The Registrar shall invite the attention of the heads of the medical institutions mentioned in clause (d) of Section 4 to the date of expiry of the term of office of the respective members elected by their staffs not less than 75 days in advance of such expiry, and inform them in case of a casual vacancy in such office as soon as conveniently may be after the occurrence of the vacancy, and request them to fill the vacancy by fresh election under Section 4 and under these rules in ample time before the end of their term of office or within one month under Section 10, as the case may be.
