Section 6(1) in The Maharashtra Medical Practitioners Act, 1961
(1)Any casual vacancy, previous to the expiry of the term, in the office of the President or [the Vice-President] [These words were substituted for the words 'the Chairman' by Maharashtra 23 of 1982, Section 8(a).] or a member nominated by the State Government due to his death, resignation, removal, disability or disqualification or any other reason, shall be filled by nomination by the State Government.
