In the case of elected members, the President or any other person authorised by him in this behalf shall be the Returning Officer; and such Returning Officer shall, within 90 days after issue of notification by the State Government in the official Gazette, some time not less than 42 days nor more than 60 days before the days on which the term of office of such member or members will expire, and as soon as conveniently may be, after the occurrence of any vacancy arising from causes referred to in Section 27, sub-sections (2), (3) and (4) or from the death of any such member, or in respect of the 1st constitution of the Assam Dental Council under the orders of the State Government, issue his precept to the electorate concerned, requiring the said electorate to elect a member or members by a date mentioned in the precept.Nomination of Members
