Section 7(2) in The Orissa Medical Registration Rules, 1965
(2)In a general election under Clause (c) of Sub-section (1) of Section 4-(a)if amongst the number of duly nominated candidates after any withdrawal of candidature under Sub-rule (10) of Rule 6, there be not more than two who are not in the service of any Government, the Returning Officer shall forthwith declare them to be elected and if the number of the remaining duly nominated candidates after any withdrawal of candidature under Sub-rule (10) of Rule 6 be not more than one, the Returning Officer shall also declare him to be elected without calling for a poll, and if the number of such remaining duly nominated candidates be more than one, the Returning Officer shall proceed to take steps to call for a poll in the manner hereinafter laid down, for election to fill up one seat;(b)if amongst the duly nominated candidates after any withdrawal of candidature under Sub-rule (10) of Rule 6, there be more than two who are not in the service under any Government, the Returning Officer shall proceed to take steps to call for a poll for the election of three members of whom at least two shall be not in service of any Government:Provided that if in such case the total number of duly nominated candidates after any withdrawal of candidature under Sub-rule (10) of Rule 6 including the two not in service under any Government and those who are not so be not more than three the Returning Officer shall without calling for a poll, declare all of them to be elected.
