Section 3 in The Orissa Medical Registration Rules, 1965
3. Resignation or any other reasons.
(1)In case of general election of a member under Clause (a) of Sub-section (1) of Section 4 the Registrar shall, at least sixty days before the expiry of the term of office of the member and in case of casual election due to death, resignation or any other reason within 30 days from the date of death request the Registrar of the Utkal University to get elected member under Clause (a) of Sub-section (1) of Section 4 and forward the name of the elected member with the particulars specified in Sub-rule (2) within a specified date.(2)When election has been completed the name of the person elected with his address, qualification and registration number shall be reported to the President by the Registrar of the Utkal University and the President shall report the same to the State Government for publication in the Orissa Gazette under Section 9.
