Section 3 in The Bombay State Dental Council (Reconstitution And Reorganization Order, 1961
3. Dissolution of existing Council and Constitution of separate Councils in the State of Maharashtra and the State of Gujarat.
- As from the appointed day-(a)the existing Council shall stand dissolved, and the members thereof shall vacate their office;(b)the Government of Maharashtra shall constitute a Council which shall be called the Maharashtra State Dental Council and which shall be constituted in the manner specified in Sec. 21. of the Act: Provided that the eight members to be elected by registered dentists under Cls. (a) and (b) of Sec. 21 of the Act and the member to be elected by the Medical Council under Cl. (d) of the said section, shall also be nominated by the Government of Maharashtra;(c)the Government of Gujarat shall constitute a Council which shall be called the Gujarat State Dental Council and which shall be constituted in the manner specified in Sec. 21 of the Act:Provided that the eight members to be elected by the registered dentists under Cls. (a) and (b) of Sec. 21 of the Act and the member to be elected by the Medical Council under Cl. (d) of the said section, shall also be nominated by the Government of Gujarat;(d)the members of the Maharashtra State Dental Council and the Gujarat State Dental Council shall hold office for a period of five years from the date of their nomination or until such time as a Council is duly constituted (which the State Government is hereby empowered to do) under Sec. 21 of the Act after a register of dentists for the State of Maharashtra or the State of Gujarat, as the case may be, is prepared, whichever is earlier;(e)the Presidents and the Vice-Presidents of the Maharashtra State Dental Council and the Gujarat State Dental Council shall be nominated by the Government of Maharashtra and the Government of Gujarat, as the case may be, from amongst the members of the Council;(f)the Maharashtra State Dental Council shall function and operate(i)in the Bombay area and the Hyderabad area of the State of Maharashtra, with effect from the appointed day; and(ii)also in the Vidarbha region of the State of Maharashtra, with effect from the date of commencement of the Order which may be issued in respect of the Madhya Pradesh State Dental Council by the Central Government under Sec. 4 of the Inter-State Corporations Act, 1957;(g)the Gujarat State Dental Council shall function and operate in the whole of the area of the State of Gujarat, with effect from the appointed day.
