Section 11(1) in The Maharashtra Medical Council Act, 1965
(1)The Council shall, as soon as may be, constitute an Executive Committee consisting of the President ex-officio [the Vice-President ex-officio] [These words were inserted by Maharashtra 30 of 1967, Section 3(a).] [the Director of Health Services, ex-officio and the Director of Medical Education and Research, ex-officio] [These words were substituted for the words 'and Surgeon General with the Government of Maharashtra, ex-officio.' by Maharashtra 3 of 1973, Section 3 Schedule.] and such number of other members, elected by the Council [from amongst its members in accordance with the system of proportional representation by means of the single transferable vote, as may be prescribed.] [These words were substituted for the words 'from amongst its members as may be prescribed' by Maharashtra 39 of 1967, Section 3(b).]
