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State of Tamilnadu - Section

Section 20 in Rules Under Tamil Nadu Medical Registration Act, 1914

20. The decision of the Council on any question that may arise as to the intention, construction or application of these rules shall be final.

AnnexureForm 1(See rule 4)A. List of persons qualified to vote under clause (c) of sub-section (1) of section 5 of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914).
Name Qualification Designation Remarks
1 2 3 4
       
B. List of persons qualified to vote under clause (d) of sub-section (1) of section 5 of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914).
Name Qualification Designation Remarks
1 2 3 4
       
C. List of persons qualified to vote under clause (e) of sub-section (1) of section 5 of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914).
Name Qualification Designation Remarks
1 2 3 4
       
Form II(See rule 5)Nomination PaperElection under clause (c)/(d)/(e)/(f) of sub-section (1) of section 5 of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914).
1 Name of the candidate and registrationcertificate number :
2 Father's Name :
3 Age :
4 Registered qualifications of the candidate :
5 Address :
6 Signature of proposer :
7 Signature of seconder :
Declaration by the CandidateI hereby declare that I agree to this nomination.Signature of candidate.This nomination paper was received by me at (date and hour)Returning Officer.InstructionsNomination papers which are not received by the Returning Officer before............will be invalid.