Section 24 in The Orissa Dental Council Rules, 1969
24.
(1)In the case of first election under Clauses (a) and (b) of Section 21, the Registrar of the registration tribunal shall act as the returning officer. In all other subsequent elections under the said clauses the president or any other person authorised by him in this behalf shall be returning officer and such returning officer shall for some time not less than by two days and not more than sixty days before the day on which the term of office of such members will expire and as soon as conveniently may be, after the occurrence of any vacancy arising from death or in any manner as set forth in Section 27 of the Act, issue his precept to the electorate concerned and shall publish in the Orissa Gazette a notice in Form 'A' inviting nominations to be filed.(2)The State Council shall appoint and shall notify in the Orissa Gazette and in such other manner as it thinks fit a date for each of the following, namely :(a)last date for filing nominations;(b)scrutiny of nomination papers;(c)the sending of voting papers under Rule 25 (11);(d)the last day for receiving voting papers and the day for the counting of the votes.
