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State of Odisha - Section

Section 51 in The Orissa Medical Registration Rules, 1965

51.

(a)On receipt of the application, it shall be referred by the Registrar to the Committee, for consideration and report. Before an application is considered by the Committee, the Registrar shall notify the same to the Licensing Bodies whose qualifications were held by the applicant at the time his name was removed ; and shall further by letter addressed to the person or body (if any) on whose complaint the applicant's name was removed, give notice of the application and of the time, when the Committee intend to consider the same.
(b)The Committee shall consider the application and may if they think fit, adjourn the consideration of it to a future date or require further evidence or explanation from the applicant.
(c)The Committee shall make a report upon the application to the Council in camera embodying in that report such recommendations as the Committee shall think fit to make, with the reasons for the recommendations.
(d)The application and the certificates referred to in Clause (iii) of the preceding rule shall be in the Forms VI and VII. Printed forms shall be kept by the Registrar who shall supply them to intending applicants.
AppendixForm I[Vide Rule 5 (1)]Form of Electoral Roll for an election under Clause (b) of Sub-section (1) of Section 4 of the Orissa Medical Registration Act, 1961
Serial No. Name Academic qualification Name of the Medical College where employed Capacity in which employed Registration number of a Registered MedicalPractitioner
1 2 3 4 5 6
           
Form I (a)[Vide Rule 5 (1)]Form of Electoral Roll for an election under Clause (b) of Sub-section (1) of Section 4 of the Orissa Medical Registration Act, 1961
Serial No. Name Academic qualification Whether in service under any Government Capacity in which employed Registration number
1 2 3 4 5 6
           
Form II (a)[Vide Rule 5 (3)]Form for filing claim for inclusion of name in the Electoral Roll under Clause (b) of Section 4 (1)ToThe Returning OfficerOrissa Council of Medical Registration.Sir,I beg to file under Rule 5 (3) of the rules for election under Clause (b) of Section 4 (1) of the Orissa Medical Registration Act, 1961 (Orissa Act 18 of 1961), this claim for inclusion of my name in the electoral roll for the ensuing election to the Orissa Council of Medical Registration.Name (in block letters)...............Academic qualifications...............Name of the Medical College in which employed and the date of appointment :..............Capacity in which employed.................Grounds for the claim.................I declare that I am a citizen of India and that I reside/carry on any profession/am employed, in Orissa.Dated..........Signature of claimant (in full)Form II (b)[Vide Rule 5 (3)]Form for filing claim for inclusion of name in the Electoral Roll under Clause (c) of Section 4 (1)ToThe Returning OfficerOrissa Council of Medical Registration.Sir,I beg to file under Rule 5 (3) of the rules for election under Clause (c) of Section 4 (1) of the Orissa Medical Registration Act, 1961 (Orissa Act 18 of 1961), this claim for inclusion of my name in the electoral roll for the ensuing election to the Orissa Council of Medical Registration.Name (in block letters)...............Qualification.............Registration No...............Address.............Grounds for claim...............I also declare that I am a citizen of India and that I reside/carry on my profession/am employed, in Orissa.Dated..............Signature of claimant (in full)Form II (c)[Vide Rule 5 (3)]ToThe Returning OfficerOrissa Council of Medical Registration.Sir.I beg to file under Rule 5 (3) of the rules for election under Clause (b)/ Clause (c) of Section 4 (1) of the Orissa Medical Registration Act, 1961 (Orissa Act 18 of 1961) this objection to the following entry in the draft electoral roll under Clause (b)/Clause (c) for the ensuing election to the Orissa Council of Medical Registration.Name of the person to whom the entry objected to relates.................The particulars of the entry objected to..................The grounds of objection to the entry.....................Dated..............Signature of the objector (in full)Address.................Form III (a)[Vide Rule 6 (2)]Form for nomination of a candidate under Clause (b) of Sub-section (1) of Section 4