Section 20(8) in The Maharashtra Medical Practitioners Act, 1961
(8)(a)For the purpose of advising [the Council] [These words were substituted for the word 'the Board' by Maharashtra 23 of 1982, Section 22(a)] [or the Executive Committee] [These words were substituted for the words 'or a Committee appointed by it' by Maharashtra 19 of 1962, Section 6(c)(1).] on any question of law arising in any inquiry under this section, there may in all such inquiries be an assessor, who has been for not less than ten years.-(i)an advocate enrolled under [the Advocates Act, 1962] [These words were substituted for the words and figures 'The Indian Bar Council Act, 1926, or' by Maharashtra 23 of 1982, Section 22(c).];(ii)an attorney of a High Court.(a)Where an assessor advises [the Council] [These words were substituted for the word 'the Board' by Maharashtra 23 of 1982, section 22(a).] [or the Executive Committee] [These words were substituted for the words 'or Committee', by Maharashtra 19 of 1962, Section 6(c)(ii).] on any question of law as to evidence, procedure or any other matter, he shall do so in the presence of every party, or person representing a party, as to the inquiry who appears thereat or if the advice is tendered after [the Council] [These words were substituted for the word 'the Board' by Maharashtra 23 of 1982, section 22(a).] [or the Executive Committee] [These words were substituted for the words 'or committee', by Maharashtra 19 of 1962, Section 6(c)(ii).] has begun to deliberate as to their findings, every such party or person as aforesaid shall be informed what advice the assessor has tendered. Such party or person shall also be informed if in any case [the Council] [These words were substituted for the word 'the Board' by Maharashtra 23 of 1982, section 22(a).] [or the Executive Committee] [These words were substituted for the words 'or committee', by Maharashtra 19 of 1962, Section 6(c)(ii).] does not accept the advice of the assessor on any such question as aforesaid.(b)Any assessor under this section may be appointed either generally, or for any particular inquiry or class of inquiries, and shall be paid such remuneration as may be prescribed by the rules.
