Section 29 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
29. Transitional provisions.
(1)The State Government may for bringing the Council into being in accordance with the provisions of this Act appoint the Director of Medical Services to be a Special Officer to conduct election of Council to be established for the first time after the commencement of this Act.(2)Till the Council is established under sub-section (1) of Section 5, the Special Officer appointed under sub-section (1) shall be deemed to be Council established under sub-section (1) of Section 3 for the purposes of this Act and shall exercise the powers and discharge the functions of the Council.
