Section 3 in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
3. Electoral roll for elections to [Council] [Substituted by G.N. of 21.3.1985.]
(1)The medical list referred to in section 23 (including the addenda and the corrigenda thereto duly made, if any) 2 and in force on the date *notified under the [proviso to subsection (1) of section including the addenda and the corrigenda thereto duly made, if any)] [Substituted by G.N. of 21.3.1985.] and in force on such date* as the State Government may, by general or special order notify in this behalf, shall be the electoral roll for the purpose of an election to the [Council] [Substituted by G.N. of 21.3.1985.].(2)The Registrar shall maintain the electoral roll for the purposes of any election to the [Council] [Substituted by G.N. of 21.3.1985.] in such manner as the State Government may, from time to time, direct in this behalf, regard being had to the provisions of the said section 23, and the relevant rules thereunder including the Maharashtra Medical Practitioners' (Publication of Medical List) Rules, 1966 and the orders of the [Council] [Substituted by G.N. of 21.3.1985.], if any.
