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 5] [Entire Act]

State of Odisha - Subsection

Section 5(4) in The Orissa Ayurvedic Medicine Rules, 1960

(4)In case of election to the Council under Clause (v) of Sub-section (2) of Section 3 the Registrar of the Council shall request the [Secretary] [Substituted vide Orissa Gazette Extraordinary No. 1722/.21.12.1977.] of the Council of Orissa Association of the Sanskrit Learning and Culture not less than sixty days before the constitution of the Council to arrange for election of such member who is an Ayurvedic practitioner. The Superintendent on receipt of the request shall arrange for such election in such manner as the Council of Orissa Association of Sanskrit Learning and Culture consider convenient so as to complete the election in time before the end of the term of the Council in case of a general election or as soon as possible for any other reason specified in Section 6. After the election is over the Superintendent shall forward the name of the person elected with his address to the President of the Orissa State Council of Ayurvedic Medicine for taking further steps.