Section 3 in The Indian Medical Council, Rules, 1957
3. Representatives of Universities
(1)The President shall, not later than ninety days before the date of occurrence of vacancy by the expiry of the term of office of a member, send intimation thereof to the Central Government who shall, not later than sixty days before the date of occurrence of the vacancy, forward a notice by registered post to the Registrar of the University concerned requesting him to hold an election by a date not later than the date specified in the notice.(2)In the case of any other vacancy, the President shall notify the Central Government as soon as possible the occurrence of the vacancy and the Central Government shall thereupon forward a notice by registered post to the Registrar of the University concerned requesting him to hold an election to fill that vacancy by a date not later than the date specified in the notice.(3)For the purpose of the first election under clause (b) of Sub-Section (1) of Section 3, it shall be sufficient if the Central Government forwards a notice by registered post to the Registrar of each University concerned requesting him to hold the election by a date not later than the date specified in the notice.
