Section 15A in Maharashtra Homoeopathic Practitioners' Act, 1960
15A. [ Executive Committee of [Council] [Section 15A was inserted by Maharashtra 20 of 1962 Section 4.]. - (1) The [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 18.] shall, as soon as may be, constitute an Executive Committee consisting of the President, ex-officio, and such number of other members elected by the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 18.] from amongst its members, as may be prescribed by rules.
(2)The term of office of, the manner of filling casual vacancies among, and the procedure to be followed by, the members of the Executive Committee shall be such as may be prescribed by rules.(3)The Executive Committee shall exercise such powers, perform such duties, and discharge such functions, of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 18.] as may be delegated to it by rules or entrusted to it, from time to time, by the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 18.].] [Section 14 was substituted by Maharashtra 16 of 1988, Section 16]
