Section 16 in The Maharashtra Medical Council Rules, 1967
16. Contested Election.
(1)When there are more [contesting candidates] [Substituted by G.N. 2.8.1975.] than vacancies, the voting shall be by secret ballot in person and no votes shall be received by proxy or by post.(2)The Returning Officer shall forthwith publish the name and addresses of the contesting candidates in the Official Gazette and on the notice board at the office of the Council.(3)The election shall be held in each District headquarters under the supervision of the District Collector.
