Section 5 in The State Pharmacy Council Rules, 1951
5.
In the case of first election under section 19(a) of the Act the Registrar of the Registration Tribunal shall act as the Returning Officer. In all other subsequent elections under the above-said section, the President or any other person authorised by him in this behalf shall be the Returning Officer and such Returning Officer shall some time not less than forty-two days, nor more than sixty days before the day on which the term of office of such members will expire and as soon as conveniently may be after the occurrence of any vacancy arising from death or in any manner as set forth in section 25 of the Pharmacy Act issue his precept to the electorate concerned and shall publish in the Gazette notice inviting in Form 'A' the submission of nominations.(1)The Council shall appoint and shall notify in the State Government Gazette and in such other manners as it thinks fit such suitable date for each of the following, namely :-(a)Last nomination day.(b)Scrutiny of nomination papers day.(c)The last day for receiving voting papers and the day for the counting of the votes.(d)The sending of voting papers under rule 6(11).
