Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 15 in The Goa Medical Council Rules, 1995

15. Contested election.

(1)When there are more contesting candidates than the existing vacancies, the voting shall be by postal ballot, or by personal voting within the stipulated time and date.
(2)The Returning Officer shall forthwith publish the names and addresses of the contesting candidates in the Official Gazette and the same shall be displayed on the notice board in the office of the Council.