Section 17(1) in The Orissa Medical Registration Rules, 1965
(1)When the office of a member elected under Clause (a) of Subsection (1) of Section 4 becomes vacant by his resignation or death or under Sub-section (2) of Section 4 or Clause (1) of Section 10, the Registrar shall forthwith report the vacancy to the President and under his order thereon request the Registrar of the Utkal University to elect a member in the vacancy within two months from the date on which the vacancy occurs and intimate to the President the name of the person elected, with his qualifications, registration number, and address.The President shall thereupon report the same to the State Government for notification in the Orissa Gazette.
