Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3) in The Orissa Ayurvedic Medicine Rules, 1960

(3)In case of election of a Member of the Council from the Faculty of Medicine of the Utkal University the Registrar of the Council shall at least sixty days before the constitution of the Council, address the Registrar of the Utkal University to arrange for election of a Member under Clause (iv) of Sub-section (2) of Section 3 of the Act. The Registrar of the University on receipt of the proposal shall arrange for such election in such manner as the Faculty of Medicine of the Utkal University consider convenient, so as to complete the election in time before the end of the term of the Council in case of a general election or as soon as possible for any of the events specified in Section 10. After the election is over the Registrar shall forward the name of the person elected with his address to the President of the Council for taking further steps to report to Government for publication of the name in the Orissa Gazette under Section 8.