Section 58 in Punjab State Veterinary Council Rules, 1997
58. Repeal and Savings. [Section 65(2)(o)].
- The Punjab Veterinary Council Rules, 1982 are hereby repealed :Provided that any thing done or any action taken under these rules which are hereby repealed shall be deemed to have been done or taken under the provisions of these rules.Form I[See Rules 6 and 7(1)]Claim for Including of a Name in the Electoral RollToThe Registrar,Punjab Council,_____________________,Chandigarh, (U.T.).Sir,Under Rules 4 and 5 of the Punjab Council Rules, 1997 I do hereby file claim for inclusion of my name in the Electoral Rolls for the ensuing election to the Punjab Council, under clause (a) of Sub-section (1) of Section 32 of the Indian Veterinary Council Act, 1984. The relevant details are as under :-Name (in block letters) _________________________________________Registration No. ______________________________________________Address _____________________________________________________Academic qualifications ________________________________________Designation and official address, if any ____________________________Ground for the claim, (with proof, if any) __________________________I declare that I am a citizen of India residing in Punjab State and practising veterinary medicine/employed in the Punjab State.Place :_____________________Date :_____________________Signature of claimantFor office useAccepted/rejected.Registrar.Form II[See Rules 6 and 7(2)]Objection to an Entry in the Draft Electoral Roll(To be submitted personally to the Registrar by the objector)ToThe Registrar,Punjab Council,_____________________Chandigarh, (U.T.),Sir,Under Rules 4 and 5 of the Punjab State Veterinary Council Rules, 1997, I do hereby file the following objection(s) to the entries made in the draft electoral rolls prepared by you for the ensuing election to the Punjab Council, under clause (a) of sub-section (1) of Section 32 of the Indian Veterinary Council Act, 1984 :-
