Section 4 in Homoeopathy Central Council (Election) Rules, 1975
4. Posting of copies of State Register of Homoeopathy.
- [(1) Copies of the State Register of Homoeopathy shall be posted at the office of the Returning Officer and of the Board of the State concerned.] [Substituted by S.O. 222 dated 18.05.2012](2)The register shall be brought up-to-date before posting and for this purpose, the Returning Officer shall give one month's Notice to the Registrar (by whatever name called) of the Board concerned, who maintains the register in the State.(3)[ After expiry of one month's notice, as mentioned in sub-rule (2), the elections shall be conducted as per the names enrolled in the register available as on date:Provided that the Central Government shall not entertain any dispute referred to it, before or after the elections, with regard to any irregularities in the State register as made available to the Returning Officer by the Registrar of the concerned State Board who is responsible for maintaining the State Register as defined in clause 2(i) of the Homoeopathy Central Council Act, 1973.] [Inserted by Notification No. G.S.R. 373(E), dated 18.5.2012.]
