Section 34(2) in The Maharashtra Medical Council Act, 1965
(2)The State Government shall, notwithstanding anything contained in subsection (1) of section 14, on the appointed day appoint the Registrar on such terms and conditions as the State Government may determine:Provided that, nothing contained in this section shall affect the powers of the Council to fill the subsequent vacancies of Registrar under sub-section (1) of section 14.
