Section 5(2) in The Orissa Ayurvedic Medicine Rules, 1960
(2)The draft electoral rolls in respect of each electorate under Clause,, (vi), (vii) and (viii) of Sub-section (2) of Section 3 and Clause (iv) of Section 4 of the Act shall be prepared every fifth year before the constitution of the Council and the Faculty in Forms M, M (i) and M (ii). The draft electoral rolls so prepared shall be kept open in the office of the Returning Officer for public inspection toy a period of not less than fifteen days. Any claim for inclusion of a new name or any objection to any entry in the draft electoral rolls may also be made to the Returning Officer. Such claim or objection shall be made within the said period of fifteen days and shall be examined and decided by the Returning Officer whose decision shall be final. The draft electoral rolls shall be corrected in accordance with the decision of the Returning Officer and the rolls thus corrected shall be abolished in the Gazette to be known as the final electoral rolls for the purpose of election. No person whose name is not included in the final electoral rolls shall be entitled to participate in the election.
