Section 11(1) in The Orissa Medical Registration Rules, 1965
(1)If a person is elected as a member under more than one of the Clauses of Sub-section (1) of Section 4, the period within which he is required by Sub-section (2) of the section, to inform the Registrar under which of the clauses he desires to be treated as elected, shall be up to 4 P.M. of the third day after the completion of all the elections under Sub-rule (1) of-Rule 3 and Sub-rules (1) and (2) of Rule 9. If this third day be a holiday, the next working day shall be deemed to be the third day for the purpose. A choice once made by the candidate shall be final, and he shall not be permitted to withdraw or modify it later and when he has not informed the Registrar of his choice before 4 p.m. of the date laid down above, he shall not be permitted to do so after that time.
