Section 5(1) in The Maharashtra Medical Practitioners Act, 1961
(1)The State Government shall, as soon as possible after the election held [in accordance with the provisions of sections 3A and 4] [These words were substituted for the words and figures 'under section 3 and 4' by Maharashtra 23 of 1982, Section 7(a)(i).], by notification in the Official Gazette, publish the names of the President, [the Vice-President and the members of the Council] [These words were substituted for the words 'the Chairman and the members of the Board and of the Faculty' by Maharashtra 23 of 1982, Section 7(a)(ii).].
