Section 11 in The Orissa Medical Registration Rules, 1965
11.
(1)If a person is elected as a member under more than one of the Clauses of Sub-section (1) of Section 4, the period within which he is required by Sub-section (2) of the section, to inform the Registrar under which of the clauses he desires to be treated as elected, shall be up to 4 P.M. of the third day after the completion of all the elections under Sub-rule (1) of-Rule 3 and Sub-rules (1) and (2) of Rule 9. If this third day be a holiday, the next working day shall be deemed to be the third day for the purpose. A choice once made by the candidate shall be final, and he shall not be permitted to withdraw or modify it later and when he has not informed the Registrar of his choice before 4 p.m. of the date laid down above, he shall not be permitted to do so after that time.(2)On the expiry of the period mentioned in the foregoing sub-rule, the Registrar shall report to the President whether the person has informed him of his choice or not within the period, and the President shall forward the same to the State Government for taking the same into consideration when notifying in the Orissa Gazette under Rule 13 the names of the candidates who are to be deemed as finally elected and nominated under the several clauses of Sub-section (1) of Section 4.(3)When forwarding the Registrar's report to the State Government, the President shall state what vacancies occur by the operation of Subsection (2) of Section 4, and obtain the orders of the State Government, for taking action for tilling up these vacancies in accordance with the provisions of Rules 17 and 18 of these rules.Appointment of members by nomination of the State Government[Clause (d) of Sub-section (1) of Section 4]
