Section 31(1) in The Maharashtra Medical Council Act, 1965
(1)If at any time it appears to the State Government that the Council or its President or Vice-President has failed to exercise or has exceeded or abused any of the powers conferred upon it or him by under this Act, or has ceased to function, or has become incapable of functioning, the State Government may, if it considers such failure, excess, abuse or incapacity to be a serious character, notify the particulars thereof to the Council or the President or the Vice-President, as the case may be. "If the Council or the President or the Vice-President fails to remedy such failure, excess, abuse or incapacity within such reasonable time a the State Government may fix in this behalf, the State Government may remove the President, or Vice-President or dissolve the Council, as the case may be, and in case of dissolution of the Council cause all or any of the powers, duties and functions of the Council to be exercised, performed and discharged by such persons and for such period not exceeding two years, as it may think fit, and shall take steps to constitute a new Council.[Provided that, the term of the office of the person so appointed may be extended by the State Government, from time to time, beyond the period of two years, for a period not exceeding one year at a time, after recording reasons therefore, so however that, the total period shall not exceed five years in the aggregate:] [This proviso was added by Maharashtra 19 of 2002 Section 2, (w.e.f 14-1-2002).][Provided further that, notwithstanding anything contained in the first proviso, the Administrator holding the office on the day immediately preceding the date of publication of the Maharashtra Medical Council (Amendment) Act, 2005 in the Official Gazette, shall continue to hold office as such Administrator till the date immediately preceding the date on which the President elected, after the constitution of the Council, enters upon his office.] [This proviso was added by Maharashtra 39 of 2005, Section 2 (w.e.f. 14-1-2005).]
