Section 34 in The Indian Nursing Council Regulations
34.
Elections under clauses (b) and (c) of sub-sec. (1) of Section 3 of the Act, shall be conducted in accordance with the following regulations prescribed under Section 5 (2) of the Act :-(1)The Secretary shall be the Returning Officer for the purpose of elections under clauses (b) and (c) of Sub-Section (1) of Section 3 of the Act.(2)The Secretary shall, by registered post, inform each voter referred to in clauses (b) and (c) of sub-sec. (1) of Section 3 of the Indian Nursing Council act, of the election to be made by him/her and give him/her a period of not less than 15 days to intimate in a sealed cover marked "Secret" the name and designation of the person's he/she desires to elect. The person(s) who are elected by the largest number of voters shall be declared to have been elected as member's of the Council.(3)The elections shall be conducted by "Secret Ballot." Envelopes containing ballot papers shall be opened by the Secretary personally after the last date for obtaining the votes.(4)A person elected under these regulations shall cease to be a member of the Council automatically if he/she has ceased to be the head of an institution referred to in clauses (b) and (c) of sub-Section (1) of Section 3 of the Act.
