Section 3(7) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(7)If at any election under clause (b) or (c) of sub-section (3), the electors fail to elect the; requisite number of members, the State Government shall nominate such registered practitioner or practitioners as it deems fit, to fill up the vacancy or vacancies and the practitioners so nominated shall be deemed to have been duly elected under this section.
