Section 22(3) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
(3)In the case of an election to fill a vacancy in the Office of the President occurring by reason of his death, resignation, removal, disability or disqualification or other-wise, a notice under sub-rule (1) shall be issued as soon as may be after the occurrence of such vacancy.
