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State of Odisha - Section
Section 48 in The Orissa Ayurvedic Medicine Rules, 1960
48.
The Registrar shall upon removal of any name from the register pursuant to the provisions of Section 19 (vi) forthwith send notice of such removal to the concerned registered or listed practitioner. Such notice shall be sent by registered post addressed to the registered address of the practitioner. The Registrar shall also send forthwith intimation of such removal to the restitution from which the practitioner had received his qualification. If it is only a warning or a censure, the fact shall be entered in the Remarks Column of the register.Form A[Rule 5]Notice of ElectionElection of a member or members to the Orissa State Council of Ayurvedic Medicine State Faculty or Ayurvedic Medicines.Notice is hereby given pursuant to the provisions of Rule 5 of the Orissa Ayurvedic Medicine Rules, 1960 that the election of members from among the following electorates for the State Council of Ayurvedic Medicine/ State Faculty of Ayurvedic Medicine to serve during the period expiring day of ..................is about to be held.Section.................Number of vacancies....................Nomination of eligible persons to fill up the vacancies are invited.Each candidate shall be nominated by a separate nomination paper and any person entitled to vote at the election may sign the nomination paper of any number of candidates not exceeding the number to the elected and for which he is entitled to vote.Every nomination paper shall be in Form 'B', giving all the details required therein.The nomination paper shall reach the undersigned not later than...................day of.................The Forms of nomination papers may be obtained on application from the undersigned. Nomination papers received by the Returning Officer after the aforesaid date shall be invalid.Returning OfficerAddress........Date.........Form B[Rule 7 (2)]Form on Nomination PaperElection of a member or members to the Orissa State Council of Ayurvedic Medicine Orissa State Faculty of Ayurvedic Medicine.I, the undersigned being a registered Ayurvedic practitioner hereby nominate...................registered as an Ayurvedic practitioner, his registration No. being......................as a candidate for election as a member to the Orissa State Council of Ayurvedic Medicine/Orissa State Faculty of Ayurvedic Medicine at the forthcoming election from the Electorate of Teachers of Ayurvedic Institution affiliated to the Faculty/Registered Diploma holders of the Council and its predecessor Registered practitioners.Signature..................Address...........................Registration No...................Date..................I, the undersigned second the proposal of Shri.........................Signature..................Address....................Registration No...................Date..................I, the undersigned hereby consent to accept nomination as a candidate for election to the Orissa State Council of Ayurvedic Medicine Orissa State Faculty of Ayurvedic Medicine and do further declare that I am willing to serve in the Council of Faculty, if elected.Signature..................Registration No...................Date..................I, hereby send Rs. 100 in cash by money order/postal order or pay cash in person.| Official mark of the Returning Officer | Names of candidates duly nominated | Registration number | Votes |
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