Section 5(6) in The Maharashtra Medical Practitioners Act, 1961
(6)Notwithstanding anything contained in sub-section (3), the State Government may, by notification in the Official Gazette, extend from time to time the term of office of the members of [the Council] [These words were substituted for the words 'the Board', by Maharashtra 23 of 1982, Section 7(e).] for a further period not exceeding [three years] [These words were substituted for the words 'two years' by Maharashtra 66 of 1981, Section 2.] in the aggregate.
