Section 22 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
22. Appointment of dates for nomination, etc.
- For election of President under sub-section (5) of section 3, a notice in Form II shall be published by affixture on the notice board appointing-(a)the last date for making nominations which shall, be a date not later than the eighth day after the date of publication of the notice;(b)a date for the scrutiny of nominations which shall be a date not later than the third day after the last date for making the nominations;(c)the date on which the votes of the members shall, if necessary, be taken which shall be a date not earlier than the seventh day after the last date for making the nominations.(2)In the case of the election to fill a vacancy caused by the expiration of the term of Office of the President, a notice under sub-rule (1) shall be published, as soon as conveniently may be, after the sixtieth day before the expiration of the term of office of the outgoing President and the dates shall be so appointed under the said sub-rule that the election will be completed at such time as will enable the President thereby elected to enter upon his office on the date following the expiration of the term of office of the outgoing President.(3)In the case of an election to fill a vacancy in the Office of the President occurring by reason of his death, resignation, removal, disability or disqualification or other-wise, a notice under sub-rule (1) shall be issued as soon as may be after the occurrence of such vacancy.(4)A copy of the notice published under sub-rule (1) shall be sent to every member of the Board by registered post.
