Section 3(2) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(2)The Registrar shall maintain the electoral roll for the purposes of any election to the [Council] [Substituted by G.N. of 21.3.1985.] in such manner as the State Government may, from time to time, direct in this behalf, regard being had to the provisions of the said section 23, and the relevant rules thereunder including the Maharashtra Medical Practitioners' (Publication of Medical List) Rules, 1966 and the orders of the [Council] [Substituted by G.N. of 21.3.1985.], if any.
