Section 7(3) in The Orissa Medical Registration Rules, 1965
(3)When in pursuance of Sub-rules (1) and (2), polling is required to be taken, the Returning Officer shall-(a)cause to be prepared serially numbered voting papers in Form IV (a) or Form IV (b) according as the election is to be held under Clause (b) or Clause (c) of Sub-section (1) of Section 4.and thereupon publish in the Orissa Gazette and in such other manner he may think fit, the said names, classified according as they come under Clause (b) or Clause (e) of Sub-section (1) of Section 4, and arranged in alphabetical order of the surnames;(b)proceed to issue by registered post to each elector whose name is included in the final electoral roll of the electorate under Clause (b) of Sub-section (1) of Section 4, one voting paper in Form IV (a) with one identification envelope in Form V, to his address as mentioned in the final electoral roll;and to each elector, whose name is included in the final electoral roll under Clause (c) of Sub-section (1) of Section 4, one voting paper in Form IV (b) with one identification envelope in Form V, to his address as mentioned in the final electoral roll :Provided that such a voting paper with an identification envelope shall also be issued to any elector to whom a voting paper has not already been sent, on his applying in writing to the Returning Officer for the same at any time before the fast date and time notified under Clause (b) of Sub-rule (5) of Rule 6 for receiving voting papers. In no other case shall a voting paper be issued after last date notified under Clause (c) of Sub-rule (5) for sending voting papers nor shall a voting paper not delivered to a voter by the office be re-issued to him on its return to the office of the Returning Officer.
