Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1) in The Orissa Ayurvedic Medicine Rules, 1960

(1)The Returning Officer shall, not less then sixty days and not more than ninety days before the date on which the term of office of the elected Members of the Council or the Faculty, as the case may be, is due to expire or where a vacancy occurs due to any of the events specified in Section 10, as soon as conveniently may be, on the happening of any such event, publish the Orissa Gazette a notice in Form 'A' showing therein the number of Member or Members to be elected to the Council or Faculty from the respective electorate.