Section 7(1) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(1)As soon as possible after the notification calling upon the medical practitioners to elect members is issued, the Returning Officer shall, by notice in the Official Gazette, appoint:-(a)the last date and time for receipt of nomination papers such date not being later than fifteen days from the date of such notice under this rule;(b)the date, time and place for the scrutiny of nomination papers such date being not later than the fourth day after the last date for the receipt of nomination papers, counting the last date for receipt of nomination papers as the first day for the purpose;(c)the last date and time for the withdrawal of candidature, which shall be not later than the third day from the day on which the scrutiny of nomination papers is completed, counting the date of which the scrutiny of nomination papers is completed as the first day for the purpose;(d)the last date for sending the voting papers to the electors which shall not be later than twenty-one days after the publication of names of contesting candidates under sub-rule (8) of rule (9);(e)the last date and time for the receipt of voting papers by the Returning Officer from the electors, such date being not later than twenty one days after the last date for sending of voting papers to the electors, counting the last day for sending of voting papers as the first day for the purpose;(f)the date, time and place for the commencement of scrutiny and counting of votes, which shall not be later than five days after the last date for receipt of voting papers by the Returning Officer, counting the last date for receipt of voting papers as the first day for the purpose.
