Section 3 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
3. Electoral Roll for election of members.
(1)The Registrar who shall be the Returning Officer for the purposes of election of members under section 5, shall prepare the preliminary electoral roll. The names of registered practitioners of each system of medicine contained in the list of Practitioners published under section 29 shall be arranged in alphabetical order in respect of each system of medicine. The names of such registered practitioners in respect of each system of medicine shall constitute the preliminary electoral roll for purposes of election of members representing that system of medicine and shall be published in the official Gazette:Provided that in the case of elections to be held for the first time under the Act, the names of registered practitioners of each system of medicine contained in the register of practitioners maintained under section 15 shall be arranged in alphabetical order in respect of each systems of medicine. The names of such registered practitioners in respect of each system of medicine shall constitute the preliminary electoral roll for purposes of election of members representing that system of medicine and shall be published [on the notice board of the office of the Board, and at such other place or places as may be specified by the Returning Officer for the purpose] [Substituted by G.S.R.237, dated: 24th June 1968.](2)The Returning Officer shall prepare and publish in the official Gazette on a date to be fixed by the State Government, the preliminary electoral rolls in Form I containing the names of all the electors for the electorate as indicated in sub-rule (1).(3)The Returning Officer shall simultaneously publish a notice in the official Gazette specifying the mode in which and the time within which claims and objections relating to the entries or omissions in the preliminary electoral roll shall be preferred.(4)On or after the date fixed for the receipt of the claims and objections, the Returning Officer shall pass orders in writing on each claim or objection and revise the preliminary electoral roll in respect of each system of medicine in accordance with such order and the rolls, as so revised shall be published in the official Gazette as the final electoral roll for election of members to the seats allotted for that system of medicine.
