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The Maharashtra Paramedical Council (Amendment) Act, 2017
(Act No. 36 of 2017)
mh395
(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.
