Section 29(3) in Maharashtra Paramedical Council Act, 2011
(3)For the purpose of advising the Council 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, 1961 (25 of 1961); or(ii)an Attorney of a High Court.Explanation. - For the purposes of this clause, in computing the period during which a person has been enrolled as an Advocate, there shall be included any period during which he has been enrolled as an Advocate under the Indian Bar Councils Act, 1926 (38 of 1926).
