Section 5(2) in The Maharashtra Medical Practitioners Act, 1961
(2)The President and the [Vice-President] [This words were substituted for the word 'Chairman' by Maharashtra 23 of 1982, Section 7(b).] shall hold office for such period as the State Government may specify in the notification published under sub-section (1), provided that, such period shall not exceed the term of office of such President or [Vice-President], [This words were substituted for the word 'Chairman' by Maharashtra 23 of 1982, Section 7(b).] as a member under sub-section(3). The term shall commence from the date of the notification published under sub-section (1).
