Section 4 in The Maharashtra Veterinary Practitioners Act, 1971
4. Constitution of Council.
(1)The Council shall consist of the following members, namely:-(a)the Director, ex-officio;(b)the principal of each veterinary college in the State, ex-officio;(c)four members to be elected by registered veterinary practitioners from amongst themselves;(d)one veterinary representative (other than the principal of a veterinary college) from each university in the State in which provision is made for instruction, teaching or training in veterinary science, to be elected by members of the Senate or the Court of the University, as the case may be, from amongst themselves;(e)members not exceeding two in number, to be nominated by the State Government from amongst the registered veterinary practitioners.(2)The Director shall be the President of the Council.
