Section 3(3) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(3)The Council shall consist of the following members, namely: —(a)The Director of Medical Education and Research, Ex-officio member.(b)Two members from occupational therapists to be elected from amongst the registered practitioners enrolled in the Register of Occupational Therapists.(c)Four members from physiotherapists to be elected from amongst the registered practitioners enrolled in the Register of Physiotherapists:Provided that, the election of the members referred to in clauses (b) and (c) shall be held at such time and at such place and in such manner as may be prescribed:Provided further that, the first election for the election of the members referred to in clauses (b) and (c) shall be held within a period of two years from the date of commencement of this Act:Provided also that, pending the preparation of the Registers in accordance with the provisions of this Act, for holding election of those registered members on coming into force of this Act, the members referred to in clauses (b) and (c) may be nominated by the Government till the election and appointment of the elected members.(d)One occupational therapist from the recognised teaching institutions in the State, to be nominated by the Government.(e)One Physiotherapists from each of the recognised teaching institutions in the State, to be nominated by the Government.(f)One person from the field of Occupational Therapy and one person from the field of Physiotherapy to be nominated by the Government.(g)Registrar appointed under section 14 shall be the Member- Secretary.
