Section 10 in The Maharashtra Medical Practitioners Act, 1961
10. Proceedings of meetings and validity of acts.
(1)The proceedings of the discussion of every meeting of [the Council shall] [These words were substituted for the words 'the Board and the Faculty shall' by Maharashtra 23 of 1982, Section 12(a)(i).] be treated as confidential and no person shall, without the previous resolution of [the Council] [These words were substituted for the words 'the Board and the Faculty, as the case may be' by Maharashtra 23 of 1982, Section 12(a)(ii).] disclose any portion thereof:Provided that nothing in this section shall be deemed to prohibit any person from disclosing or publishing the text of any resolution adopted by [the Council] [These words were substituted for the words 'the Board as the case may be, Faculty,' by Maharashtra 23 of 1982, Section 12(a)(iii).], unless [the Council] [These words were substituted for the words 'the Board as the case may be, Faculty,' by Maharashtra 23 of 1982, Section 12(a)(iii).] directs such resolution also to be treated as confidential.(2)No disqualification of or defect in the election, nomination or appointment of any person as a member or as the President or as [the Vice-President] [These words were substituted for the words 'the Chairman' by Maharashtra 23 of 1982, Section 12(b)(i).], or as a presiding authority of a meeting, shall of itself be deemed to vitiate any act or proceedings of [the Council] [These words were substituted for the words 'the Board, or as the case may be faculty' by Maharashtra 23 of 1982, Section 12(b)(ii).] in which such person has taken part, whenever the majority of persons, parties to such act or proceedings, were entitled to vote.(3)During any vacancy in [the Council] [These words were substituted for the words 'the Board or the Faculty' by Maharashtra 23 of 1982, Section 12(c).], the continuing members may act as if no vacancy had occurred:Provided that, the number of vacancies shall at any time not exceed six in number.
