Section 46(4) in The Orissa Veterinary Practitioners Rules, 1976
(4)Before the application is considered by the Council the Registrar shall notify the same to the licensing bodies whose qualifications were held by the applicant at the time his name was removed and shall further by letter addressed to the persons or body (if any) on whose complaint to applicant's name was removed, give notice of the application and of the time when the Council intends to consider the same.
