Section 22(1) in Homoeopathy Central Council (Election) Rules, 1975
(1)The President shall, not later than ninty days before the date of occurrence of a vacancy by the expiry of the term of office of a member from a University, send intimation thereof to the Central Government who shall not later than sixty days before the date of occurrence of the vacancy, forward a notice by registered post to the Registrar of the University concerned requesting him to hold an election by a date not later than the date specified in the notice:Provided that for the purpose of the first election under clause (b) of the sub-section (1) of Section 3, it shall be sufficient if the Central Government forward a notice by registered post to the Registrar of each University concerned requesting him to hold the election by a date not later than the date specified in the notice.
