Section 18 in The Orissa Medical Registration Rules, 1965
18.
When the office of a member elected under Clause (c) of Subsection (1) of Section 4 becomes vacant by his resignation or death or under Sub-section (2) of Section 4 or Section 10, the Registrar shall forthwith report the vacancy to the President and under his orders thereon take steps to hold a bye-election in accordance with the same rules as laid down for general election.Election of President and Vice-President under Section 13
