Section 14(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
(1)For the purpose of election under clause (b) and (c) of sub-section (2) of section 16, the Registrar shall prepare electoral rolls of -(a)principals or heads of the recognized institutions; and(b)qualified teachers in the recognized institutions other than the principals or heads of such recognized institutions;after obtaining from the principals or heads of the recognized institutions such information as he may require for the purpose. The Registrar shall show against the name of each person included in the electoral roll the qualification and address of such persons.
