Section 3(3) in The Maharashtra Medical Council Act, 1965
(3)The Council shall consist of the following members, namely :- ,(ai)[ The Director of Health Services, ex-officio; [Clauses (ai) and (aii) were substituted for clause (ai) by Maharashtra 3 of 1973, section 3, Schedule](aii)the Director of Medical Education and Research, ex-officio;](a)five members to be nominated by the State Government, out of whom not more than one may be a person who is not a practitioner;(b)one member from each University established by law in the State which has a medical faculty, elected by members of the medical faculty of the University from amongst members thereof who are practitioners;(c)one member to be elected by members of the governing body of the College of Physicians and Surgeons, Bombay, from amongst members thereof, who are practitioners; and(d)nine members to be elected by registered practitioners from amongst themselves.
