Section 33(5) in The Maharashtra Medical Council Act, 1965
(5)If a vacancy previous to the expiry of the term occurs in the office of the President, the Vice-President or a member of the Council constituted under subsection (2) by reason of death, resignation, removal, disqualification or disability of such President, Vice-President or member or due to any other reason, the vacancy shall be filled by the State Government by nomination of any other person qualified to fill the vacancy under the relevant clause of sub-section (3) of section 3, and the person so nominated shall hold office for the unexpired portion of the term of the member in whose place he is nominated.
