Section 5 in The Maharashtra Veterinary Practitioners Act, 1971
5. Nomination of member in default of election.
- If any of the members is not elected under clause (c) or clause (d) of subsection (1) of section 4, then the State Government may, notwithstanding anything contained in sub-section (1) of that section, nominate such member to represent the registered veterinary practitioners, and the member so nominated shall, for the purpose of the Act, be deemed to have been duly elected under clause (c), or as the case may be, clause (d), of sub-section (1) of section 4.
