Section 5 in The Orissa Medical Registration Rules, 1965
5.
(1)For the purposes of election under Clause (b) of Sub-section (1) of Section 4, the Returning Officer shall cause to be prepared a draft electoral roll separately for each of the Medical Colleges of the State in Form I in which shall be included the names and other requisite particulars of all persons entitled to vote at such election up to the date appointed by the Returning Officer in that behalf.The Returning Officer appointed under the Act shall, prepare the electoral roll for the first as well as the subsequent election under Clause (c) of Subsection (1) of Section 4 in Form I (a) in which shall be included the names and other requisite particulars of all persons entitled to vote at such election up to the date appointed by the Returning Officer in this behalf.(2)The date appointed under Sub-Rule (1) shall be notified by the Returning Officer in the Orissa Gazette and in such-other manner as he may think fit, together with the period (with dates) during which the draft electoral rolls shall be kept open for public inspection under Sub-rule (3).(3)The draft electoral rolls under Sub-rule (1) shall be kept open in the office of the Returning Officer for public inspection for 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 shall be made in Form II (a) or Form II (b) or Form II (c), as the case may be. Such claim or objection shall be filed within the said period of fifteen days and shall be examined and decided by the Returning Officer and his decision shall be final.(4)The draft electoral rolls shall be corrected in accordance with the decision of the Returning Officer and the roll thus corrected shall be the final electoral roll for the election in the respective electorate. In the preparation of the final electoral roll, registrations and restorations after the date appointed under Sub-rule (1) or new qualifications or employment obtained after that date shall be disregarded. No person whose name is not included in the final electoral roll for the election shall be entitled to participate in the election. Changes of address after the final electoral roll has been prepared shall be disregarded.(5)As soon as the final electoral roll has been prepared under Sub-rule (4), the Returning Officer shall notify the same in the Orissa Gazette and in such other manner as he may think fit and request all electors generally to participate in the election. He shall at the same time appoint and notify, in the above said manner, such date or dates or latest date, as the case may be, and if necessary, such time and place as may be deemed suitable, for each of the following operations, namely :(a)The last date and hour of receiving of nomination papers sent or delivered under Sub-rule (5) of Rule 6;(b)The scrutiny of nomination papers under Sub-rule (9) of Rule 6;(c)The last date for sending of voting papers with the relative identification envelopes under Clause (b) of Sub-rule (3) of Rule 7;(d)The last date and hour for receiving voting papers under Sub-rule (8) of Rule 7;(e)The scrutiny of voting papers and counting of votes, under Rule 8.The Returning Officer shall, in the same notification, invite electors who desired to nominate a candidate or to be nominated as such candidate, to obtain from him on application nomination papers in Form III (a) or Form III (b) according as the nomination is for election under Clause (b) or under Clause (c) of Sub-section (1) of Section 4.Nomination of candidates for election
