Section 15 in M.P. Paramedical Council (Election of Members) Regulations, 2001
15.
(1)If, in the case of an election under clause (xi) of sub-section (1) of Section 4 of the Act, the number of duly nominated candidates who stand for election does not exceed five i.e., the number to be elected under the said sub-clause the Returning Officer shall forthwith declare such candidates to be elected.(2)If the number of such candidates exceeds the number of five the Returning Officer shall forthwith publish their names and address in the Madhya Pradesh Gazette and shall further cause their names to be entered in the voting paper in Form III.(3)Any duly nominated candidate may withdraw her or his candidature by sending to the Returning Officer a written and signed withdrawal within seven days after her or his name has been published in the Madhya Pradesh Gazette and it shall not be permissible to her or him subsequently to cancel such withdrawal.(4)On receiving notice of such a withdrawal the Returning Officer shall publish the fact of withdrawal in the Madhya Pradesh Gazette.(5)In case of election, the Returning Officer shall send to all voters thirty days prior to the date fixed for election a notice by registered post alongwith a declaration in Form IV and a voting paper in Form III in which the names of all candidates shall be printed in alphabetical order in Hindi in Devnagri Script. The Returning Officer alongwith the above material also send to all voters the instruction for election in Form V one sell addressed envelop printed thereon "Voting Paper Envelop" for returning the voting paper with one more envelop duly addressed to the Returning Officer for covering the above envelop for delivery either by post or by person.(6)A voting paper alongwith other material referred to in clause (5) shall also be supplied to any elector on her/his applying to the Returning Officer for the same before the date fixed for election provided that the Returning Officer is satisfied that he/she has not been supplied the voting paper till then.(7)Such elector who has not received the voting paper and other material by post or who has lost them on receipt or who has inadvertently spoilt to the voting paper before sending to the Returning Officer may make request in writing for reissue of the same with such declaration as the case may be before seven says of the date fixed for election. He shall return, the spoilt to voting paper along with the above said request and the Returning Officer shall cancel such voting paper before issuing another voting paper.(8)In all such cases where voting paper has been issued twice, the Returning Officer shall make a sign on the name of such elector and record a note against his name of having issued another voting paper in the voters list.(9)No Election shall be invalidated by reason of the non-receipt by an elector of her or his voting paper.
