Section 12(2) in The Orissa Medical Registration Rules, 1965
(2)In the case of a casual vacancy for which a fresh nomination will be necessary under Clause (d) of Sub-section (1) of Section 4, the Registrar shall on receiving information that such a vacancy has occurred report the vacancy to the President forthwith and the President shall intimate the same to the State Government for necessary action for a fresh nomination.Publication of the names of members elected or nominated
