Section 52(a) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
(a)Every Committee of the Maharashtra Nursing Council, constituted under section 11 of the Maharashtra Nurses Act, 1966 (Mah. XL of 1966) as may be necessary for the purposes of this Act, shall, as soon as practicable, but within a period of six months from the date of commencement of this Act, be reconstituted in accordance with the provisions of this Act.
