For the election of a member under clause (c) of Section 19, the Registrar shall, at least two months before the date on which the member is to take office, address the President of the Bihar Council of Medical Registration requesting him to arrange for the election of a member under the abovementioned clause, and the said President shall thereupon hold the election in the same manner as laid down in the Rules, which shall apply mutatis mutandis, for the election of a member of the Bihar Council of Medical Registration.
