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Report No. 75 17. Bombay Medical Act, 1912.- In this context, we may also refer to local legislation as to the medical profession which illustrates the acceptance by the Legislature of the principle of autonomy. Registration of qualified practitioners in western medicine began in the erstwhile State of Bombay with the enactment of the Bombay Medical Act, 1912. Other Provinces had similar legislation on the same subject. The Bombay Act as now in force provide for a medical council, consisting of five nominees of the State Government, three persons elected by members of the Faculties of Medicine of the Universities in the State and the governing body of the College of Physicians and Surgeons, Bombay, and six elected by registered medical practitioners.1 The Bombay Medical Council constituted under the Act can remove a practitioner's name from the register, after inquiry, for misconduct.2 1. Section 2(2), Bombay Medical Act, 1912 (6 of 1912). 2. Section 9, Bombay Medical Act, 1912 (6 of 1912).    |
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