Section 34(1) in The Maharashtra Veterinary Practitioners Act, 1971
(1)The State Government may give to the Council such directions as may be necessary for carrying out the purposes of this Act and it shall be the duty of the Council to comply with such directions. If the Council fails to comply with the directions so given the State Government may direct the carrying out of such directions and the expenditure incurred in carrying them shall be paid out of the moneys credited to the Council.
