Section 4 in The Orissa Veterinary Practitioners Rules, 1976
4. The electoral roll.
(1)For the purpose of an election under Clause (d) of Section 4, the Returning Officer shall cause to be prepared a draft electoral roll in which the names and other requisite particulars of all persons who may be entitled to vote at such election up to the date appointed by the Returning Officer in that behalf shall be included. The electoral roll shall be in Form No.I.(2)The date appointed under Sub-rule (1) as well as the date up to which the draft electoral roll shall be kept open for public inspection under Sub-rule (3) shall be notified by the Returning Officer in the Official Gazette and in such other manner as he may think fit, for general information.(3)The draft electoral roll shall be kept open in the office of the Returning Officer for public inspection for a period of not less than thirty days. Any claim for inclusion of a new name and any objection to any entry in the draft electoral roll shall be made in Form II (a) and Form II (b), respectively. Such claim or objection shall be filed within the period for which the draft electoral roll is kept open for inspection and shall be examined and decided by the Returning Officer and the decision shall be final.(4)The draft electoral roll shall be corrected in accordance with the decision of the Returning Officer and the roll thus corrected shall be the final electoral roll for the election. In the preparation of the final electoral roll, registration and restoration after the date appointed under the Sub-rule (1) or new qualifications of employment obtained after the date shall be disregarded. No person whose name is not included in the final electoral roll shall be entitled to participate in the election. Change of address after the final electoral roll has been prepared, shall be disregarded.(5)As soon as the final electoral roll has been prepared under Sub-Rule (4), the Returning Officer shall notify the fact in the "Official Gazette" and in such other manner as he may think fit. He shall at the same time appoint and notify in the same manner such date or dates or latest date, as the case may be, and if necessary, such time and place as may be deemed suitable for each of the following items, namely :(a)the issue of nomination paper;(b)the receipt of nomination paper sent or delivered under Sub-rule (5) of Rule 5;(c)the scrutiny of the nomination paper under Sub-rule (9) of Rule 5;(d)the sending of voting papers with the relative identification envelopes under Clause (b) of Sub-rule (2) of Rule 6;(e)the receipt of voting paper under Sub-rule (8) of Rule 6, and(f)the scrutiny of voting papers and counting of votes under Rule 7.
