Section 6(4) in The Orissa Medical Registration Rules, 1965
(4)The proposer and the seconder of a candidate for election from a particular Medical College under Clause (b) of Sub-section (1) of Section 4 shall be persons whose names are included in the final electoral roll prepared for the said Medical College under Clause (b) and the proposer and seconder of a candidate under Clause (c) of Sub-section (1) of Section 4 shall be persons whose names are included in the final electoral roll prepared for the said Clause (c); otherwise, the nomination paper shall be invalid.
