Section 16A(3) in The Maharashtra Medical Practitioners Act, 1961
(3)In addition to the powers, duties and functions conferred, imposed and entrusted by this Act, the Executive Committee shall exercise such powers, perform such duties, and discharge such functions, of the [Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982. Section 19.] as may be delegated to it by rules or entrusted to it, from time to time, by the [Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982. Section 19.].
