Section 6 in The Orissa Medical Registration Rules, 1965
6.
(1)Any person whose name is included in the final electoral roll prepared under Sub-rule (4) of Rule 5 in respect of a particular Medical College under Clause (b) of Sub-section (1) of Section 4 may be nominated as a candidate for election to the said Medical College under the said Clause (b) and any person, whose name is included in the final electoral roll for the electorate under Clause (e) of Sub-section (1) of Section 4 may be nominated as a candidate for election under Clause (c) :Provided that the person is not disqualified for election to the Council under Section 5 or 6.(2)Every such nomination shall be made in writing Form III (a) or Form III (b), as the case may be, with complete and correct particulars as required therein, and shall be subscribed by a proposer and a seconder qualified to do so under Sub-rule (4) and the candidate shall make and sign the declaration specified in the Form.(3)No elector may subscribe, whether as proposer or seconder, more nomination papers than the number of vacancy or vacancies to be filled at the election by the particular electorate. If more nomination papers be subscribed by the same elector, then only the permissible number of such nomination papers first received by the Returning Officer, shall, if otherwise in order, be held to be valid, but if the Returning Officer is unable to determine the order in which such nomination papers were received by him, all of such nomination papers shall be held to be invalid.(4)The proposer and the seconder of a candidate for election from a particular Medical College under Clause (b) of Sub-section (1) of Section 4 shall be persons whose names are included in the final electoral roll prepared for the said Medical College under Clause (b) and the proposer and seconder of a candidate under Clause (c) of Sub-section (1) of Section 4 shall be persons whose names are included in the final electoral roll prepared for the said Clause (c); otherwise, the nomination paper shall be invalid.(5)A nomination paper may be sent by post or delivered otherwise, but a nomination paper received by the Returning Officer after the last date and hour notified therefor under Sub-rule (5) of Rule 5 shall be invalid.(6)On receipt of each nomination paper the Returning Officer shall forthwith endorse thereon the date and hour of its receipt.(7)The Returning officer shall examine each nomination paper and shall record thereon his decision accepting or rejecting the same, and, if a nomination paper is rejected, shall state in brief, his reason for such rejection, e.g., that it does not comply with the requirements of any particular rule or the provision of any section of the Act, or that it has reached after the last date and time fixed for the receipt of nominations.(8)Every nomination paper in respect of which the requirements of these rules have not been complied with shall be invalid.(9)On the date and at the time and place notified under Sub-rule (5) of Rule 5 for the scrutiny of nomination papers, every candidate and his proposer and seconder may attend and the Returning officer shall allow them to examine the nomination papers of all candidates which have been received by him and on which he has noted the result of his examination under Sub-rule (7). He shall decide all objections to his decision under that sub-rule as well as any question which may be raised as to the validity of any nomination, and his decision shall, subject to the provisions of Sub-rules (1) and (2) of Rule 14 be final.(10)Any candidate may withdraw his candidature by notice in writing subscribed by him and delivered to the Returning Officer up to 3 O'clock in the afternoon on the first working day following the date appointed for the scrutiny of nomination, or where an objection is decided under Sub-rule (9), on the first working day following the date of such decision. A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be re-nominated as a candidate for the same election. The candidature of any duly nominated candidate shall remain valid for all purposes of these rules unless withdrawn in accordance with this sub-rule.Election and voting
