Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(a) in The Orissa Medical Registration Rules, 1965

(a)if amongst the number of duly nominated candidates after any withdrawal of candidature under Sub-rule (10) of Rule 6, there be not more than two who are not in the service of any Government, the Returning Officer shall forthwith declare them to be elected and if the number of the remaining duly nominated candidates after any withdrawal of candidature under Sub-rule (10) of Rule 6 be not more than one, the Returning Officer shall also declare him to be elected without calling for a poll, and if the number of such remaining duly nominated candidates be more than one, the Returning Officer shall proceed to take steps to call for a poll in the manner hereinafter laid down, for election to fill up one seat;