Section 4(3) in The Goa Medical Council Rules, 1995
(3)The Registrar shall, at the same time issue a notice in the Official Gazette and in four prominent newspapers in Form 1 calling upon the registered practitioners to send their objections or suggestions, if any, with regard to the entries in the electoral roll before a date specified in the notice which will not be earlier than fifteen days of the publication of this notice. All objections received before the date specified in the notice shall be considered by the Registrar and correction made, if necessary, in the electoral roll.
