Section 6(2) in The Maharashtra Medical Practitioners Act, 1961
(2)Any such vacancy in the office of a member of [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 8(b).] elected by Registered practitioners, shall be filled by the State Government by nomination of a person from a panel of three registered practitioners recommended by [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 8(b).]:Provided that, if [the council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 8(b).] fails to make a recommendation under this subsection, within such time as the State Government may fix, the State Government may appoint any registered practitioner to fill the vacancy.
