Section 4(3) in Indian Medicine Central Council (Election) Rules, 1975
(3)[ After expiry of one month"s notice as mentioned in sub-rule (2), the elections shall be conducted as per the names enrolled in the register available as on a date:Provided that the Central Government shall not entertain any dispute referred to it, before or after the election, with regard to any irregularities in the State register as made available to the Returning Officer by the Registrar of the concerned State Board who is responsible for maintaining the State Register, as defined as in clause 2 (j) of the Indian Medicine Central Council Act, 1970.] [Inserted by G.S.R. 372(E). dated 18-05-2012]
