Section 22 in Indian Medicine Central Council (Election) Rules, 1975
22. Representative of Universities.
(1)The president shall, not later than ninety days before the date of occurrence of a vacancy by the expiry of the term of office of a member from a University, send intimation thereof to the Central Government, who shall, not later than sixty days before the date of occurrence of the vacancy, forward a notice by registered post to the Registrar of the University concerned requesting him to hold an election by a date not later the date specified in the notice.(2)In the case of a vacancy occurring otherwise than as mentioned in sub-rule (1), the President shall notify the Central Government as soon as possible the occurrence of the vacancy and the Central Government shall thereupon forward a notice by registered post to the Registrar of the University concerned requesting him to hold an election by a date not later than the date specified in the notice.(3)For the purpose of the first election under clause (b) of sub-section (1) of Section 3, it shall be sufficient if the Central Government forward a notice by registered post to the Registrar of each University concerned requesting him to hold the election by a date not late than the date specified in the notice.(4)[ The issues relating to the eligibility of the members of the faculty or Department (by whatever name called), of the Ayurveda, Siddha and Unani Systems of Medicines the Universities shall be decided by the University concerned as per its bylaws and Statutes.] [Inserted by G.S.R. 372(E) dated 18-05-2012]
