Section 3 in The Maharashtra Medical Council Act, 1965
3. Constitution and incorporation of the Council.
(1)The State Government may, by notification in the Official Gazette, constitute a Council to be called "the Maharashtra Medical Council".(2)The Council shall be a body corporate, having perpetual succession and a common seal, with power to acquire, hold and dispose of property and to contract and may by the name aforesaid sue and be sued.(3)The Council shall consist of the following members, namely :- ,(ai)[ The Director of Health Services, ex-officio; [Clauses (ai) and (aii) were substituted for clause (ai) by Maharashtra 3 of 1973, section 3, Schedule](aii)the Director of Medical Education and Research, ex-officio;](a)five members to be nominated by the State Government, out of whom not more than one may be a person who is not a practitioner;(b)one member from each University established by law in the State which has a medical faculty, elected by members of the medical faculty of the University from amongst members thereof who are practitioners;(c)one member to be elected by members of the governing body of the College of Physicians and Surgeons, Bombay, from amongst members thereof, who are practitioners; and(d)nine members to be elected by registered practitioners from amongst themselves.(4)The President and Vice-President shall be elected by the members from amongst themselves.(5)The election of the members, and of the President and Vice-President, shall be held at such time, and at such place, and in such manner, as may be prescribed.(6)If at any election, the electors fail to elect the requisite number of members, or the President or the Vice-President, 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.(7)Where any dispute arises regarding any election of a member or the President or Vice-President, it shall be referred to the State Government, and the decision of that Government shall be final.
