Section 6(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(1)When a vacancy in the council occurs or at any time before six months of the date, when such a vacancy will occur in the ordinary course of events, the president shall, in the case of a nominated member, inform the Government of the vacancy and in the case of an elected member, issue a precept to the electorate apprising it of the said vacancy and requiring it to elect a substitute within a date mentioned in the precept. Such precept shall be published in the Tamil Nadu Government Gazette, and in any two English daily newspapers of this State.
