Section 12(1) in The Rajasthan Medical Rules, 1957
(1)In respect of any election under clauses (e) and (f) of Section 4, the electoral rolls shall consist of a copy of the latest Annual Medical List corrected to the date just preceding the last date appointed by the Returning officer under rule 26 for the receipt of nomination papers:Provided that for an election held to fill a casual vacancy or vacancies the medical list shall be corrected in respect only of names of voter eligible to vote in the particular constituency or constituencies concerned.Note:- See also rule 13 (5).The corrected medical list shall be published at the office of the Returning Officer on the said last date for receipt of nomination papers and no practitioner whose name is entered in the register of registered practitioners on or after such last date shall be entitled to vote at the next succeeding elections.Nomination of candidates for election [for elections under clauses (c), (e) and (f) of Section 4].
