Section 3(7) in The Maharashtra Acupuncture System of Therapy Act, 2015
(7)[ Notwithstanding anything contained in the foregoing sub-sections or elsewhere in this Act, in case of constitution of the Council for the first time,-(i)the members referred to in clause (a) of sub-section (3) shall be nominated by the State Government;(ii)the members to be nominated by the State Government from various categories specified in clauses (b), (d) and (e) shall also be nominated by the State Government irrespective of the categories specified in said clauses:Provided that, the nomination of members referred to in clause (a) of subsection (3) by the State Government prior to the commencement of the Maharashtra Acupuncture System of Therapy (Amendment) Act, 2018 (Mah. LXXIV of 2018) on the first Council shall be deemed to have been made in accordance with the provisions of this sub-section, as amended by the said Act.] [Substituted by Maharashtra Act No. 74 of 2018, dated 17.12.2018.]
