Section 4 in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
4.
(i)The registering officer shall on publication of the notice under Rule 3, prepare and publish in the Official Gazette, a draft Electoral Roll in Form I for each of the electorates specified in clauses (e) to (i) of sub-section (1) of Section 3 on a date to be specified by the President together with a notice stating that any objection relating to entries in or omissions from the said Electoral Roll may be preferred to the registration officer at his office at Patna on or before the date specified in the notice.(ii)On the expiry of the period specified in the notice under sub-section (1) for receiving claims and objections, the registration officer shall consider the claims and objections so received and revise the Electoral Roll in accordance with any order which may be passed by him on such claims and objections. The Electoral Roll as so revised shall be deemed to be final and conclusive. A copy of the revised Electoral Roll shall be kept in the office of the Registration Officer and the District Magistrate for inspection and a notice that it has been finally published and kept in the office of Registration Officer and the District Magistrate and will be available for inspection shall be published in the Bihar Gazette.(iii)For the purpose of election to the Council under clauses (j) and (k) of Section 3 the State shall be divided by the President into suitable constituencies for Hakims and Vaidyas in accordance with the numbers of Hakims and Vaidyas to be elected under the above clauses.
