Section 4 in The Orissa Medical Registration Rules, 1965
4.
In case of the first election to the Council under the Act, the Registrar of the existing Orissa Council of Medical Registration, shall, not less than thirty days before the constitution of the new Council, request the Registrar of the Utkal University to get elected under Clause (a) of Sub-section (1) of Section 4 of the Act a member to serve in Council.Thereupon the Registrar of the said University shall take steps for the said election in the manner provided for similar election in the University and shall forward the name of the elected candidate to the President of the existing Council within the specified date showing therein the qualification, registration number and complete address of the elected candidate. The President on receipt of the same shall report it to State Government for publication of the name in the Orissa Gazette.Electoral RollElection under Clauses (b) and (c) of Sub-section (1) of Section 4
