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State of Rajasthan - Section

Section 11 in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968

11.

For the election of a member under clause (c) of section 19, the Registrar shall, at least two months before the date on which the member is to take office, address the President of the Rajasthan Council of Medical Registration, requesting him to arrange for the election of a member under the above mentioned clause, and the said President shall thereupon hold the election in the same manner, as laid down in the rules, which shall apply mutatis mutandis for the election of an elected office bearer of the Rajasthan Council of Medical Registration.