Section 4(i) in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
(i)The registering officer shall on publication of the notice under Rule 3, prepare and publish in the Official Gazette, a draft Electoral Roll in Form I for each of the electorates specified in clauses (e) to (i) of sub-section (1) of Section 3 on a date to be specified by the President together with a notice stating that any objection relating to entries in or omissions from the said Electoral Roll may be preferred to the registration officer at his office at Patna on or before the date specified in the notice.
