Section 17 in The Orissa Medical Registration Rules, 1965
17.
(1)When the office of a member elected under Clause (a) of Subsection (1) of Section 4 becomes vacant by his resignation or death or under Sub-section (2) of Section 4 or Clause (1) of Section 10, the Registrar shall forthwith report the vacancy to the President and under his order thereon request the Registrar of the Utkal University to elect a member in the vacancy within two months from the date on which the vacancy occurs and intimate to the President the name of the person elected, with his qualifications, registration number, and address.The President shall thereupon report the same to the State Government for notification in the Orissa Gazette.(2)When such vacancy occurs amongst the members elected under Clause (b) of Sub-section (1) of Section 4, an election shall be held in accordance with the same rules as laid down for general election by the electoral body referred to in the said clause except that the period of publication of the draft electoral roll [vide Sub-rule (3) of Rule 5] shall not be more than 15 days.The programme of time for the several stages of the operation shall also be so arranged that the election may be completed within two months from the date of occurrence of the vacancy.Filling up of a casual vacancy amongst members elected[Under Clause (c) of Section 4 (1)]
