Section 11(3) in Maharashtra Homoeopathic Practitioners' Act, 1960
(3)During any vacancy in the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(c).] the continuing members may act as if no vacancy had occurred.[12 . Fees and allowances for meetings. - There shall be paid to the President, the Vice-President and other members of the Council and to the members of the committees, such fees and allowances for attendance at meeting, and such travelling allowances as may from time to time be prescribed by rules] [Section 12 was substituted by Maharashtra 16 of 1988, Section 14.]
