Section 4 in The M.P. State Dental Council Rules, 1969
4. Electorate for various constituencies.
- (i) For the purposes of elections under clause (a) of Section 21 of the Act, Part A of the register of dentists prepared under Section 31 of the Act, as amended by the decisions of the appellate Authority and as it stands on the day, which shall be 30 days before the date fixed under clause (a) of rule 5 shall constitute the electoral roll.(ii)For the purposes of elections under clause (b) of Section 21 of the Act, Part B of the register of dentists prepared under Section 31 of the Act, as amended by the decisions of the Appellate Authority, and as it stands on the day which shall be 30 days before the date fixed under clause (a) of rule 5 shall constitute the electrol roll.(iii)For the purposes of elections under clause (d) of Section 21 of the Act, the members of the Madhya Pradesh Medical Council presently known as Mahakoshal Medical Council on the day, which shall be 30 days before the date fixed under clause (a) of rule 5 shall constitute the electoral roll.
