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State of Rajasthan - Section

Section 6 in The Rajasthan Medical Rules, 1957

6.

The staff of medical school or college authorised to elect a member under clause (d) of Section 4 consisting of the Principal. Professors, resident physicians and surgeons and visiting physicians and surgeons holding teaching appointments in attached hospitals shall, at a meeting specially convened for the purpose, elect one of the staff, who must be a registered practitioner, to be a member of the Council and report the name to the President in ample time to obtain its publication under Section 7 in the Rajasthan Gazette prior to the reconstitution of the Council or to the expiry of his term of office or within one month after the occurrence of a casual vacancy, as the case may be.