Section 33(2) in The Maharashtra Medical Council Act, 1965
(2)Notwithstanding anything contained in section 3, the State Government shall on the appointed day, by a notification in the Official Gazette, constitute a Council; in the manner specified in sub-section (3) of section 3:Provided that, the members to be elected under clause (b), (c) and (d) of that sub-section shall also be nominated by the State Government from among the persons qualified to be elected under the relevant clause of that sub-section.
