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State of Rajasthan - Section
Section 63 in The Rajasthan Medical Rules, 1957
63.
The date on which the appeal is to be taken up by the Council shall be notified to the appellant. The appellant shall also be.allowed, if he so chooses, to represent his case before the Council, either by himself or by his legal representative.Form No. 1.(Vide Rule 3).Register showing particulars of the member of the Council.| Name | Address | Whether nominated or elected and in the case ofelected member, the clause of section 4 under which elected | Terms | Date of commencement of terms | The date on which the term is to expire inordinary course | If the office terminate before the due datementioned in column 6, then the date and reason of earliertermination (see sections 9 and 10 and rule 30.) |
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