Section 3A in Maharashtra Homoeopathic Practitioners' Act, 1960
3A. [ Constitution of Council. - (1) The Council shall consist of the following eleven members, including the President and the Vice-President,-
(a)the Deputy Director of Homoeopathy, ex-officio;(b)four members nominated by the State Government from amongst persons having special knowledge or practical experience in respect of Homoeopathy [***](c)three members elected by registered practitioners whose names are entered in the register maintained under section 20, from amongst themselves;(d)(i)one member elected by the Principals or Heads of recognised institutions, from amongst themselves; and(ii)two members elected by the teachers (other than Principals or Heads) of recognised institutions, from amongst themselves;who are registered practitioners possessing [any of the recognised medical qualifications] [These words were substituted for the words 'any of the qualifications specified in the First Schedule' by Maharashtra 19 of 1988, Section 7(b)(1).] and are engaged in teaching [in the Homoeopathic system of] [These words were substituted for the words 'in any of the systems of Homoeopathic or Biochemic' by Maharashtra 19 of 1988, Section 7(b)(ii).] medicine in any recognized institution for a period of not less than two years immediately preceding the day fixed for the nomination of candidates for such election:Provided that, the members to be elected under sub-clauses (i) and (ii) shall be persons other than those nominated or elected under the preceding clauses.(2)If at any election the electors fail to elect the requisite number of members to the Council, the State Government shall nominate such registered practitioners as it deems fit, to fill the vacancies which remain unfilled after the election; and references to elected members or election of the members in this Act shall be construed as including references to members so nominated or such nomination of the members.(3)The President and the Vice-President of the Council shall be elected by the members of the Council by ballot, from amongst themselves.] [Section 3A was inserted by Maharashtra 16 of 1988, Section 5.]
