Section 10(1) in The Maharashtra Medical Practitioners Act, 1961
(1)The proceedings of the discussion of every meeting of [the Council shall] [These words were substituted for the words 'the Board and the Faculty shall' by Maharashtra 23 of 1982, Section 12(a)(i).] be treated as confidential and no person shall, without the previous resolution of [the Council] [These words were substituted for the words 'the Board and the Faculty, as the case may be' by Maharashtra 23 of 1982, Section 12(a)(ii).] disclose any portion thereof:Provided that nothing in this section shall be deemed to prohibit any person from disclosing or publishing the text of any resolution adopted by [the Council] [These words were substituted for the words 'the Board as the case may be, Faculty,' by Maharashtra 23 of 1982, Section 12(a)(iii).], unless [the Council] [These words were substituted for the words 'the Board as the case may be, Faculty,' by Maharashtra 23 of 1982, Section 12(a)(iii).] directs such resolution also to be treated as confidential.
