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State of Karnataka - Section

Section 5 in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961

5. Election of members.

(1)The election of practitioners entitled to be the members of the Board under clause (b) of sub-section (3) of section 3, shall be held [x x x] [Omitted by Act 13 of 1972 w.e.f. 30.12.1972] in such manner as may be prescribed.
(2)The election under clause (b) of sub-section (3) of section 3 shall be held according to the distributive system of voting.Explanation. - Distributive system of voting means a system of voting in which every voter shall be entitled to give as many votes as there are seats to be filled:Provided that no voter shall give more than one vote to any one candidate:Provided further that no voting paper shall be deemed to be valid unless the voter has recorded all the votes which he is entitled to give.