Section 15 in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
15. [ Filling of casual vacancies of elected members of Council. [Rule 15 was substituted by G.N. of 21.3.1985.]
- The President shall inform the State Government of every vacancy in the office of an elected member of the Council within a period of thirty days from the occurrence thereof.][ * * * * * * * *] [Deleted Part V, VI, VII by G.N. dated 21st March 1985.][Form 'A'] [Form A to E were substituted by G.N. of 21.3.1985.]See Rule 7(3)Notice of ElectionElection to the Maharashtra Council of Indian MedicineNotice is hereby given pursuant to the provisions of rule 7 of the Maharashtra Council of Indian Medicine (Election) Rules, 1967 that -(1)an election is to be held of [...................] [Here insert the number of pending vacancies.] members of the Maharashtra Council of Indian Medicine, elected by the ................ from amongst themselves;(2)nomination of [......................] [[Here inserted(a)registered practitioners included in part I of the Register; or(b)registered practitioners included in 2 part II and part III of the Register; or(c)qualified principals or head of the recongnised institution; or(d)qualified teachers in the recognised institutions as may be necessary.]] eligible to fill the [seat/ seats] [Strike off the alternative not required.] are invited;(3)forms of nomination paper may be obtained from the undersigned on application;(4)Nomination papers may be sent so as to reach the undersigned at or before ..................... (hours) on the .................. (date)(5)nomination papers will be taken up for scrutiny at ................ on the ................ at ..................... (date) at ..................... (place)(6)notice of withdrawal of candidate may be sent so as to reach the undersigned at or before ..................... (hours) on the .....................(date)(7)in the event of the election being contested -(a)the voting papers will be sent to the electors by post by the ..................... (date)(b)the voting papers duly completed may be sent by the electors so as to reach the undersigned at or before ..................... (hours)(c)the votes will be taken up for scrutiny and counting at ..................... (hour) on the ..................... (date) at ..................... (place)Date: ............................Address : .....................Returning OfficerForm 'B'See Rule 8(3)Form of Nomination PaperElection to the Maharashtra Council of Indian Medicine, Bombay(To be filled in by the Proposer)Election to the Maharashtra Council of Indian Medicine (of .................) as candidate for the forthcoming election to the Maharashtra Council of Indian Medicine, Bombay.
