Section 4 in Indian Medicine Central Council (Election) Rules, 1975
4. Posting of copies of State Register of Indian Medicine.
(1)Copies of the State Register of Indian Medicine shall be posted at the office of the Returning Officer of the State concerned.(2)The register shall be brought up-to-date before posting and for this purpose the Returning Officer shall give one month's notice to the Registrar (by whatever name called) of the Board concerned, who maintains the register in the State.(3)[ After expiry of one month"s notice as mentioned in sub-rule (2), the elections shall be conducted as per the names enrolled in the register available as on a date:Provided that the Central Government shall not entertain any dispute referred to it, before or after the election, with regard to any irregularities in the State register as made available to the Returning Officer by the Registrar of the concerned State Board who is responsible for maintaining the State Register, as defined as in clause 2 (j) of the Indian Medicine Central Council Act, 1970.] [Inserted by G.S.R. 372(E). dated 18-05-2012]
