Section 27 in Indian Medicine Central Council (Election) Rules, 1975
27. Returning officer or Registrar of Universities to inquire into disputes raised during election process.
- Notwithstanding anything contained in the rules, the Returning officer or the Registrar, as the case may be, shall decide into the disputes raised during the election process i.e. from date of receipt of the nomination papers till the date of declaration of result:Provided that the Central Government shall decide all such issues if referred to it within the time period specified in rule 25, irrespective of whether or not the same disputes raised before the Returning Officer or the Registrar has been decided or not.
