Section 5(5) in The Orissa Medical Registration Rules, 1965
(5)As soon as the final electoral roll has been prepared under Sub-rule (4), the Returning Officer shall notify the same in the Orissa Gazette and in such other manner as he may think fit and request all electors generally to participate in the election. He shall at the same time appoint and notify, in the above said manner, such date or dates or latest date, as the case may be, and if necessary, such time and place as may be deemed suitable, for each of the following operations, namely :(a)The last date and hour of receiving of nomination papers sent or delivered under Sub-rule (5) of Rule 6;(b)The scrutiny of nomination papers under Sub-rule (9) of Rule 6;(c)The last date for sending of voting papers with the relative identification envelopes under Clause (b) of Sub-rule (3) of Rule 7;(d)The last date and hour for receiving voting papers under Sub-rule (8) of Rule 7;(e)The scrutiny of voting papers and counting of votes, under Rule 8.The Returning Officer shall, in the same notification, invite electors who desired to nominate a candidate or to be nominated as such candidate, to obtain from him on application nomination papers in Form III (a) or Form III (b) according as the nomination is for election under Clause (b) or under Clause (c) of Sub-section (1) of Section 4.Nomination of candidates for election
