Section 14 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
14. Preparation of Electoral Rolls.
(1)For the purpose of election under clause (b) and (c) of sub-section (2) of section 16, the Registrar shall prepare electoral rolls of -(a)principals or heads of the recognized institutions; and(b)qualified teachers in the recognized institutions other than the principals or heads of such recognized institutions;after obtaining from the principals or heads of the recognized institutions such information as he may require for the purpose. The Registrar shall show against the name of each person included in the electoral roll the qualification and address of such persons.(2)The Registrar shall send copies of the electoral rolls so prepared to the principals or heads of recognized institutions at least thirty days before the date fixed for the receipt of nomination papers under rule 15 read with rule 4. Objections in respect of such rolls shall be lodged with the Registrar within at least fifteen days before the date aforesaid. On receipt of such objections the Registrar shall, after making such inquiries as he deems fit, amend the rolls by making such alterations in, and additions to, the said rolls as he deems fit before the date aforesaid.(3)The electoral rolls prepared under sub-rule (!) subject to their amendment, if any, under sub-rule (2), shall be the electoral rolls for elections under clauses (b) and (c) of sub-section (2) of section 16 and shall be published in the Official Gazette.
