Section 38(2)(b) in Maharashtra Paramedical Council Act, 2011
(b)all the powers and duties of the Council which may, by or under the provisions of this Act, be exercised and performed by or on behalf of the Council shall be exercised and performed by such person or group of persons as the Government may direct, for such period not exceeding two years as it may think fit. The Government shall take steps to constitute a new Council in the manner provided;