Section 6 in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
6. Mode of election.
(1)An election under clauses (h), (i), (j) and (k) of sub-section (1) of Section 4 shall be conducted by the Council and an election under clauses (g), (1) and (m) of sub-section (1) of Section 4 shall be conducted by the bodies referred to therein in the prescribed manner.(2)If any of the bodies referred to in clauses (g), (1) and (m) of sub-section (1) of Section 4 does not, by such date as may be prescribed, elect a person to be a member of the Council, the State Government shall, by order in writing, appoint to the vacancy a person qualified for election thereto; and the person so appointed shall be deemed to be a member of the Council as if he had been duly elected by the said body.(3)Where any dispute arises regarding any election to the Council, it shall be referred to the State Government within such period as may be prescribed and the decision of the State Government thereon shall be final.
