Section 64 in The Maharashtra Medical Council Rules, 1967
64. Power of Executive Committee to refer complaint to Council.
(1)The Executive Committee shall consider the complaint, and may cause further investigation to be made and may take such legal advice by consulting any legal practitioner as it may deem fit.(2)[ The Committee shall, after consideration of the case, record its opinion and refer it to the council for decision.] [Substituted by G.N. of 2.8.1975.]
