Section 3(1) in The M.P. State Veterinary Council Rules, 1993
(1)For purposes of electing the members of the State Council under clause (a) of sub-section (1) of Section 32, the State Government of Madhya Pradesh shall by a notification published in its official Gazette, call upon the persons enrolled in the Madhya Pradesh State Veterinary Register maintained under Chapter VII of the Act, (hereinafter referred to as the register) to elect the said member, in accordance with the provisions of these rules.
