Section 25(3) in The Orissa Ayurvedic Medicine Rules, 1960
(3)According to the recommendations of the Council, the names of the candidates shall either be entered in the list as in Form 'E' or rejected, as the case may be. Candidates who are not eligible to be listed as Ayurvedic practitioners shall be duly intimated by the Registrar. The Registrar shall grant a licence in Form 'F' to the listed practitioners, wherein the area of practice shall be specified in each case.
