Section 5 in The Bihar and Orissa Medical Act, 1916
5. Nomination of members in default of election.
- If any of the electoral bodies referred to in [Clauses (b) to (d) of sub-section (1) of Section 4] [Substituted for the words and figures 'Clauses (c) to (e) of Section 4' by the Bihar Act 16 of 1947.] does not, by such date as may be prescribed by Rule made in that behalf under Section 33, elect a person to be a member the Council, the [State] [Substituted by the A.L.O. for the word 'Provincial'.] Government shall nominate a member in his place; and any person so nominated shall be deemed to be a member as if he had been duly elected by such body.
