Section 16A in The Maharashtra Medical Practitioners Act, 1961
16A. [ Executive Committee of [Council] [Sections 16A and 16B were inserted by Maharashtra 19 of 1962, Section 5.].
- The [Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982. Section 19.] shall, as soon as may be, constitute an Executive Committee consisting of the President, ex-officio, and such number of other members, elected by the [Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982. Section 19.] from amongst its members, as may be prescribed by rules.(2)The term of office of, the manner of filling casual vacancies among, and the procedure to be followed by, the members of the Executive Committee shall be such as may be prescribed by rules.(3)In addition to the powers, duties and functions conferred, imposed and entrusted by this Act, the Executive Committee shall exercise such powers, perform such duties, and discharge such functions, of the [Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982. Section 19.] as may be delegated to it by rules or entrusted to it, from time to time, by the [Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982. Section 19.].
