Section 3A in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
3A. [ Preparation of list of voters. [Inserted by G.N. of 21.3.1985.]
(1)For the purpose of elections under clause (d) of sub-section (1) of section 3A, the Registrar shall prepare a list of voters of -(a)Principals or Heads of Colleges or Institutions affiliated to or, as the case may be, recognized by any statutory University in the State of Maharashtra and which are imparting education in Indian Medicine for appearing at the examinations held by any such University ; and(b)Teachers (other than Principals or Heads) of such colleges or institutions who are registered practitioners possessing any of the qualifications specified in the Schedule of the Act and for a period of not less than three years engaged in teaching in any of the systems of Indian Medicine in any such colleges or institutions, showing against the name of each voter included in the list of voters his qualifications and address.(2)The Registrar may call upon the principals or the heads of such Colleges or institutions to furnish such information as may be required for the purpose of preparing the list of voters, under sub-rule (1).(3)The Registrar shall, on a date not earlier than six months from the date of expiry of the term of members of the Council, publish the list of voters by exhibiting copies thereof in the office of the Council and also send copies of the list of voters to the Principals or Heads of such Colleges or institutions calling for objections within fifteen days from the date of the publication of such list. All objections received within the specified period shall be considered by the Registrar, who shall after making such inquiries as he deems fit, amend the list of voters as far as possible by making such alterations in, and additions to, the said list as found necessary, within a period of seven days after the expiry of the period of fifteen days referred to above.(4)The list of voters shall, subject to the alterations and additions made under sub-rule (3), if any, be the final and conclusive list of voters for the purpose of election to the Council.(5)The Registrar shall forward to the Returning Officer five copies each of the list of voters as soon as after the notification, calling upon principals or heads or teachers referred to in sub-clauses (i) and (ii) of clause (d) of sub-section (1) of section 3A, has been issued under these rules.]Part - III Elections to the [Council] [Substituted by G.N. of 21.3.1985.]
