16th March, 2000, has delegated the powers lying with the Coroner or Additional Coroner with reference to sections 5A, 5B (4), 5E and 5F of the Bombay Anatomy Act, 1949 to different officers related with different areas in Greater Mumbai;

And, whereas, upon repeal of the Coroners Act, 1871, the consequential amendments in the provisions of sections 5A, 5B(4), 5E and 5F of the Bombay Anatomy Act, 1949 have been carried vide the Bombay Anatomy (Amendment) Act, 2000.

Now, in exercise of the powers conferred by Section 4 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949) and all other powers enabling it in that behalf, the Government of Maharashtra hereby appoints all those officers who have been appointed as Executive Magistrates or Additional District Magistrate for the different areas in Mumbai and Mumbai Suburban under Government Notification, Home Department (Special), No EXM. 0799/Mumbai/CR-317/Visha-2, dated 13th August, 1999 and No. EXM.0799/Mumbai/CR-348/Visha-2, dated 18th August 1999, to act as competent officer for the purposes envisaged under the provisions of sections 5A, 5B (4), 5E and 5F of the said Act in respect of death cases occurring within their respective jurisdiction as prescribed under the said Notifications and also declare them as authorized officers to act under the provisions under section 5 of the said Act.

Amended by G. N., L. S. G. & P. H. D., No. 5337/33, dated 10th July 1951.

Amended by G. N., L. S. G. & P. H. D., No. 5337/33, dated 10th February 1952.

G. N., L. S.G. & P. H. D. No. 5337/33-V, dated 13th June, 1950 (B.G. Part IV-B, Page, 1440) - In exercise of the powers conferred by section 10 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Bombay is pleased to make the following rules:-

1. The near relative of the deceased person shall claim the body within two days from the date of the death of the deceased person excluding the day on which the death takes place: Provided that, if in the opinion of the authority in charge of the hospital or prison, there are good and sufficient reasons for believing that the dead body is likely to be claimed by a near relative of the deceased person, it may keep the dead body in its possession for a further period of two days.

2. If any of the approved institutions does not require the dead body for the anatomical examination or dissection, the authorised officer of the place shall dispose of the dead body or cause it to be disposed of by cremation, burial or any other recognised method of disposal of dead bodies in accordance with the custom of the community to which the deceased person belonged:

Provided that if the identity of the deceased person is not known or there are no facilities for disposal of his or her body in accordance with the custom of his or her community, the authorised officer may dispose of the dead body in such manner as he deemed fit.

3. Where an unclaimed body is handed over to the authorities in charge of an approved institution under section 5 for the purpose of conducting anatomical examination and dissection, the authorities in charge of such institution shall, after use of the body for the said purpose, arrange to dispose of the body or its remnants in such manner as they deem fit.


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