Section 5(4) in The Maharashtra Medical Practitioners Act, 1961
(4)The term of an outgoing President, [Vice President] [This word was substituted for the word 'Chairman' by Maharashtra 23 of 1982, Section 7(d).] or member shall notwithstanding anything contained in sub-section (2) or (3) be deemed to extend to and expire with the day immediately preceding the day on which the name of the successor of such President, [Vice-President] [This word was substituted for the word 'Chairman' by Maharashtra 23 of 1982, Section 7(d).] or member is published under subsection (1).
