Section 6 in M.P. Paramedical Council (Election of Members) Regulations, 2001
6.
(1)The Registrar shall, after holding such summary inquiry in to the claims or objection as he thinks fit record his decision in writing.(2)No person shall be represented by any legal practitioner in any proceeding under this regulation.(3)The decision of the Registrar shall be final and the voters list shall be amended in accordance with such decision.(4)The voters list so amended shall be final and a certified copy of the same shall be kept in the office of the Council for record.
