Section 8 in The Orissa Medical Registration Act, 1961
8. Nomination of members in default of election.
- If any of the electorate bodies referred to in Clauses (a), (b) and (c) of Sub-section (1) of Section 4 fails by such date as may be prescribed by rules made in that behalf, to elect a member, the State Government shall nominate a member in his place and any person so nominated shall be deemed to be a member as if he had been duly elected by such body.
