Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

(4)On the date fixed for election, the Director shall read out to the members, the names of the members nominated together with those of their proposers and seconders and if only one member has been so nominated, shall declare that member to be duly elected as the President and if more than one member have been so nominated the members shall proceed to elect the President by ballot.