Section 5(3) in The Orissa Medical Registration Rules, 1965
(3)The draft electoral rolls under Sub-rule (1) shall be kept open in the office of the Returning Officer for public inspection for 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 shall be made in Form II (a) or Form II (b) or Form II (c), as the case may be. Such claim or objection shall be filed within the said period of fifteen days and shall be examined and decided by the Returning Officer and his decision shall be final.
