Section 32 in The Maharashtra Medical Practitioners Act, 1961
32. Control of State Government.
- If at any time it appears to the State Government that [the Council] [These word were substituted for the words 'the Board or the 'Faculty' by Maharashtra 23 of 1982, Section 33(a)(i).] or its President [or Vice-President] [These words were substituted for the words 'or Chairman' by Maharashtra 23 of 1982, Section 33(a)(ii).] has failed to exercise or has exceeded or abused any of the powers conferred upon it or him by or under this Act or has otherwise ceased to function, or has become incapable of functioning, the State Government may, if it considers such failure, excess or abuse, to be of a serious character, notify the particulars thereof to the [Council] [These words were substituted for the words 'Board or Faculty ' by Maharashtra 23 of 1982, Section 33(a)(iii).] or the President [or the Vice-President] [These words were substituted for the words 'or the Chairman' by Maharashtra 23 of 1982, Section 33(a)(iv).] as the case may be. If [the Council] [These word were substituted for the words 'the Board or the Faculty' by Maharashtra 23 of 1982, Section 33(a)(i)] or the President [or the Vice-President] [These words were substituted for the words 'or the Chairman' by Maharashtra 23 of 1982, Section 33(a)(iv).] fails to remedy such failure, excess or abuse within such reasonable time as the State Government may fix in this behalf, the State Government may remove the President [or the Vice-President] [These words were substituted for the words 'or the Chairman' by Maharashtra 23 of 1982, Section 33(a)(iv).], or dissolve [the Council] [These words were substituted for the words 'the Board or the Faculty, as the case may be, ' by Maharashtra 23 of 1982, Section 33(a)(v).] and cause all or any of the powers, duties and functions of [the Council] [These word were substituted for the words 'the Board or the Faculty' by Maharashtra 23 of 1982, section 33(a)(i).] to be exercised and performed by such persOns and for such period not exceeding [two years] [These words were substituted for the words 'one year' by Maharashtra '49 of 1973, Section 3.] as it may think fit, and shall take steps to constitute a [new Council] [These words were substituted for the words 'new Board or new Faculty, as the case may be,' by Maharashtra 23 of 1982, Section 33(a)(vi).].(2)Notwithstanding anything contained in this Act, or in the rules or by-laws, if at any time it appears to the State Government that [the Council] [These words were substituted for the words 'the Board of the Faculty' by Maharashtra 23 of 1982, Section 33(b)] or any other authority empowered to exercise any of the powers or to perform any of the duties or 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.
