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State of Maharashtra - Section

Section 16 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961

16. Filling of Casual Vacancy.

- When there is a casual vacancy in the office of a member elected under clause (b), (c) or (d) of sub-section (2) of section 16, the Registrar shall, as soon as possible after the vacancy has occurred, take steps to fill in the vacancy by election held under provisions of these Rules.Form "A"(Rule 4 and rule 15 read with rule 4)Notice of ElectionElection to the [..............................] [Here insert 'Board' or 'Court of Examiners' as may be necessary.] of Homoeopathic and Biochemic Systems of Medicine, Bombay.Notice is hereby given pursuant to the provisions of rule 4 of the Board and Court of Examiner of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1960, that-
(1)an election is to be held of [........................] [Here insert the number of pending vacancies.] members of the [..........................] [Here insert 'Board' or 'Court of Examiners' as may be necessary.] of Homoeopathic and Biochemic Systems of Medicine, Bombay elected by the [.......................] [[Here insert -</p><p class=subpara1>(a) registered practitioners; or (b) principals or head of the recognised institutions; or (c) qualified teachers in the recognised institutions, as may be necessary.]] from amongst themselves;
(2)nominations of [........................] [[Here insert -</p><p class=subpara1>(a) registered practitioners; or (b) principals or head of the recognised institutions; or (c) qualified teachers in the recognised institutions, as may be necessary.]] eligible to fill the [seat/seats] [Strike off one of the alternatives as may be necessary.] are invited;
(3)forms of nomination paper may be obtained from the undersigned, on application;
(4)nomination papers may be sent to so as to reach the undersigned at or before .................... (hours) on the ...................... (date)
(5)nomination papers will be taken up for scrutiny at ................... (hours) on the .......... (date) at ................. (place);
(6)notice of withdrawal of candidature may be sent to as to reach the undersigned at or before ............... (hours) on the ................ (date);
(7)in the event of the election being contested -
(a)the voting papers may be sent by the electors so as to reach the undersigned at or before ............. (hours) on the .............. (date);
(b)the votes will be taken up for scrutiny and counting at .............. (hours) on the ........... (date) at ................ (place).
Date : .................Returning Officer.Address : ................Form "B"[Rule 5(4) and rule 15 read with rule 5(4)]Form of Nomination PaperElection to the [...............................] [Here insert 'Board' or 'Court of Examiners' as may be necessary.] of Homoeopathic and Biochemic
Systems of Medicine, Bombay(To be filled in by the Proposer)
I the undersigned, being a registered practitioner, hereby ....................... as a candidate for the forthcoming election to the [.........................] [Here insert 'Board' or 'Court of Examiners' as may be necessary.] of Homoeopathic and Biochemic Systems of Medicine.