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State of Karnataka - Section

Section 58 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

58. [ Fees and Allowances Payable to the Members of the Board. [Substituted by Notification No. PHS 85 PIM 66 dated: 4th September 1967.]

- For attending the meetings of the Board on the Executive Committee:-(i)the Official members of the Board shall be paid Travelling Allowance and Daily Allowances to which they are entitled under the Mysore Travelling Allowance Rules applicable to them for the time being in force; and(ii)the non-official members of the Board shall be paid a sitting fee of rupees ten only per day of sitting and Travelling Allowance and Daily Allowance at the rates specified in List "A" of the annexure to Annexure "A" to the Mysore Civil Services Rules, when they are required to be present at a place in connection with the business of the Board or the Executive Committee:Provided that no member whose ordinary place of residence is within the Corporation or Municipal or Panchayat limits of the place at which he is required to be present, shall draw Pravelling Allowance and Daily Allowance for attending the business of the Board:Provided further that no member shall be entitled to both Daily Allowance and sitting fee for the same day.][[59. [Substituted by Notification No. PHS 85 PIM 66, dated: 4th September 1967.]For attending the meeting of the Board or the Executive Committee, allowances shall be payable to members from the funds of the Board as set forth below: -]]Form - I[See Rule 4(2)]Preliminary electoral Roll containing lish of persons qualified to vote under clause (b) of sub-section (3) of Section 3 of the Mysore Ayurvedic and Unani Practitioner's Registration and medical practitioner's Miscellaneous Provisions Act, 1961.
Sl. No. Reg No. Name Qualifications Address Remarks
           
Returning Officer.Form - II[See Rules 4(2) and 22]Notice of ElectionElection / of members of the Board to the Office of the President.Notice is hereby given that -
(1)an election is to be held for electing the members of the Board to the Office of the President/.............................................................................
(2)nomination papers may be delivered between the hours of 11 O' Clock in the morning and 3 O'Clock in the afternoon by the candidate or his proposer or seconder at the Office of the Returning Officer on any date not later than the ................................................(date) ...................................
(3)Nomination paper will be taken up for scrutiny at............................ (hours) on ............................... (date) at ..........................................(place);
(4)notice of withdrawal of candidature, may be delivered by the candidate or by his proposer of seconder who has been authorised in this be half in writing by such candidate at the office of the Returning Officer before 3 O'Clock in the afternoon..........................................................
(5)nomination papers and notices of withdrawal may be delivered to the Returning Officer or any other officer authorised by him in his behalf at his office;
(6)in the event of election being contested the voting will take place on .............................................................................. meeting of the Board of which notice will be sent separately.Form - III[See Rules 6 and 23]Nomination PaperElection / of members of the Board to the Office of President.We hereby nominate........................................................ ....... (name and particulars of the candidate), as *as a candidate for the election/of the members of the Board / to the office of the President.We declare that both of us are electors / members of the Board.......................................Signature of proposer.Date....................................................................Signature of Seconder.Date..............................assent to this nomination.......................................Signature of Candidate.Date..............................*Particulars of the candidate will include the name of the father or husband of the candidate, his/her occupation and place of residence.Form - IV[See Rules 9 and 23]Notice of WithdrawalElection / of members of the Board / to the Office of the President.ToThe Returning Officer,.....................................