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Union of India - Act

The Indian Medical Council, Rules, 1957

UNION OF INDIA
India

The Indian Medical Council, Rules, 1957

Rule THE-INDIAN-MEDICAL-COUNCIL-RULES-1957 of 1957

Published on 16 April 1957
Commenced on 16 April 1957
[This is the version of this document from 16 April 1957.]
[Note: The original publication document is not available and this content could not be verified.]

The Indian Medical Council, Rules, 1957Published in the Gazette Of India, 1957, Part II- Section 3 Page 831

1990.

S.R.O. 1319, dated 16th April, 1957 - In exercise of the powers conferred by section 4 and 32 of the Indian Medical Council Act, 1956(102 of 1956), the Central Government hereby makes the following rules, namely:-

1. Short title

- These rules may be called the Indian Medical Council Rules, 1957.

2. Definitions. - In these rules, unless the context otherwise requires, -

(a)`Act' means the Indian Medical Council Act, 1956 (102 of 1956);

(b)`Form' means a form annexed to these rules;

(c)`President' means the President of the Medical Council of India'

(d)`Returning Officer' means any officer appointed as such by the Central Government for the purposes of these rules;

(e)`Section' means a section of the Act.

Elections to the council under clause (b) of the Section 3(1)

3. Representatives of Universities

(1)The President shall, not later than ninety days before the date of occurrence of vacancy by the expiry of the term of office of a member, send intimation thereof to the Central Government who shall, not later than sixty days before the date of occurrence of the vacancy, forward a notice by registered post to the Registrar of the University concerned requesting him to hold an election by a date not later than the date specified in the notice.

(2)In the case of any other vacancy, the President shall notify the Central Government as soon as possible the occurrence of the vacancy and the Central Government shall thereupon forward a notice by registered post to the Registrar of the University concerned requesting him to hold an election to fill that vacancy by a date not later than the date specified in the notice.

(3)For the purpose of the first election under clause (b) of Sub-Section (1) of Section 3, it shall be sufficient if the Central Government forwards a notice by registered post to the Registrar of each University concerned requesting him to hold the election by a date not later than the date specified in the notice.

4. Election by Senate or Court

- The members of the Senate of the University or in case the University has no Senate, the members of the Court shall elect a member in such manner as the Vice-Chancellor of the University may think fit.

5. Intimation of name of elected person to the Central Government

- The name of the person elected shall be intimated by the Registrar of the University to the Central Government who shall take steps to publish the name of the elected person in the Official Gazette.ELECTIONS TO THE COUNCIL UNDER CLAUSE (c) OF SECTION 3(1)

6. Persons entitled to Vote and to stand for election

- All persons whose names are borne on the State Medical Register and who possess the medical qualifications included in the First or the Second Schedule or in Part II of the Third Schedule to the Act shall be entitled to vote at the election of a member under Section 3(1)(c) and to stand as candidates for such election.

7. Posting of copies of State Medical Register

- Copies of the State Medical Register shall be posted at the offices of the Returning Officer and of the State Medical Council. [The register shall be brought up-to-date before posting. For this purpose, the Returning Officer shall give one month's notice to the Registrar, State Medical Council concerned who maintains the register in the State.] [Inserted by S.R.O. 2910, dated 11th September, 1962]

8. Returning Officer to hold the election

- The Returning Officer shall call upon persons enrolled in the State Medical Register an possessing the medical qualifications referred to in section 3(1)(c) to elect one member to the Council as hereinafter provided.

9. Returning Officer to decide questions relating to right of persons to stand for or to vote at election

- If any question arises as to whether a person is or is not entitled to vote in the election or to stand for the election, the question shall be referred to the Returning Officer whose decision shall be final.

10. Fixation of dates of various stages of election

- The Returning Officer shall appoint and shall notify in the Official Gazette and in such other manner as he thinks fit the date, time and place for -

(a)The receipt of the nomination papers and their scrutiny;

(b)The dispatch of voting papers to the electors;

(c)The poll; and

(d)The scrutiny and counting of votes.

11. Nomination of candidates

- Any person qualified to stand for election under these rules may be nominated as a candidate for election. Such nomination shall be made by means of a nomination papers in Form No.1 which shall be supplied by the Returning Officer to any elector who may apply for the same.

12. Nomination papers

(1)Each nomination paper shall be subscribed by two electors as proposer and seconder:Provided that no elector shall subscribe more nominations than one;Provided further that if more than one nomination paper be subscribed by the same elector, the nomination paper first received by the Returning Officer shall, if otherwise in order, be held to be valid and if more than one nomination paper signed by the same elector be received simultaneously by the Returning Officer, all such nomination papers shall be held to be invalid.

(2)On receipt of each nomination paper, the Returning Officer shall forthwith endorse thereupon the date and hour of receipt.

13. Rejection of nomination paper

- A nomination paper which is not received before the date and the time appointed in that behalf shall be rejected.

14. Scrutiny of nomination paper

(1)On the date and the time appointed by the Returning Officer for the Scrutiny of the nomination papers, the candidates and the proporser and seconder of each candidate may attend the office of the Returning Officer, who shall allow them to examine the nomination papers of all the candidates which have been received by him as aforesaid.

(2)The Returning Officer shall examine the nomination papers and decide all questions which may arise as to the validity of any nomination and his decision thereon shall be final.

15. Withdrawal of candidature

(1)Any candidate may withdraw his candidature [before the time appointed for the scrutiny of nomination papers] [Inserted by S.R.O. 2282, dated 5th July, 1957] by notice in writing signed by him and delivered to the Returning Officer [***] [Omitted by S.R.O. 2282, dated 5th July, 1957]. A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be re-nominated as a candidate for the same election.

(2)The Returning Officer shall, on receiving a notice of withdrawal, publish the fact of such withdrawal in the Official Gazette.

16. Poll

(1)If only one candidate is duly nominated, the Returning Officer shall forthwith declare such candidate to be elected.

(2)If the number of duly nominated candidates exceeds one, the Returning Officer shall publish their names and addresses in the Official Gazette and shall further cause their names to be entered in the voting papers in Form No.II.

(3)If a poll is found necessary, the Returning Officer [shall, two weeks before the date appointed therefore, send by post to each elector] [Substitued by S.R.O. 2282, dated 5th July, 1957] a letter of intimation in Form No. IV together with a numbered declaration paper in Form No.III, a voting paper in Form II, containing the names of the candidates in alphabetical order and bearing the Returning Officer's initials or facsimile signature, a voting paper cover addressed to him (the Returning Officer) and an outer cover also addressed to him. A certificate of posting shall be obtained in respect of each such letter of intimation sent to an elector;Provided that the voting paper and other connected papers may also be sent to any elector on his applying to the Returning Officer for the same before the date appointed for the poll, if the Returning Officer is satisfied that the papers have not been sent to him.

(4)An elector who has not received the voting and other connected papers sent to him by post or who has lost them or in whose case the papers before their return to the Returning Officer have been inadvertently spoilt, may transmit a declaration to the effect signed by himself and request the Returning Officer not later than seven days before the date appointed for the poll] [Inserted by S.R.O. 2282, dated 5th July, 1957] to send him fresh papers and if the papers have been spoilt, the spoilt papers shall be cancel them on receipt. In every case in which fresh papers are issued, a mark shall be placed against the number relating to the elector's name in a copy of the State Medical Register to denote that fresh papers have been issued.

(5)No election shall be invalid by reason of the non-receipt by an elector of his voting paper.

17. Votes to be by registered post

- Every elector desirous of recording his vote shall, after filling up the declaration paper and the voting paper according to the directions given in the letter of intimation, enclose the voting paper in the voting paper cover, stick up the cover, enclose the cover and the declaration paper in the outer envelope addressed to the Returning Officer, and send the outer envelope by registered post at the elector's own cost to the Returning Officer, or delivers it in person in the office of the Returning Officer, so as to reach him not later than 5 p.m. on the date fixed for the poll. All envelopes received after that day and hour or received by unregistered post shall be rejected.

18. Endorsement by Returning Officer

- On receipt of the envelopes containing the declaration paper and the closed cover containing the voting paper, the Returning Officer shall endorse on the outer envelope the date and hour of receipt.

19. Candidates may be present when registered covers are opened -

The Returning Officer shall open the outer envelopes immediately after 5 p.m. on the day fixed for the poll at the place to which the envelopes are addressed to him. Any candidate may be present in person or may send a representative duly authorized by him in writing to attend at the time the outer envelopes are opened.

20. Rejection of voting papers

(1)A voting paper cover shall be rejected by the Returning Officer if -

(a)the outer envelope contains no declaration paper outside the voting paper cover, or

(b)the declaration paper is not the one sent by the Returning Officer, or

(c)the declaration paper is not signed by the elector, or

(d)the voting paper is placed outside the voting paper cover, or

(e)more than one declaration paper or voting paper cover have been enclosed in one and the same outer envelope.

(f)The State Registration Number is not given by the elector in the declaration paper.

(2)In each case of rejection, the word "Rejected" shall be endorsed on the voting paper cover and the declaration paper.

(3)After satisfying himself that the electors have affixed their signatures to the declaration papers, the Returning Officer shall keep all the declaration papers in safe custody, pending disposal under rule 23.

21. Scrutiny and Counting of votes

(1)The Returning Officer shall attend, for the purpose of scrutiny and counting of the votes at the date, time and place appointed by him in this behalf provided the date so appointed shall not be later than three days from the date fixed for the poll.

(2)All the voting paper covers, other than those rejected under rule 20, shall be opened and the voting paper shall then be scrutinized and the valid votes counted.

(3)A voting paper shall be invalid if -

(a)it does not bear the Returning Officer's initials, or facsimile signature; or

(b)a voter signs his name or writes a word or makes any mark on it, by which it becomes recognizable as his voting paper; or

(c)no note is recorded thereon; or

(d)the number of votes recorded thereon exceeds the number to be filled; or

(e)it is void for uncertainty of the vote exercised.

(4)Any candidate may be present in person or may send a representative duly authorized by him in writing to watch the process of counting.

(5)The Returning Officer shall show the voting papers, if requested to do so, to the candidates or their authorized representatives at the time of scrutiny and counting of votes.

(6)If any objection is made to any voting paper on the ground that it does not comply with the specified requirements or to any rejection by the Returning Officer of a voting paper, it shall be decided at once by the Returning Officer whose decision shall be final.

(7)The Returning Officer shall nominate such number of scrutinizers as he thinks fit. The scrutinizers shall be Gazetted Officers of the Government.

22. Declaration of results

(1)When the counting of the votes has been completed, the Returning Officer shall forthwith declare the candidate to whom the largest number of valid votes has been given to be duly elected and shall forthwith inform the successful candidate by letter of his being elected to the Council. If any candidate thus shown to be elected ***] [Omitted by S.R.O. 2282, dated 5th July, 1957] refuses to accept election, then in the place of that candidate, one of the number of votes have been given shall be held to have been elected and the same procedure shall be followed as often as a vacancy is caused in this way.

(2)When an equality of votes is found to exist between any candidates and the addition of a vote will entitle any of the candidates to be declared elected, the determination of the person to whom such one additional vote shall be deemed to have been given shall be made by lot to be drawn in the presence of the Returning Officer and in such manner as he may determine.

23. Voting paper to be retained for six months

- Upon the completion of the counting and after the result has been declared by him, the Returning Officer shall seal up the voting papers and all other documents relating to the election and shall retain the same for a period of six months and he shall not destroy or cause to be destroyed the records even after six months without the previous concurrence of the Central Government.

24. Result of Election

- The Returning Officer shall intimate the name of the elected candidate to the Central Government.

25. Power to declare any election void

(1)The Central Government may, on objection made by a candidate for any election within a period of thirty days from the date of the returned candidate, or of its own motive at any time, declare the election to be void on account of bribery, undue influence or other corrupt practice which, in the opinion of the Central Government, has interfered with the free and fair conduct of the election or for any other sufficient cause, and may call on the electorate to make a fresh election.

(2)The decision of the Central Government under this rule shall be final.

26. Nomination to the Council under Section 3(1)(d) pending elections -

Pending the preparation of the Indian Medical Register in accordance with the provisions of the Act, the members referred to the clause (d) of sub-section (1) of section 3 shall be nominated by the Central Government instead of being elected as provided therein and the member so nominated shall, on and from the commencement of the Indian Medical Council (Amendment) Rules, 1969, vacate, and shall be deemed always to have vacated, their offices as such.APPEAL UNDER SECTION 24 OF THE ACT

27.

(1)Where the name of any person has been removed from a State Medical Register on any ground other than that he is not possessed of the requisite medical qualifications or where any application made by the said person for the restoration of his name to the State Medical Register has been rejected, the said person may appeal to the Central Government against the decision of the State Government or other authority ordering such removal or rejecting his application.Provided that such an appeal shall lie to the Central Government only after the party has exhausted all his remedies under the State enactment concerned.

(2)Every such appeal which shall be in writing and addressed to the Central Government, shall state grounds for the appeal and shall be accompanied by all relevant documents in original. It shall also be accompanied by a Treasury Receipt for the payment of a fee of Rs.20/- (Rupees Twenty only) which shall not be refundable.

(3)An appeal shall be admitted by the Central Government only when it is made within thirty days from the date of the decision appealed against.

(4)The Central Government, on receipt of such an appeal, shall consult the Medical Council of India who shall be asked to give their opinion by a specified date. The decision of the Central Government shall be communicated to the appellant by registered post.

28.

- The decision of the Central Government shall be final on any question that may arise as to the intention, construction or application of these rules.FORM No. I(See Rule 11)Nomination paperElection under clause I of sub-section (1) of section 3 of the Indian Medical Council Act, 1956

1. Name of candidate..................................................................

2. Father's name..................................................................

3. Age..................................................................

4. Nature of qualification..................................................................

5. Registered number in the state Medical Register..................................................................

6. Address....................................................................

7. Signature of proposer..................................................................

8. Registered number of proposer in the State Medical Register......................................................

9. Signature of seconder....................................................................

10. Registered number of seconder in the State Medical Register......................................................

Declaration by the candidateI hereby declare that I agree to this nomination.Signature of the candidateThis nomination paper was received by me at........hour on the..............(Date).Returning OfficerInstructions

1. Nomination papers which are not received by the Returning Officer before (hour) on the ...........(date) will be invalid.

2. The names of the proposer and seconder, as they appear in the State Medical Register and their registered qualifications should also be clearly written below their respective signatures.

FORM No. II(See rule 16(2))Voting PaperVoting paperOne member is to be elected under Section 3(1)(c) of the Indian Medical Council Act, 1956 to the Indian Medical Council.Returning Officer

SerialNumber	Namesand addresses of Candidates duly nominated	Vote
Instructions
1.Each elector has one vote.
2.He shall vote by placing the mark X opposite the name of thecandidate whom he prefers.
3.The voting paper shall be invalid if -
(a)it does not bear the Returning Officer’s initials orfacsimile signatures; or
(b)the voter signs his name or writes a word or makes any mark orit, by which it becomes recognizable as his voting paper; or
(c)no vote is recorded thereon; or
(d)the mark X is placed opposite the names of more than onecandidate or if the mark is so placed as to render it doubtful towhich candidate it is intended to apply.

FORM No. III[See rule 16(3)]Declaration paper.Elections to the Indian Medical Council under Section 3 of the Indian Medical Council Act, 1956.Serial No...........................Elector's name...........................Number on the State Medical Register...........................Elector's declaration.I...........................(Name in full, and designation, if any) declare that I am an elector for the election of a member, to the Medical Council of India by the electorate under clause (c) of sub-section (1) of section 3 of the Indian Medical Council Act, 1956 and that I have signed no other voting paper at this election.Station..................Signature..................Date..................FORM No. IV(See rule 16 (3))Letter of IntimationSir/Madam,The persons whose names are printed on the voting paper sent herewith, have been duly nominated as candidates for election to the Medical Council of India. Should you desire to vote at the election, I request that you will....................

(a)fill up and sign the declaration paper;

(b)mark you vote in the column provided for the purpose in the voting paper as directed on the voting paper;

(c)enclosed the voting paper in the smaller cover; and stick it up; and

(d)enclose the smaller cover and the declaration paper in the outer envelop addressed to me and return the same to me by post or deliver it in person in my office so as to reach me not later than 5 p.m............... on the...............of 19.

2. The voting paper will be rejected, if.....................

(a)the outer envelope enclosing the voting paper cover is not sent by post or deliver it in person in my office or received later than the hour fixed for the closing of the poll, or

(b)the outer envelope contains no declaration paper outside the smaller cover; or

(c)the voting paper is placed outside the voting paper cover; or

(d)the declaration paper is not the one sent by the Returning Officer to the voter; or

(e)more than one declaration paper or voting paper cover have been enclosed in one and the same outer envelope; or

(f)the declaration is not signed by the elector; or

(g)the voting paper is invalid.

3. A voting paper will be invalid, if:-

(i)it does not bear the Returning Officer's initials or facsimile signature; or

(ii)a voter signs his name, or writes any word or makes any mark which it becomes recognizable as his voting paper; or

(iii)no vote is recorded thereon; or

(iv)the number of votes recorded thereon exceeds the number to be filled; or

(v)it is void for uncertainty of the vote exercised.

4. If a voting inadvertently spoils a voting paper, he can return it, not later than seven days before the date appointed for the pool, to the Returning Officer who will, if satisfied of such inadvertence, issue to him another voting paper.

5. The scrutiny and counting of votes will begin........on......(date) at.........(hour).

6. No person shall be present at the scrutiny and counting except the Returning Officer, such other persons as he may appoint to assist him, the candidates or their duly authorized representatives.

Returning Officer

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