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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in The Orissa Medical Registration Rules, 1965

(1)In case of general election of a member under Clause (a) of Sub-section (1) of Section 4 the Registrar shall, at least sixty days before the expiry of the term of office of the member and in case of casual election due to death, resignation or any other reason within 30 days from the date of death request the Registrar of the Utkal University to get elected member under Clause (a) of Sub-section (1) of Section 4 and forward the name of the elected member with the particulars specified in Sub-rule (2) within a specified date.