Section 14(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
(2)The Registrar shall send copies of the electoral rolls so prepared to the principals or heads of recognized institutions at least thirty days before the date fixed for the receipt of nomination papers under rule 15 read with rule 4. Objections in respect of such rolls shall be lodged with the Registrar within at least fifteen days before the date aforesaid. On receipt of such objections the Registrar shall, after making such inquiries as he deems fit, amend the rolls by making such alterations in, and additions to, the said rolls as he deems fit before the date aforesaid.
