Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(17) in The Orissa Ayurvedic Medicine Rules, 1960

(17)After the declaration of the result of election and where the President himself is not the Returning Officer after the receipt by him of the result of such election from the Returning Officer the President shall forward such result to the State Government for publication in the Orissa Gazette under Section 8. The notification of the election of a member shall be read by the Secretary at the next meeting of the Council and the Faculty, and the new member shall then be introduced to the meeting by the President of the Council and the Chairman of the Faculty.