Section 4 in Maharashtra Paramedical Council Act, 2011
4. Constitution of Council.
(1)The Council shall consist of the following members, namely:-(i)The Director, Medical Education and Research, Maharashtra, ex-officio member;(ii)The Director, Health Services, Maharashtra, ex-officio member;(iii)The Director, Ayurveda, Maharashtra, ex-officio member;(iv)The Vice-Chancellor, Maharashtra University of Health Sciences or his nominee, ex-officio member;(v)The President of the Maharashtra Medical Council, ex-officio member;(vi)five members to be nominated by the Government;(vii)six members to be elected from amongst the registered paramedical practitioners, one from each revenue division, in such manner, as may be prescribed :Provided that, in the case of constitution of the Council for the first time, after the commencement of this Act, the members under this category shall be appointed by nomination by the Government.(2)No person shall at the same time serve as a member in more than one capacity.(3)The President and Vice-President of the Council shall be elected by the members from amongst themselves.
