Section 3(6) in The Maharashtra Acupuncture System of Therapy Act, 2015
(6)If at any election under clause (a) of sub-section (3), the electors fail to elect the requisite number of Members, it shall be lawful for the State Government to nominate such Registered Acupuncture practitioner or practitioners as it deems fit, to fill up the vacancy or vacancies; and the practitioners so nominated shall be deemed to have been duly elected under this section.
