Section 10 in The Orissa Ayurvedic Medicine Rules, 1960
10.
(1)The Returning Officer shall request the Secretary to the Orissa Legislative Assembly (hereinafter called the Assembly) for election of two persons from amongst its members to serve as members of the Council.(2)Thereupon steps shall be taken by the said Secretary for the said elections in the manner provided for similar elections in the Assembly.(3)The Returning Officer shall fix a date with reference to rhos date of the next sitting of the Assembly and the Secretary to the Assembly shall arrange business in such a manner as to finalise the electoral, and intimate the results to the Returning Officer with the date so fixed.(4)The Returning Officer on receipt of the report of the Secretary to the Assembly shall declare the members so elected as duly elected member or members of the Council under Section 3 (2) (iii) and shall intimate their names to the Government for notification in the Gazette under Section 8.
