Section 25(1) in The Orissa Dental Council Rules, 1969
(1)the electoral rolls shall be prepared by the Registrar from the respective Registrar and shall contain the name, qualifications and address of every person qualified-to vote for the election of a member to fill up the vacancy or vacancies. Any person who is qualified for election to the State Council under Clauses (a) and (b) of Section 21 of the Act may be nominated as a candidate for election under the said clause of the said section;
