(1)The Registrar shall prepare the electoral roll of registered practitioners from the register of Medical Practitioners. The electoral roll shall include the names of all practitioners on such date prior to the date of notice published under sub-rule (3) as may be fixed by the Council for each election.(2)The electoral roll shall be kept open for inspection in the office of the Council at least thirty days before the last date fixed for receipt of nomination papers under Rule 6.(3)The Registrar shall, at the same time issue a notice in the Official Gazette and in four prominent newspapers in Form 1 calling upon the registered practitioners to send their objections or suggestions, if any, with regard to the entries in the electoral roll before a date specified in the notice which will not be earlier than fifteen days of the publication of this notice. All objections received before the date specified in the notice shall be considered by the Registrar and correction made, if necessary, in the electoral roll.(4)Any practitioner aggrieved by the decision of the Registrar may, within five days, from the date of receipt of the order, prefer an appeal to the Government.
