Section 3(d) in The Bombay State Dental Council (Reconstitution And Reorganization Order, 1961
(d)the members of the Maharashtra State Dental Council and the Gujarat State Dental Council shall hold office for a period of five years from the date of their nomination or until such time as a Council is duly constituted (which the State Government is hereby empowered to do) under Sec. 21 of the Act after a register of dentists for the State of Maharashtra or the State of Gujarat, as the case may be, is prepared, whichever is earlier;
