Section 6(1) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(1)On the publication of a notification under rule 5, the State Government shall, in consultation with the President of the [Council] [Substituted by G.N. of 21.3.1985.], by notification in the Official Gazette, forthwith appoint a Returning Officer for every election to the [Council] [Substituted by G.N. of 21.3.1985.].
