Section 11 in Maharashtra Homoeopathic Practitioners' Act, 1960
11. Proceedings of meetings and validity of acts.
(1)The proceedings of every meeting of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(a).] shall be treated as confidential and no person shall, without the previous permission of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(a).] disclose any portion thereof:Provided that nothing in this section shall be deemed to prohibit any person from disclosing or publishing the text of any resolution passed or considered by the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(a).] unless the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(a).] directs such resolution to be treated as confidential.(2)No disqualification of or defect in election, nomination or appointment of any person as a member or as the President [or as the Vice-President] [These words were inserted by Maharashtra 16 of 1988, Section 13(b)(i).] of a meeting shall of itself be deemed to vitiate any act or proceedings of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(b)(ii).] in which such person has taken part, whenever the majority of persons, parties to such act or proceedings, were entitled to vote.(3)During any vacancy in the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(c).] the continuing members may act as if no vacancy had occurred.[12 . Fees and allowances for meetings. - There shall be paid to the President, the Vice-President and other members of the Council and to the members of the committees, such fees and allowances for attendance at meeting, and such travelling allowances as may from time to time be prescribed by rules] [Section 12 was substituted by Maharashtra 16 of 1988, Section 14.]
