Section 36A in The West Bengal Homoeopathic System of Medicine Act, 1963
36A. [ Registration of registered Homoeopathic practitioners for election to the Council. [Section 36A inserted by W.B. Act 6 of 1989, w.e.f. 14.12.1988.]
(1)Every of registered Homoeopathic practitioner shall, for the purpose of election of members to the Council under clause (h) of sub-section (1) of section 5, register himself as a voter in the manner prescribed.(2)The Council shall cause to be printed and published a list of all such voters in such manner as may be prescribed.(3)The list as aforesaid shall be revised from time to time in such manner as may be prescribed.(4)The list printed and published under sub-section (2) or revised from time to time under sub-section (3) shall be the valid list of voters for the purpose of election of members to the Council under clause (h) of sub-section (1) of section 5.]
