Section 3A(1) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(1)For the purpose of elections under clause (d) of sub-section (1) of section 3A, the Registrar shall prepare a list of voters of -(a)Principals or Heads of Colleges or Institutions affiliated to or, as the case may be, recognized by any statutory University in the State of Maharashtra and which are imparting education in Indian Medicine for appearing at the examinations held by any such University ; and(b)Teachers (other than Principals or Heads) of such colleges or institutions who are registered practitioners possessing any of the qualifications specified in the Schedule of the Act and for a period of not less than three years engaged in teaching in any of the systems of Indian Medicine in any such colleges or institutions, showing against the name of each voter included in the list of voters his qualifications and address.
