Section 11(2) in The Orissa Medical Registration Rules, 1965
(2)On the expiry of the period mentioned in the foregoing sub-rule, the Registrar shall report to the President whether the person has informed him of his choice or not within the period, and the President shall forward the same to the State Government for taking the same into consideration when notifying in the Orissa Gazette under Rule 13 the names of the candidates who are to be deemed as finally elected and nominated under the several clauses of Sub-section (1) of Section 4.
