Section 5 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
5. Preparation of electoral rolls.
(1)For the purpose of election under Section 4 of the Act, the Returning Officer, shall prepare in each Revenue Commissioner's Division, an electoral roll in Form I containing the names of all registered practitioners residing or practising in the division. The electoral rolls so prepared shall be published in the "Madhya Pradesh Gazette" at least two months before the election together with a notice stating that any objection relating to entries in or omission from the said electoral roll be preferred to the Returning Officer at his office on or before the date to be specified in the notice.(2)In the case of practitioner not residing in Madhya Pradesh his name shall be entered in the electoral roll of Revenue Commissioner's Division in which he originally practised.(3)No practitioner's name shall be included in the electoral rolls of more than one Revenue Commissioner's Division.
