Section 5(1) in The Orissa Medical Registration Rules, 1965
(1)For the purposes of election under Clause (b) of Sub-section (1) of Section 4, the Returning Officer shall cause to be prepared a draft electoral roll separately for each of the Medical Colleges of the State in Form I in which shall be included the names and other requisite particulars of all persons entitled to vote at such election up to the date appointed by the Returning Officer in that behalf.The Returning Officer appointed under the Act shall, prepare the electoral roll for the first as well as the subsequent election under Clause (c) of Subsection (1) of Section 4 in Form I (a) in which shall be included the names and other requisite particulars of all persons entitled to vote at such election up to the date appointed by the Returning Officer in this behalf.
