Section 6 in The Maharashtra Medical Practitioners Act, 1961
6. Casual vacancies.
(1)Any casual vacancy, previous to the expiry of the term, in the office of the President or [the Vice-President] [These words were substituted for the words 'the Chairman' by Maharashtra 23 of 1982, Section 8(a).] or a member nominated by the State Government due to his death, resignation, removal, disability or disqualification or any other reason, shall be filled by nomination by the State Government.(2)Any such vacancy in the office of a member of [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 8(b).] elected by Registered practitioners, shall be filled by the State Government by nomination of a person from a panel of three registered practitioners recommended by [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 8(b).]:Provided that, if [the council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 8(b).] fails to make a recommendation under this subsection, within such time as the State Government may fix, the State Government may appoint any registered practitioner to fill the vacancy.(3)[* * * * *] [Sub-Section (3) was deleted by Maharashtra 23 of 1982, Section 8(c).](4)Any person nominated under sub-section (1) or (2) [* * * *] [These word brackets and figure 'or elected under sub-section (3)' were deleted by Maharashtra 23 of 1982, Section 8(d).] to fill a vacancy shall, notwithstanding anything contained in section 5, hold office only so long as the person in whose place he is nominated or elected would have held office, if the vacancy had not occurred,
