Section 4 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
4. Fixation of Dates for the election.
- Election under clause (b) of sub-section (2) of section 3 shall be held by postal ballot.(2)For purposes of the election the Returning Officer fix the dates for the following stages of election, namely:-(a)the last date and time for the receipt of nomination papers;(b)the date, time and place for the scrutiny of nomination papers, such date being not later than the fourth day from the last date for the receipt of nomination papers as the first day for the purpose;(c)the last date and time for the withdrawal of candidature such date being not later than third day from the day on which the scrutiny of nomination papers is completed, counting the day on which the scrutiny of nomination papers is completed as the first day for the purpose;(d)the last date and time for the receipt of the voting papers by the Returning Officer from the electors; and(e)the date and time and place for the scrutiny and counting of votes.(3)The Returning Officer shall, as far as possible, fix the election programme in such a manner as to complete the whole election before the expiry of the term of the members:Provided that no election shall be void merely on account of its not being completed before the expiry of the term of the members.(4)At least fifteen days before the date fixed under clause (a) of sub-rule (2) for the receipt of nomination papers, the Returning Officer shall publish in the Official Gazette and in at least four newspapers selected by the Returning Officer, a notice in Form "A" notifying the dates fixed under sub-rule (2) and calling upon the electors to elect new members and to make nomination therefor.
