Section 17(2) in The Orissa Medical Registration Rules, 1965
(2)When such vacancy occurs amongst the members elected under Clause (b) of Sub-section (1) of Section 4, an election shall be held in accordance with the same rules as laid down for general election by the electoral body referred to in the said clause except that the period of publication of the draft electoral roll [vide Sub-rule (3) of Rule 5] shall not be more than 15 days.The programme of time for the several stages of the operation shall also be so arranged that the election may be completed within two months from the date of occurrence of the vacancy.Filling up of a casual vacancy amongst members elected[Under Clause (c) of Section 4 (1)]
