Section 63 in The Maharashtra Medical Council Rules, 1967
63. Procedure for submission of complaint to executive Committee.
(1)Subject to the provisions of rule 62, the President may, on going through the complaint and all papers submitted by the complainant, instruct the Registrar to ask the practitioner by means of a registered letter for any explanation he may have to offer.(2)All the documents pertaining to the complaint including any explanation forwarded by the registered practitioner shall then be referred to the Executive Committee along with the remarks of the president, if any.
