Section 23 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
23. Rules applicable for the conduct of election of the President subsequent to the date of nomination.
- The provisions of rules 6, 7, 8, 9 and 10 and Forms III, IV and V, of these rules relating to election of members of the Board shall mutatis mutandis apply to an election of the President:Provided that -(i)rule 9 shall apply subject to the modification that for the words, brackets, letter and figure, "fixed under clause (c) of rule 4", the words and brackets, letters and figures "immediately preceding the day fixed under clause (c) of rule 22", have been substituted; and(ii)the reference to any provisions of rule 4 for the purpose of these rules shall be construed as a reference to the corresponding provision of rule 22.
