Section 3A(3) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(3)The Registrar shall, on a date not earlier than six months from the date of expiry of the term of members of the Council, publish the list of voters by exhibiting copies thereof in the office of the Council and also send copies of the list of voters to the Principals or Heads of such Colleges or institutions calling for objections within fifteen days from the date of the publication of such list. All objections received within the specified period shall be considered by the Registrar, who shall after making such inquiries as he deems fit, amend the list of voters as far as possible by making such alterations in, and additions to, the said list as found necessary, within a period of seven days after the expiry of the period of fifteen days referred to above.
