Section 5(4) in The Orissa Medical Registration Rules, 1965
(4)The draft electoral rolls shall be corrected in accordance with the decision of the Returning Officer and the roll thus corrected shall be the final electoral roll for the election in the respective electorate. In the preparation of the final electoral roll, registrations and restorations after the date appointed under Sub-rule (1) or new qualifications or employment obtained after that date shall be disregarded. No person whose name is not included in the final electoral roll for the election shall be entitled to participate in the election. Changes of address after the final electoral roll has been prepared shall be disregarded.
