Section 60(2) in The Orissa Veterinary Practitioners Rules, 1976
(2)All applications for grant from the State Government shall be made by the Registrar on behalf of the Council after obtaining the permission of the Council. Each such application shall, invariably accompany a statement of estimated expenditure and the income of the Council and the audit report of the Council for the previous years :Provided that for the grant for the financial year in which the Council is constituted for the first time, it shall not be necessary to submit the audit report of the Council.
