Section 32(2) in The Maharashtra Medical Practitioners Act, 1961
(2)Notwithstanding anything contained in this Act, or in the rules or by-laws, if at any time it appears to the State Government that [the Council] [These words were substituted for the words 'the Board of the Faculty' by Maharashtra 23 of 1982, Section 33(b)] or any other authority empowered to exercise any of the powers or to perform any of the duties or functions under this Act, has not been validly constituted or appointed, the State Government may cause any of such powers or functions to be exercised or performed by such person, in such manner and for such period not exceeding six months and subject to such conditions, as it thinks fit.
