Section 3 in The Maharashtra Medical Practitioners Act, 1961
3. [ Establishment and incorporation of Council and dissolution of existing Board and Faculty; and Director to function as Administrator temporarily. [This section was substituted for the original, by Maharashtra 23 of 1982, Section 4.]
(1)(a)On the date of commencement of the Maharashtra Medical Practitioners (Amendment) Act, 1982, a Council to be called "the Maharashtra Council of Indian Medicine" shall be deemed to have been established.(b)The Council shall be a body corporate by the name aforesaid, and have perpetual succession and a common seal, with power to acquire, hold and dispose of property and to contract, and may by the said name sue and be sued.(2)Subject to the provisions of section 41, the existing Board and the Faculty shall stand dissolved on and with effect from the date of commencement of the Maharashtra Medical Practitioners (Amendment) Act, 1982, and all the members of the aforesaid Board and Faculty shall vacate office.(3)Notwithstanding anything contained in this Act, on and with effect from the date of commencement of the Maharashtra Medical Practitioners (Amendment) Act, 1982, the Director of Ayurved shall function as the Administrator, and he shall exercise all the powers and perform all the functions of the Council established under sub-section (1) during the period he holds the office of the Administrator under sub-section (4).(4)The term of office of the Administrator functioning under sub-section (3) shall expire on the day immediately preceding the date of publication under section 5 of the names of the members of the Council (including the President and the Vice President) nominated, or as the case may be, elected in accordance with the provisions of sections 3A and 4.]
