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State of Tamilnadu - Section

Section 18 in Rules Under Tamil Nadu Medical Registration Act, 1914

18. The decision of the Government on any question that may arise as to the intention, construction or application of these rules shall be final.

Form I(See rule 2)A. List of persons qualified to vote under clause (c) of sub-section (1) of section 5 of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914).
Name Qualification Designation Remarks
1 2 3 4
       
B. List of persons qualified to vote under clause (d) of sub-section (1) of section 5 of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914)
Name Qualification Designation Remarks
1 2 3 4
       
C. List of persons qualified to vote under clause (e) of sub-section (1) of section 5 of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914)
Name Qualification Designation Remarks
1 2 3 4
       
FORM II(See rule 3)Nomination PaperElection under clause (c)/(d)/(e)/(f) of sub-section (1) of section 5 of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914).
1 Name of the candidate :
2 Father's Name :
3 Age :
4 Nature of qualification under section 13 (a) and (b) :
5 Address :
6 Signature of proposer :
7 Signature of seconder :
Returning Officer.InstructionNomination papers which are not received by the Returning Officer before will be invalid.Form III(See rule 3)Declaration PaperElection to the Tamil Nadu Medical Council under clause (c)/(d)/(e)/(f) of sub-section (1) of section 5 of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914).Serial number -Elector's name -Number on the electoral roll, if any -Elector's DeclarationI,.........................................(name in full, and designation, if any) declare that I am an elector for the election of a member to the Tamil Nadu Medical Council by theRegistered Medical Practitioners under clause (c)/(d)/(e)/(f) of sub-section (1) of section (5) of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914) and have signed no other voting paper at this election.
StationDated SignatureAddress
Form IV(See rule 8)Voting PaperRegistered Medical Practitioners under clause (c)/(d)/(e)/(f) of sub-section (1) of section 5 of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914).
Serial Number Name of candidate duly nominated Vote
1 2 3
     
Returning Officer.Instructions