Section 14 in Indian Medicine Central Council (Election) Rules, 1975
14. Casting of vote.
(1)Every elector desirous of recording his vote shall, reach the nearest polling booth to cast his vote on the date and time fixed for the poll.(2)The ballot shall be issued only to the eligible members on producing the copy of certificate of registration in the concerned State Board/ [Council of Indian System of Medicine] [Substituted 'Council of Homoeopathy' by Notification No. G.S.R. 1020(E), dated 9.10.2018 (w.e.f. 14.8.1975).] and any photo identity card issued by the Central/ State / Union Territory Government.(3)A member who is unable to provide his / her Membership / Registration number or any such additional details which bonafide his / her right of exercising the vote shall not be allowed to exercise his vote.(4)The entire process of instructions will also be made available on the Central Council of Indian Medicine website under the Column "ELECTION PROCESS". The member may look into the instructions and thereafter may cast their vote as per procedure.(5)A member shall not hold the Council or agency involved in the voting by responsible for any misuse thereof.
