Section 6(1) in The Orissa Medical Registration Rules, 1965
(1)Any person whose name is included in the final electoral roll prepared under Sub-rule (4) of Rule 5 in respect of a particular Medical College under Clause (b) of Sub-section (1) of Section 4 may be nominated as a candidate for election to the said Medical College under the said Clause (b) and any person, whose name is included in the final electoral roll for the electorate under Clause (e) of Sub-section (1) of Section 4 may be nominated as a candidate for election under Clause (c) :Provided that the person is not disqualified for election to the Council under Section 5 or 6.
