Section 43 in The Orissa Veterinary Council Rules, 1997
43. Application for registration and registration fees.
(1)Every person who holds a recognised veterinary qualifications included in the First and Second Schedule to the Act and resides in the State and is not otherwise disqualified shall apply to the Registrar in Form No. X duly filled in and signed by him along with Provisional/Degree/Certificate in original. Every applicant shall submit three copies of his recent passport size colour photographs along with application.(2)Every application shall accompanied by a registration fee of Rs. 25 (Twenty-five) through Bank Draft/Indian Postal Order drawn in favour of Register, Orissa Veterinary Council along with a service charge of rupees fifty only.(3)The registrar in accordance with the decision taken under Subsection (3) and (4) of Section 45 shall enter the name of such veterinary practitioner in the Register and shall thereupon issue a certificate of registration in Form XI.(4)The Registrar shall be the custodian of the register together with the fees received for registration.(5)The State Council shall charge a fee of Rs. 10 (Rupees ten) from person applying for a copy of the State Register under Section 51.(6)In the event of loss or destruction of the registration certificate, the holder may, at any time during which such certificate is valid, apply in Form No. XII, on payment of Rs. 10 (rupees ten) as fee for duplicate registration certificate. The Registrar on being satisfied shall grant a duplicate certificate. The certificate issued under this rule shall be marked "Duplicate" in red ink in block letters on top right hand corner of this certificate.(7)An application for registration of an additional qualification shall be made in Form No. XIII which shall be accompanied with fees of Rs. 15 (Rupees fifteen only).(8)On registration of an additional qualifications under Sub-rule (7) the Registrar shall grant a certificate to that effect in Form XIV.
