Section 58(6) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
(6)in the event of election being contested the voting will take place on .............................................................................. meeting of the Board of which notice will be sent separately.Form - III[See Rules 6 and 23]Nomination PaperElection / of members of the Board to the Office of President.We hereby nominate........................................................ ....... (name and particulars of the candidate), as *as a candidate for the election/of the members of the Board / to the office of the President.We declare that both of us are electors / members of the Board.......................................Signature of proposer.Date....................................................................Signature of Seconder.Date..............................assent to this nomination.......................................Signature of Candidate.Date..............................*Particulars of the candidate will include the name of the father or husband of the candidate, his/her occupation and place of residence.Form - IV[See Rules 9 and 23]Notice of WithdrawalElection / of members of the Board / to the Office of the President.ToThe Returning Officer,.....................................
