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State of Madhya Pradesh - Section

Section 40 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

40. Repeal.

- All rules corresponding to these rules in force in any region of the State of Madhya Pradesh immediately before the commencement of these rules are hereby repealed :Provided that anything done or any action taken under any of the rules so repealed shall, unless such thing done or action taken is inconsistent with any of the provisions of these rules; be deemed to have been done or taken under the corresponding provisions of these rules.Form I[See Rule 5]Revenue Commissioner Division...........List of Registered Practitioners qualified to vote in the Revenue Commissioner Division.........under clause (c) of sub-section (1) of Section 4 of the Madhya Pradesh Ayurvedic, Unani and Prakritik Chikitsa Vyavasayi Adhiniyam, 1970
Serial No. Registration number in case of persons qualifiedto vote Name Father's name Address
(1) (2) (3) (4) (5)
 
I certified that all the persons whose names are entered in the above roll are qualified to vote under clause (c) of sub-section (1) of Section 4 of the Madhya Pradesh Ayurvedic, Unani and Prakritik Chikitsa Vyavasayi Adhiniyam, 1970.Date..........................Returning OfficerForm II[See Rule 7]Nomination PaperElection under clause (c) of sub-section (1) of Section 4 of the Madhya Pradesh Ayurvedic, Unani and Prakritik Chikitsa Vyavasayi Adhin yam, 1970
Name of candidate Father's name Registration number and name of constituency forwhich the nomination made Address Signature of proposer together with full name andRegistration number Signature of seconder together with full name andRegistration number
(1) (2) (3) (4) (5) (6)
 
I hereby declare that I am the person about whom the above particulars in column (3) are given and that I agree to this nomination.
(Signature)Candidate........
Returning OfficerNote. - Nomination papers which are not received by the Returning Officer before 12 noon on the............shall be invalid.Form III[See sub-rules (2) and (6) of Rule 19]Voting PaperCounterfoil Serial No.Serial No.Voting PaperOne member is to be elected to the Board from the Revenue Commissioner's Division.............by the persons entered in the electoral roll under sub-section (1) of Section 4 of the Act.
I hereby declare that I am the person whose name appears inthe electoral roll. Serial number Name of candidate duly nominated Vote
Signed..............Serial number on theroll........Registration No..........Name of theConstituency.........      
......................Returning Officer.Instructions