Section 9(4) in The Orissa Medical Registration Rules, 1965
(4)When forwarding the report of the Returning Officer under Sub-rule (3) to the State Government, the President shall report, for action under Section 8, what seats, if any could not be filled by election by any of the electoral bodies with the reasons why the seats could not be so filled, and also report whether the same person has been elected in more than one seat as a result of the election under Clauses (b) and (c) of Sub-section (1) of Section 4, and under any other clause of that sub-section.Disposal of election papers
