Section 13(1) in The Rajasthan Medical Rules, 1957
(1)Subject to the provisions of sub-rule (5), any person whose name is included in the register of registered practitioners and who is not disqualified for election to the Council under Section 6 may be nominated as a candidate for election under clause (e) or clause (1) of Section 4, and any such person who is also a member of the Faculty of Medicine of the University of Rajputana may be so nominated for election under clause (e) of that section.
