Section 14(3) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
(3)The electoral rolls prepared under sub-rule (!) subject to their amendment, if any, under sub-rule (2), shall be the electoral rolls for elections under clauses (b) and (c) of sub-section (2) of section 16 and shall be published in the Official Gazette.
