Section 5 in The Orissa Ayurvedic Medicine Rules, 1960
5. Notice of vacancy.
(1)The Returning Officer shall, not less then sixty days and not more than ninety days before the date on which the term of office of the elected Members of the Council or the Faculty, as the case may be, is due to expire or where a vacancy occurs due to any of the events specified in Section 10, as soon as conveniently may be, on the happening of any such event, publish the Orissa Gazette a notice in Form 'A' showing therein the number of Member or Members to be elected to the Council or Faculty from the respective electorate.(2)The draft electoral rolls in respect of each electorate under Clause,, (vi), (vii) and (viii) of Sub-section (2) of Section 3 and Clause (iv) of Section 4 of the Act shall be prepared every fifth year before the constitution of the Council and the Faculty in Forms M, M (i) and M (ii). The draft electoral rolls so prepared shall be kept open in the office of the Returning Officer for public inspection toy a period of not less than fifteen days. Any claim for inclusion of a new name or any objection to any entry in the draft electoral rolls may also be made to the Returning Officer. Such claim or objection shall be made within the said period of fifteen days and shall be examined and decided by the Returning Officer whose decision shall be final. The draft electoral rolls shall be corrected in accordance with the decision of the Returning Officer and the rolls thus corrected shall be abolished in the Gazette to be known as the final electoral rolls for the purpose of election. No person whose name is not included in the final electoral rolls shall be entitled to participate in the election.(3)In case of election of a Member of the Council from the Faculty of Medicine of the Utkal University the Registrar of the Council shall at least sixty days before the constitution of the Council, address the Registrar of the Utkal University to arrange for election of a Member under Clause (iv) of Sub-section (2) of Section 3 of the Act. The Registrar of the University on receipt of the proposal shall arrange for such election in such manner as the Faculty of Medicine of the Utkal University consider convenient, so as to complete the election in time before the end of the term of the Council in case of a general election or as soon as possible for any of the events specified in Section 10. After the election is over the Registrar shall forward the name of the person elected with his address to the President of the Council for taking further steps to report to Government for publication of the name in the Orissa Gazette under Section 8.(4)In case of election to the Council under Clause (v) of Sub-section (2) of Section 3 the Registrar of the Council shall request the [Secretary] [Substituted vide Orissa Gazette Extraordinary No. 1722/.21.12.1977.] of the Council of Orissa Association of the Sanskrit Learning and Culture not less than sixty days before the constitution of the Council to arrange for election of such member who is an Ayurvedic practitioner. The Superintendent on receipt of the request shall arrange for such election in such manner as the Council of Orissa Association of Sanskrit Learning and Culture consider convenient so as to complete the election in time before the end of the term of the Council in case of a general election or as soon as possible for any other reason specified in Section 6. After the election is over the Superintendent shall forward the name of the person elected with his address to the President of the Orissa State Council of Ayurvedic Medicine for taking further steps.(5)For the purpose Of election under Clause (vi) of Sub-section (2) of Section 3 the electoral roll shall be prepared in Form 'M' showing therein the names of all the teaching staff of the institutions affiliated to the Faculty and those who are registered practitioners under the Act.(6)For the purpose of election under Clause (vii) of Sub-section (2) of Section 3 the electoral roll shall be in Form 'M'.(i).(7)The electoral roll under Clause (viii) of Sub-section (2) of Section 3 shall be in Form 'M' (ii).(8)The electoral roll under Clause (iv) of Section 4 of the Act shall be in the same Form as prescribed in Sub-rule (5) of this rule.
