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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961

(1)an election is to be held of [........................] [Here insert the number of pending vacancies.] members of the [..........................] [Here insert 'Board' or 'Court of Examiners' as may be necessary.] of Homoeopathic and Biochemic Systems of Medicine, Bombay elected by the [.......................] [[Here insert -</p><p class=subpara1>(a) registered practitioners; or (b) principals or head of the recognised institutions; or (c) qualified teachers in the recognised institutions, as may be necessary.]] from amongst themselves;