Section 16 in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
16.
The President shall appoint and shall notify in the official Gazette and in such other manner as he thinks fit, the date, time and place for each of the following proceedings, namely:(a)the receipt of nomination papers and their scrutiny;(b)the sending of voting papers;(c)the receipt of voting papers and the scrutiny and counting of votes.
