Section 6 in The Rajasthan Homoeopathic Medicine Rules, 1971
6. General provisions regarding Elections.
- (i) It shall be duty of the Registrar to take all steps in connection with the election of the members atleast 3 months before the expiry of the term of the Board.(ii)For the purpose of conducting the elections of the Board, including the elections of the Vice-Chairman, the Registrar shall be the Returning Officer, but State Government may appoint any other person to act as Returning Officer for any specific purpose in relation to such elections.(iii)Election programme shall be decided by the Government and it shall be the duty of the Registrar to comply with the directions of the Government issued from time to time.(iv)Nomination paper for the *[teacher] representative shall be in Form No. 4.(v)Nomination papers for election of general members of the Board shall be in Form No. 5.
