Section 3(8) in The Maharashtra Acupuncture System of Therapy Act, 2015
(8)The President and the Vice-President shall be elected by the Members of the Council from amongst themselves at its first meeting after its reconstitution, at which quorum is present:Provided that, the President and the Vice-President of the first Council shall be nominated by the State Government :Provided further that, a person, who holds or who has held the office as the President or Vice-President, as the case may be, shall, subject to the other provisions of this Act, be eligible for re-election to that office.
