Section 3 in Gujarat State Council for Physiotherapy Rules, 2013
3. Preparation of electoral rolls for election of Council.
(1)For the purpose of election of a member of the Council under clause (VII) of sub-Section 2 of Section 3 of the Act, the Registrar shall prepare separate electoral rolls of Physiotherapists enrolled in the register maintained by the Council under Section 33 of the Act. The respective electoral roll shall include the names of all physiotherapists, registered up to such date, as may be fixed by the Council for each election.(2)The electoral roll shall be kept open for the inspection in the office of the Council at least thirty days before the last date fixed for the receipt of nomination. The Registrar shall at the same time issue a notice in the Official Gazette and atleast in four newspapers widely circulated in the State selected by him in Form-I, calling upon the registered physiotherapists to send their objections or suggestions, if any, with regard to the entries in the electoral rolls before a date specified in the notice which will not be earlier than fifteen days from the publication of the notice. All objections or suggestions received before the date specified in the notice shall be considered by the Registrar and corrections shall be made, if necessary, in the electoral rolls.(3)Any registered practitioner aggrieved by the decision of the Registrar may, within five days of receipt of the order, prefer an appeal to the State Government.
