Section 12 in The Orissa Medical Registration Rules, 1965
12.
(1)At least sixty days before the expiry of the term of office of any nominated member, the Registrar shall draw the attention of the President to the approaching vacancy, and the letter shall forthwith report it to the State Government for necessary action to fill the vacancy.(2)In the case of a casual vacancy for which a fresh nomination will be necessary under Clause (d) of Sub-section (1) of Section 4, the Registrar shall on receiving information that such a vacancy has occurred report the vacancy to the President forthwith and the President shall intimate the same to the State Government for necessary action for a fresh nomination.Publication of the names of members elected or nominated
