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State of Madhya Pradesh - Section

Section 95 in The M.P. State Dental Council Rules, 1969

95. Repeal and Saving.

- From the date of commencement of these rules, all previous rules, notification and orders on the subject stand repealed: Provided that anything done or any action taken in exercise of any power conferred by the said rules, shall be deemed to have been done or taken under this rules.Appendix IForm I(See Rule No. 6)Nomination PaperElection under clause (a)/(b) of section 21 of the Dentists Act, 1948.Name of candidate.....................Father's name...................Age..................Nature of qualification under Section 33......................Registration Certificate No......................Serial No. in the electoral roll.................Address...................
Name of proposer....................... Name of Seconder...............................
Registration Certificate No.................. Registration Certificate No..............
Serial No. in the electoial Roll............. Serial No. in the electoral roll.........
Qualification.................... Qualification...............
Address..................... Address..........................
Signature................... Signature........................
Declaration by the candidateI hereby declare that I agree to this nomination.Signature of the candidateThis nomination paper was received by me at................. hour on the (date)..........Returning Officer.Form II[See Rule 12 (4)]Declaration PaperElections of the Madhya Pradesh State Dental Council under clause (a)/(b) of section 21 of the Dentists Act, 1948.Serial number............Elector's name...........Serial number on the electoral roll..........Elector's DeclarationI.......... (Name in full, and designation if any) declare that I am an elector for the election of a member to the Madhya Pradesh State Dental Council by the electorate under clause (a)/(b) of section 21 of the Dentists Act, 1948 and that I have signed no other voting paper at this election.
Station........................ Signature.........................
Date........................... Address...........................
Form III[See Rule 12 (3)]Voting PaperElection to the Madhya Pradesh Dental Council under clause (a)/(b) of Section 21 of the Dentists Act, 1948.
Serial number............ Name of candidate duly nominated.............. Vote.......................
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