Section 4(1) in The Maharashtra Medical Practitioners Act, 1961
(1)The election of members of the Council, under section 3, shall be held at such time, and at such place, and in such manner as may be prescribed by rules:Provided that, for the purpose of any election under cause (c) of subsection (1) of section 3A, the list referred to in sub-section (1) of section 23 (including any addendum or corrigendum thereto duly printed and published) and for the time being in force on such date as the State Government may, by general or special order, notify in this behalf (being a date not earlier than 30 days from the date of issue of such order) shall be the electoral roll.
