Section 13 in The Orissa Medical Registration Rules, 1965
13.
The names of the members elected or nominated to fill the several seats under Clauses (a) to (d) of Sub-section (1) of Section 4, excepting the seats that become vacant by the operation of Sub-section (2) of Section 4, shall be published by notification in the Orissa Gazette under Section 9 as soon after receipt of the report of the President made under Sub-rules (2) and (3) of Rule 11 as possible.Similar notification shall be issued later in respect of the seats becoming vacant under Sub-section (2) of Section 4, after action has been taken to fill them according to the provisions under Rules 17 and 18 of these rules.Finality of the decision of the State Government
