Section 6 in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
6. Appointment of Returning Officer and provision for assistance.
(1)On the publication of a notification under rule 5, the State Government shall, in consultation with the President of the [Council] [Substituted by G.N. of 21.3.1985.], by notification in the Official Gazette, forthwith appoint a Returning Officer for every election to the [Council] [Substituted by G.N. of 21.3.1985.].(2)Where a person other than the Registrar is appointed as a Returning Officer, the staff of the [Council] [Substituted by G.N. of 21.3.1985.] all work under him for the purposes of the election.(3)Five copies of an electoral roll, maintained under rule 3 with, reference to the date notified for the purpose of an election to the [Council] [Substituted by G.N. of 21.3.1985.] shall, on the appointment of a Returning Officer, be forwarded by the Registrar to the Returning Officer.
