Section 5 in The Rajasthan Homoeopathic Medicine Rules, 1971
5. Electoral Rolls.
- (i) Registrar shall publish an up-to-date list of the Registered Homoeopaths with the following columns:-(a)Serial No.(b)Registered No.(c)Name.(d)Father's Name/Husband's Name.(e)Address.(f)Remarks.This list shall be called the General Electoral Roll.(ii)[ Homoeopathic teaching institutions recognised by the Board for the purpose of affiliation shall send a list of such of their teachers as are registered Homoeopaths setting out therein the particulars mentioned in clause (i) above in respect of every such teacher within 21 days from the announcement of the date of election. The Registrar shall publish a separate electoral roll of teachers. This shall be called "Teachers Electoral Roll". It will contain all the particulars mentioned above in respect of "General Electoral Rolls.] [Substituted by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.](iii)Electoral Rolls mentioned in sub-rule (i) and (ii) shall be available for sale by the Registrar at the price fixed by him and shall be opened for inspection free of cost in the office during office hours.
