Section 5 in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
5. Notification for election.
(1)A general election to the [Council] [Substituted by G.N. of 21.3.1985.] shall be held for constituting a new [Council] [Substituted by G.N. of 21.3.1985.] on the expiration of the term of office of the members of the existing [Council] [Substituted by G.N. of 21.3.1985.] or otherwise under the provisions of the Act.(2)The State Government shall, by notification published in the Official Gazette call upon the registered practitioners to elect members under [clause (c) of sub-section (1) of section (3)(A)] [Substituted by G.N. of 21.3.1985.] from amongst themselves in accordance with the provisions of the Act and these rules.(3)[ The State Government shall, by notification published in the Official Gazette, call upon the Principals or Heads of Colleges or Institutions affiliated to or, as the case may be, recognised by, a statutory University in the State of Maharashtra, and Teachers of such Colleges or Institutions to elect from amongst themselves, two members each as required by clause (d) of sub-section (1) of section 3A.] [Sub-rule (3) was added by G.N. of 20.12.1997.]
