3. Representatives of medical faculties of Universities.
(1)The Registrar shall, by notice in writing inform the Registrar of every University established by law in the State that the term of Office of the member is due to expire on the date specified in the notice, such notice being given not later than sixty days before the expiry of such term; and likewise, inform the Registrar of every casual vacancy within thirty days of its occurrence; and call upon the Registrar to hold the election before the date specified in the notice. The notice shall be sent by registered post.(2)The name of the person elected shall, as soon as possible but not later than seven days after the date of declaration of the result of the election, be communicated by the Registrar of such University to the Government.
