Section 15 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
15. Application of rules 6 to 13 to the Elections to the Court.
(1)The provisions of rules 4 to 11 shall mutantis mutandis apply to any election to the Court held under clause (b) or (c) of sub-section (2) of section 16.(2)Without prejudice to the generality of the provisions of sub-rule (1), the rules 4 to 11 shall be deemed to be modified as follows in their application to the elections to the Court specified in the said sub-rule, namely:-(a)for the word "Board" wherever it occurs in the rules specified in sub-rule (1), the word "Court" shall be substituted;(b)in rule 4, in sub-rule (1), for the words, brackets, letters and figures "under clause (b) of sub-section (2) of section (3)" the words, brackets and figures "under clause (b) or (c), of sub-section (2) of section 16" shall be substituted;(c)in rule 5, in sub-rule (1), for the words, brackets, letter and figures "under clause (b) of sub-section (2) of section 3" the words, brackets, letters and figures "under clause (b), or clause (c), of sub-section (2) of section 16" respectively shall be substituted;(d)in rule 8, in sub-rule (7), in clause (b) for the words, brackets and figures "sub-section (3) of section 3" the words, brackets and figures, "sub-section (6) of section 16" shall be substituted(e)in rule 11, in sub-rules (1) and (3), for the word "President" the word "Chairman" shall be substituted.
