Section 36(2) in Maharashtra Homoeopathic Practitioners' Act, 1960
(2)Notwithstanding anything contained in this Act, rules, regulations or by-laws if at any time it shall appear to the State Government that the [Council] [This word was substituted for the words 'Board or the Court' by Maharashtra 16 of 1988, Section 38(b).] or any other authority empowered to exercise any of the powers or to perform any of the 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.
