Section 6 in Rajasthan Para-medical Council Rules, 2014
6. Electoral Roll.
(1)The Electoral Roll shall consist of, -(i)where the election is under clause (i) of section, 4, the list of registered Para-medical Professionals in all its parts, as printed and published under section 27 of the Act corrected up to the date immediately preceding the day on which notification for election is published.(ii)where the election is under clause (iii) of section 4, the list of teachers of the institutions recognized by the Rajasthan Para-medical Council. Every recognized Para-medical Institution shall intimate to the Registrar, Rajasthan Para-medical Council the names of the teachers and their contact information on roll of the institution at the beginning of the academic session every year within seven days of beginning of the academic session. The Registrar shall hand over consolidated list of all the lists, so received, to the Returning Officer on the day on>which notification for election is published.(2)Copies of the Electoral Roll shall be made available to any person who desires to obtain copies on payment of a fee of rupees ten per page.(3)A person whose name is not borne on the Electoral Roll shall not be entitled to participate in the election.
