Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Odisha - Act

The Orissa Veterinary Council Rules, 1997

ODISHA
India

The Orissa Veterinary Council Rules, 1997

Rule THE-ORISSA-VETERINARY-COUNCIL-RULES-1997 of 1997

  • Published on 18 September 1997
  • Commenced on 18 September 1997
  • [This is the version of this document from 18 September 1997.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Orissa Veterinary Council Rules, 1997Published vide Notification S.R.O. No. 576/97 dated 18.9.1997S.R.O. No. 576/97. - In exercise of the powers conferred by Section 65 of the Indian Veterinary Council Act, 1984 (52 of 1984), the State Government do hereby make the following rules, namely :

Part I – Preliminary

1. Short title, extent and commencement.

(1)These rules may be called the Orissa Veterinary Council Rules, 1997.
(2)They shall extend to the whole of the State of Orissa.
(3)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires;
(a)"Act" means the Indian Veterinary Council Act, 1984 (52 of 1984);
(b)"Corrupt Practices" means corrupt practices as defined under Section 123 of Representation of the People Act, 1951;
(c)"Executive Committee" means the Executive Committee appointed under Section 40 of the Act;
(d)"Election" or "re-election" means election or re-election to the State Veterinary Council as the case may be;
(e)"Form" means a form appended to these rules;
(f)"Nomination" or "re-nomination" means nomination or re-nomination to the State Veterinary Council, as the case may be;
(g)"President" means the President of the State Veterinary Council;
(h)"Register" means the State Veterinary Register maintained under Section 44 of the Act;
(i)"Registrar" means the Registrar of the State Veterinary Council;
(j)"Returning Officer" means the Registrar or any other person authorised by the Government to act as Returning Officer;
(k)"Section" means a section of the Act;
(l)"Service" means the service constituted under these rules;
(m)"State Council" means the Orissa State Veterinary Council established under Section 32 of the Act;
(n)"State Government" means the State Government of Orissa;
(o)"Tribunal" means the registration Tribunal constituted under Section 45 of the Act;
(p)"Vice-President" means the Vice-President of the State Veterinary Council.
(2)All other words and expressions used in these rules but not defined, unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Act.

3. Notification for election.

- For the purpose of electing the members of the State Council under Clause (a) of Sub-section (1) of Section 32, the State Government shall, as soon as the occasion arises by notification published in the Official Gazette, call upon the veterinary practitioners enrolled in that Register to elect the required number of members in accordance with the provisions of these rules.

4. Preparation of the electoral roll.

(1)As soon as may be after publication of the notification under Rule 3, the Registrar shall prepare the electoral roll in Form No. 1 which shall contain the name of every person whose name is entered in the Register.
(2)The names of the electors shall be arranged in the order in which they are entered in the Register.

5. Publication of the draft electoral roll.

- The Registrar shall publish the electoral roll prepared under Rule 4 in the official Gazette inviting objections and suggestions for inclusion or exclusion of names in the said list and display one copy in the office of the State Council and office of the Chief District Veterinary Officers.

6. Period for lodging claims and objections.

- Every claim for inclusion of a name in the roll and every objection to an entry therein claiming exclusion shall be lodged within a period of thirty days from the date of publication of the draft electoral roll in Forms No. II and No. III respectively.

7. Objection and the manner of their disposal.

(1)Every claim in Form No. II shall be signed by the person who requires his name to be included in the roll.
(2)Every claim made in Form No. II to the inclusion of a name or objection for exclusion made in Form No. III in the roll shall be signed by a person whose name is already included, in the roll and shall be countersigned by another person whose name also found place in the roll.
(3)Every such claim for inclusion or any objection for exclusion of name as the case may be, shall; be examined by the Registrar who shall record his remarks thereon, following which he may either allow or reject the claim or objection.Provided that a claim for inclusion or objection for exclusion shall not be rejected unless the person making it is given an opportunity of making representation against such rejection.
(4)The decision of the Registrar allowing or rejecting a claim for objection shall be final.

8. Final publication of the roll.

(1)The registrar shall, after disposing of the claims and objections, if any, under Rule 7 prepare a final list after carrying out any clerical or printing error and other inaccuracies in the draft roll subsequently discovered or brought to his notice.
(2)The Registrar shall publish the final roll in the Official Gazette making a complete copy thereof available for inspection by displaying it at the office of the State Council.
(3)On such publication, the roll shall be the electoral roll of persons who elect the members of the State Council and shall be eligible to stand in the election in accordance with Clause (a) of Sub-section (1) of Section 32.
(4)A copy of the roll together with the list of amendments published under Sub-rule (2) above shall be sent by the Registrar to the State Government.

9. Returning Officer and Assistant Returning Officer.

(1)The State Government shall, after receipt of a copy of the electoral roll published under Rule 8, appoint the Registrar or an officer of the State Government as the Returning Officer to conduct the election.
(2)The State Government may appoint one or more persons, who shall be officers of the State Government to assist the Returning Officer in the performance of his functions as Assistant Returning Officers.
(3)Every Assistant Returning Officer shall, subject to the control of the Returning Officer, be competent to perform all or any of the functions of the Returning Officer ;Provided that no Assistant Returning Officer shall perform any of the functions of the Returning Officer relating to the issue of ballot papers, counting of ballot papers and declaration of results of election.

10. Appointment of dates for nomination.

(1)The Returning Officer shall, by notification in the Official Gazette appoint.
(a)the date for inviting nominations of candidates for election to the State Council and the date for withdrawal of nominations after scrutiny which shall be seven days after the date of receipt of the nomination.
Provided that if these days are public holidays the next succeeding working day shall be shall be the last date for filing or withdrawal of nominations, as the case may be;
(b)the date of poll, if necessary shall be a date not earlier than thirtieth day after the last date for withdrawal of candidature; and
(c)the date and the time for counting of votes and for declaration of results thereof shall be within two clear days from the date of the poll.
(2)The notification issued under Sub-rule (1) above shall specify the place at which the nomination papers are to be delivered.

11. Presentation of nomination paper and requirement for valid nomination.

(1)On or before the date appointed under Sub-clause (a) of Sub-rule (1) of Rule 10, each candidate shall send by registered post with acknowledgement due, or deliver in person to the Returning Officer a nomination paper in Form No. IV.
(2)Every nomination paper shall be subscribed by two electors, one as the proposer and the other as the seconder and assented by the candidate proposed and seconded by them;Provided that no elector shall subscribe either as proposer or as seconder more nomination papers than the vacancies required to be filled up ;Provided further that, if an elector subscribes to more number of nomination papers than the vacancies to be filled up, the nomination papers first received by the Returning Officer equal to the number of seats to be filled up shall, if they are otherwise in order, be held to be valid, and if all such nomination papers subscribed by the same elector in excess of the number of seats to be filled up are received simultaneously, all such nomination papers shall be held to be invalid.
(3)On receipt of each nomination paper the Returning Officer shall endorse thereon the date and the hour of receipt.

12. Rejection of nomination papers.

- A nomination paper which is not received on or before the date appointed by the Returning Officer shall be rejected.

13. Scrutiny of nomination papers.

(1)On the date and time appointed by the Returning Officer for scrutiny of nomination papers, the candidate or his representatives duly authorised by the candidates in this behalf, may attend the office of the Returning Officer who shall allow them to examine the nomination papers of all the candidates which have been received by him.
(2)The Returning Officer shall examine the nomination papers thus received and decide all questions that may arise as to the validity of the nomination and his decision thereon shall be final.

14. Withdrawal of candidature.

(1)Any candidate may withdraw his candidature by giving in writing, signed by him and delivered to the Returning Officer on or before the date fixed under Clause (a) of Sub-rule (1) or Rule 10.
(2)A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal for the same election.

15. Publication of the list of contesting candidates.

(1)Immediately after the expiry of the period within which candidature may be withdrawn under Rule 14, the Returning Officer shall prepare and publish a list of contesting candidates who were validly nominated.
(2)The said list shall contain the names in alphabetical order and the addresses of the contesting candidates as given in the nomination papers.
(3)The said list shall be published in the official Gazette and be given wide publicity in such manner as the Registering Officer may deem fit.

16. Poll.

(1)If the number of duly nominated candidates for election does not exceed the number of members to be elected, the Returning Officer shall forthwith declare such candidates to be duly elected.
(2)If the number of such candidates exceeds the number of members to be so elected, the Returning Officer shall, not later than thirty days before the date appointed for the poll, send by registered post to every elector a letter of intimation in Form No. V together with a declaration paper in Form No. VI, a ballot paper in Form VII, containing the names of the candidates in alphabetical order and bearing the Returning Officer's initials of facsimile signature a ballot paper cover addressed to the Returning Officer and an outer cover also addressed to the said Officer :Provided that the ballot paper and other connected papers may also be sent to any elector on his applying to the Returning Officer for the same before the date appointed for the poll, if the Returning Officer is satisfied that the papers have not ben sent to him.
(3)A certificate of posting shall be obtained in respect of each such letter of intimation sent to an elector under Sub-rule (2).
(4)An elector who has not received the ballot paper and other connected papers sent to him by post or who has lost them or in whose case the papers before their return to the Returning Officer have been inadvertently spoilt, may transmit a declaration in writing to that effect and request the Returning Officer not later than fifteen days before the date appointed for poll to send him fresh papers and if the papers have been spoilt, the spoilt papers shall be returned to the Returning Officer who shall cancel them on receipt.
(5)In very case in which such fresh papers have been issued, a mark shall be placed against the number relating to the elector's name in the electoral roll to denote that fresh papers have been issued to him.
(6)No election shall be invalid by reason of non-receipt by an elector of his ballot paper and other connected papers.
(7)Each elector shall have the right to cast his/her vote for as many candidates as there are seats to be filled by the election, and the vote shall be non-transferable.
(8)Every elector desirous of recording his vote shall, after filling up the declaration paper in Form VI, and the ballot paper in Form VII according to the directions given in the letter of intimation in Form V, enclose the ballot paper in the ballot paper cover, stick up and enclose the said cover along with the declaration paper in the other envelope addressed to the Returning Officer and send that envelope by registered post at the elector's own cost or by hand to the Returning Officer, so as to reach him not later than the appointed time closure of voting on the date fixed for the poll.
(9)On receipt by registered post, or by hand, of the envelope containing the declaration paper and the closed cover containing the ballot paper, the Returning Officer shall endorse on the outer envelope the date and the hour of its receipts.
(10)All envelopes received after the date and hours specified under Clause (d) of 1st paragraph of the letter of intimation shall be rejected.

17. Opening of the cover.

(1)The Returning Officer shall open the outer envelopes immediately after the appointed time for closure of voting on the date fixed for the poll at the place to which the envelopes are addressed to him.
(2)Any candidates may be present in person or may send a representative duly authorised by him, to be present at the time when the outer envelopes are opened.

18. Rejection of Ballot Paper Covers.

(1)A ballot paper shall be rejected by the Returning Officer if :
(a)the outer envelope contains no declaration paper outside the ballot paper cover; and
(b)the declaration paper is not the one sent by the Returning Officer; or
(c)the declaration paper is not signed by the elector.
(2)In each case of rejection, the word "Rejected" shall be endorsed on the ballot paper cover and the declaration paper. The reason for the rejection shall be recorded, in brief, on the ballot paper cover.
(3)After satisfying that the elector has affixed his signature to the declaration paper, the Returning Officer shall keep all declaration papers in safe custody.

19. Scrutiny an Counting of Votes.

(1)On the date appointed for counting of votes, the ballot paper covers other than those rejected under Rule 18 shall be opened and the ballot papers taken out and mixed together.
(2)The ballot papers shall then be scrutinised the valid votes counted.
(3)Any candidate may be present in person or may send a representative duly authorised by him, in writing to watch the process of counting.
(4)A ballot paper shall be invalid if :
(a)It does not bear the Returning Officer's initials of facsimile signature; or
(b)a voter signs his name on the voting paper, or writes any word on it, or makes a mark on it by which it becomes recognisable as his ballot paper; or
(c)no vote is recorded thereon; or
(d)it is void for uncertainty of the vote casted; or
(e)the number of votes recorded thereon exceeds the number of vacancies;
(f)the recording of the vote has been done at a place other than that provided for the purpose.
(5)The Returning Officer shall show the ballot papers to the candidates or their authorised representatives at the time of scrutiny and counting of votes, if so required.
(6)If any candidate or his representative make an objection to the acceptance of a ballot paper on the ground that it does not comply with the specified requirements, or to the rejection of a ballot paper by the Returning Officer, it shall be decided at once by the Returning Officer whose decision thereon shall be final.
(7)The Returning Officer shall nominate such number of scrutinisers as he deems fit in accordance with such direction as may be issued in this behalf by the State Government.

20. Declaration of results.

(1)When the counting of votes has been completed, the Returning Officer shall draw up list of candidates in the order of highest votes Polled by each and shall declare the result of the successful candidates in that order according to the number of seats to be filled up.
(2)If any candidate thus declared elected refused to accept the election, then in the place of that candidate one of the remaining candidates to whom the next largest number of votes have been cast, shall be deemed to have been elected, and the same procedure shall be adopted as if a vacancy is caused.
(3)When there is equality of votes among any two or more candidates, then the person or persons, as the case may be, the Returning Officer or any other Officer authorised him shall draw by lottery a name in such manner as he may determine and the candidate's name so drawn shall be deemed to have been elected.
(4)The Returning Officer shall, as soon as the result is declared in form each successful candidates of his being elected to the State Council.

21. Voting papers to be retained.

- Upon completion of the counting and after the result has been declared the Returning Officer shall seal the ballot papers and all other documents relating to the election and shall retain the same for a period of six months and shall not destroy or cause to be destroyed these records even after the expiry of the said six months without the previous concurrence of the State Government.

22. Intimation of results of election.

(1)The Returning Officer shall intimate the names of the elected candidates to the State Government for enabling it to fulfil its statutory obligation o publishing their names in the Official Gazette under Sub-section (2) of Section 32.
(2)In case of any dispute regarding the election, which may be lodged with the Returning Officer within fifteen days of declaration of the results thereof, it shall be referred to the State Government for its decision under Section 37 of the Act.

23. Nomination by the State Government.

- The State Government shall, on the request of the Registrar, nominate three members out of a panel of names recommended by the Director holding recognised veterinary qualifications as stipulated under Clause (c) of Sub-section (1) of Section 32.

24. Nomination by the State Veterinary Association.

- Nomination as required by Clause (e) Sub-section (1) of Section 32 shall be made by the State Veterinary Association on the request of the Registrar.

Part III – Election of the President and Vice-President of the State Veterinary Council

25. Register of members of the State Council.

- The State Veterinary Council shall maintain a register in Form No. VIII giving the names and other details of the members elected or nominated to it from time to time.

26. Procedure for election of the President and Vice-President of the State Council.

(1)The election of the President and Vice-President of the State Council by the members of the Council from amongst themselves shall be held at the first meeting of the Council after its constitution or reconstitution, as the case may be.
(2)The Register shall invite the members present at that meeting to make their nomination for the office of the President and Vice-President. Each nomination shall be supported by another member present at that meeting as the seconder :Provided that no member shall nominate or second more than one member for the Presidentship and Vice-Presidentship.
(3)If only one person is nominated as president and one person is nominated as Vice-President respectively, they shall be declared duly elected as the President and Vice-President of the State Council.
(4)If, however, more than one member are duly nominated and seconded for the Presidentship and Vice-presidentship the Register shall proceed to conduct election in the following manner, namely :
(a)A ballot paper duly numbered shall be given to every member present who shall write on it the name of the person they like to vote for the Officer of the President and Vice-President. The folded ballot paper shall be handed over to the Registrar.
(b)On receipt of the ballot papers, the Register shall count the number of votes secured by each contestant and shall declare that member who secures the largest number of votes to be duly elected as the President and Vice-President of the State Council.
(c)If there is equality in the votes secured by two or more contestants thus making it difficult to decide as to who gets the maximum votes the Registrar may then decide the issue by taking lots in such manner as he deems fit and the person so identified by the draw of lots shall be declared as duly elected as the President or Vice-President as the case may be, of the State Council.

Part IV – Procedure for transaction of business of the State Council

27. Time and Place of business.

(1)The meeting of the State Council shall ordinarily be held once in every three months at such time and places as may be decided by its president :Provided that the venue of meeting shall be within the State.
(2)The President may in the course of a meeting of the said Council decide the date of next meeting.
(3)A special meeting of the State Council, if deemed necessary shall be called by the President on seven days notice at any time.
(4)The last meeting of the State Council held in any financial year shall be the annual meeting of that Council for that year.
(5)The Register shall give the information about the meeting well in advance (not less than fifteen days before the date of meeting) to all the members by letter sent under certificate of posting.
(6)The registrar shall issue along with the notice for the meeting preliminary agenda stating the business to be brought before the meeting.
(7)In case of a special meeting, the Register shall, not less than seven days before the date fixed for that meeting, issue along with the notice for the said meeting the items of business on the agenda proposed for that meeting.
(8)A member who wishes to move any motion not included on the agenda for an ordinary meeting or to move ah amendment to any item of agenda so included, shall give notice thereof to the Registrar, in writing, not less than seven days before the date fixed for the meeting.
(9)Every meeting of the State Council shall be presided over by its President when present or, in his absence, by Vice-President. In case both President and Vice-President are absent, the meeting of the State Council shall be presided by any other member chosen by the members present from amongst themselves.

28. Quorum.

(1)The quorum necessary for transaction of business at a meeting of the State Council shall not be less than one third of the strength of the Council.
(2)If, at the time appointed for a meeting there is no quorum then the meeting shall not commence until there is a quorum, and if even at the expiry of one hour from the appointed time there is no quorum the meeting shall stand adjourned to such future date and time in same quarter of the year as the President may appoint ;Provided that if the required quorum is not available in such meeting, the meeting shall not be adjourned for want of quorum again and shall be held same day after the expiry for thirty minutes without consideration of any quorum.

29. Meetings.

(1)All questions which come up before any meeting of the State Council shall be decided by a majority of the members present and voting.
(2)In the case of an equality of votes, the presiding person shall have the casting vote.
(3)A copy of the minutes of each meeting of the State Council, whether ordinary or special, shall be prepared by the Registrar and submitted to the President within seven days for authentication. Thereafter the Registrar shall send a copy of the same to such member within fifteen days.
(4)If any objection regarding the correctness of the minutes is received within thirty days of the despatch of the minutes by the Registrar such objection together with the minutes as recorded and authenticated shall be put before the next meeting of the State Council for confirmation. At this stage no question shall be raised except as the correctness of the records of the meeting :Provided that if no objection regarding a decision taken by the State Council at a meeting is received within thirty days of the despatch of the minutes of that particular meeting by the Registrar, such decision may, if expedient, by put in to effect before the confirmation of the minutes at the next meeting :Provided further that the President may direct that action may be taken on a decision of the Council before the expiry of the period of thirty days specified above.

30. Proceeding of the meeting.

(1)The minutes of the meeting of the State Council shall, as soon as practicable after their confirmation, be made up in sheets and consequently paged for insertion in a volume which shall be supplied free of cost to each member of the State Council and such copies may be sold to the public at such price as may be fixed by the State Council.
(2)A report shall be kept for the observations and for the discussions at the meeting of the State Council in an accurate manner as far as possible for perusal by the members of the State Council, the detailed proceedings of the meeting which shall be treated as confidential shall be kept in the office and shall be open to members for inspection. A copy of the proceedings in full or in part shall be supplied to any members, who may apply for it.Note. - Such copy shall be supplied on the payment of the fixed by the President and such fee shall not exceed the cost of copying. No copy of proceedings held in camera shall be supplied out; but such proceedings can be inspected by the members of the Council.

Part V – Powers and duties of the President and Vice-President

31.

(1)The President shall exercise such powers and perform such duties he considers necessary in furtherance of the objects for which the Council is established.
(2)In case of urgency, the President may take necessary action and intimate the fact to the Executive Committee and the Council;Provided that no such action shall be taken in anticipation of approval in matters of policy involving an expenditure of Rs. 10,000 (Ten thousand) from the sanctioned budget.
(3)If the office of the president is vacant or if the President for any reason is unable to exercise the powers or perform the duties of his office, the Vice-President shall act in his place and shall exercise the powers and perform the duties of the President.

Part VI – Executive Committee and other Committees

32.

(1)The State Council may, under Section 40 of the Act, constitute Executive Committee from amongst its members and may constitute other committees for such general of specific purposes as the State Council considers necessary and may co-opt any person or persons specially qualified to advise on any matter to any Committee other than the Executive Committee.
(2)The Executive Committee shall have five members including the President, the Vice-President and the Registrar who shall act as the President, the Vice-President and the Secretary respectively.
(3)The meetings of the Executive Committee shall be generally governed by the rules applicable to the meetings of the State Council.
(4)If at the time appointed for a meeting of the Executive Committee a quorum is not present, the meeting shall not commence until a quorum is present, and if a quorum is not present on the expiration of an hour from the time appointed for the meeting or during the course of any meeting, the meeting shall stand adjourned to such time and date as the President may appoint :Provided that one third of the total members of the Executive Committee shall form a quorum :Provided further that when a meeting of the Executive Committee is adjourned for want of quorum, no quorum shall be necessary for the adjourned meeting.
(5)The president, when present shall preside over every meeting of the Executive Committee and in his absence the Vice-President shall preside over the meeting. If both the President and Vice-President are absent the members present shall elect one of the members present to preside over the meeting.
(6)The term of office of an elected members of the Executive Committee shall be for three years from the date of his election or till the next Executive Committee takes over after its appointment whichever is later.
(7)Notwithstanding anything contained wherein, the Executive Committee shall cease to function with the termination of the State Council that appoints the Committee, irrespective of the reasons for termination of the State Council.
(8)The Executive Committee may invite a member of the State council who is not a member of the Executive Committee to attend any meeting of the Executive Committee. Any member so invited shall be free to participate in the discussions of the Executive Committee shall not have the right to cast his vote.
(9)The Executive Committee shall exercise all the powers of the State Council in the implementation of the decisions of the said Council and shall have the power to take decisions on behalf of the said Council in all matters except those falling in the sphere of other Committees. It shall also perform all the functions of the said Council that are of administrative nature :Provided that it shall not apply to matters of policy involving an expenditure exceeding Rs. 25,000 (Twenty-Five thousand) per annum from out of the sanctioned budget provision of the State Council that are of administrative nature.
(10)A copy of the minutes of each meeting of the Executive Committee shall be submitted to the President for his approval within seven days of the meeting and after his approval shall be sent to the members of the Executive Committee within twenty days of the meeting. If no objection to their correctness is received within fifteen days of their despatch, any decision taken therein shall be given effect to. The minutes shall be sent to the members of the State Council after confirmation by the executive Committee ;Provided that the President may direct that action be taken on a decision of the executive Committee before the expiry of the period of fifteen days specified above in exigencies.

33. Other Committees.

- The powers and functions of other Committees and the number of its members shall be determined at the time of the constitution of the Committees and unless the State Council otherwise specifies, each committee shall have full power, within the sphere of the functions assigned to it, to take decision :Provided that its decisions shall be subject to ratification by the State Council in the following cases, namely :
(a)where matters of policy are involved;
(b)where the Committee's decision involve an expenditure on items exceeding Rs. 1,000 (One thousand) per annum from out of the sanctioned budget; and
(c)where according to the provisions of the Act, rules approval/sanctions of the State Council are necessary.

34. Reports.

- The Committee constituted by State Council shall submit its report duly signed by the members of the Committee with note of dissent, if any, to the Registrar. The registrar on receipt of such report shall present the same before the next meeting of the State Council where a final decision shall be taken.

Part VII – Fees all allowances to President, Vice-president and other Members of the State Council and Members of the Committees who are not members of the State Council

35.

(1)The President and other members of the Committees other than members of the State Council and the Registrar or Officers of the State Council shall be paid by the State council for the attendance at any meeting of the State Council and its Committees, a fee per day for each meeting at such rate as the Executive Committee of the State Council may, from time to time decide :Provided that in the case of a member who is an official of the State Government, he/she may claim travelling and halting expenses from the State Council to the extent that he/she does not claim from the State Government.
(2)The President and the members of the Committees (other than the members of the State Council) shall, in addition to fees, to which he/she may be entitled to get under Sub-rule (1) above, be paid Travelling and Daily Allowance at the highest rate applicable to State Government employees of the First Grade.
(3)The registrar and other officers of the State Council shall be paid their Travelling and Daily Allowances at the rates as applicable to State Government employees of the corresponding grades under Travelling Allowance Rules of the State Government.
(4)The President of the State Council shall be the self controlling authority.
(5)In other cases, the President shall be authority competent to sanction air/air-conditioned travel to entitled persons.
(6)Under Special circumstances in regard to cases not conferred under these rules, the President shall be the authority competent to sanction air/air-conditioned travel if the work is in the interest of the State Council :Provided that such cases shall not be taken as precedents and be considered on individual merits.
(7)All other matters pertaining to travelling and daily allowances, not covered by the rules shall mutatis mutandis be decided as per Travelling Allowance Rules of the State Government pending formulation of separate Travelling and Daily Allowances Rules of the State Council.
(8)The rates of Travelling and Daily Allowances shall be at the same rates as applicable to the State Government employees of corresponding grades from time to time.

Part VIII – Tenure of office and powers and duties of registrar and other officers and servants of the State Council

36. Registrar.

(1)The term of office of the Registrar shall be filed by the State Council at the time of appointment. He shall retire on attaining the age of 58 years unless otherwise determined by the State Council.
(2)The Registrar shall be the Executive Officer of the State Council.
(3)He shall perform such duties as have been assigned in the Act and these rules made thereunder and as assigned by the President. He shall also be responsible for the safety of the property of the State Council, the control and management of the office and for the accounts and correspondence.
(4)He shall see that the office staff attend punctually and generally fulfil all such duties as may be required of him by the State Council for the purposes of the Act and rules made thereunder. He shall attend and take note of the proceedings of meetings of the State Council, the Executive Committee and other Committees.
(5)The Registrar shall, not less than ninety days before the expiration of the term of any member of the Council, draw the attention of the President to the approaching vacancy and latter shall forthwith report it to the State Government in order that a new member may be nominated or elected to fill the vacancy from the date on which the vacancy occur.

37. Staff.

- Member of Ministerial and Class IV staff shall be required to retire on attaining the age of 58 years :Provided that the State Council may at is discretion extend the tenure of a member of the ministerial or lower grade staff for any period not exceeding two years.

38. Treasurer.

- The State Council may, as provided in Sub-section (1) of Section 42, appoint the Registrar with the previous sanction of the State Government who shall also act as Treasurer unless the State Council appoints any person as Treasurer and may also appoint such other officers and employees as it may deem necessary to carry out the purpose of the Act and these rules.

39. Condition of Service.

- The State Council shall make all appointments against the sanctioned posts. The terms and conditions of service including procedure for taking disciplinary action of the officers and employees of the State Council shall be the same as applicable to the State Government employees for similar category of posts.

40. Deputation.

- The State Council may obtain in the services of the State Government employees on deputation basis.

41. Recruitment rules.

- The State Council may frame recruitment regulations prescribing the qualification and experience required for appointment to a post as per the recruitment rules of the State Government for similar categories of posts :Provided that the Registrar must posses a recognised veterinary qualification before his appointment as such.

Part IX – Registration

42. State Veterinary Register.

- The State Council shall, as provided under Section 44 maintain the State Veterinary Register for registration in Form No.IX containing the names and other relevant particulars of persons possessing the recognised veterinary qualifications and registered with the State Council under the Act.

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.

44. Provisional Registration.

- The State Council shall issue provisional registration certificate in Form No. XV to Veterinary Graduates who have completed their academic requirements for the degree course. Every graduate is required to get himself/herself registered provisionally before allowed to undergo internship training. The provisional registration shall be limited only for internship training, every graduate shall be required to apply for the provisional registration in the Form No. X through the Dean/Principal of the Veterinary college concerned from where he/she completed academic course. On completion of internship training, every graduate shall apply for permanent registration and shall surrender his/her provisional certificate along with application for registration to the State Council.

45. Transfer of Registration.

(1)A registered veterinary practitioner of other State who wants to practise veterinary medicine in the State, may apply on payment of Rs. 15 (Rupees fifteen only) in the shape of Postal Order/Bank Draft as fee specified under Section 52 along with the service charge of Rs. 50 (Rupees fifty only) to get his name registered in the State Veterinary Register on application in Form No. X along with no objection certificate of the State Council where he/she already registered.
(2)The Register shall satisfy himself before transferring his/her registration, that no disciplinary proceeding is pending against him/her and there are no other reason for rejecting the application for transfer.

46. Renewal fee for Registration.

(1)Any person desiring to retain his/her name in the State Council in interval of every five years a renewal fee of Rs. 15 (Rupees fifteen only) by crossed Postal Order/Bank Draft along with an application in plain paper to that effect for registration before the 1st day of April of the year in which his registration renewal falls due.
(2)Where the said renewal fee is not paid, within the period mentioned in Sub-rule (1) the time of the defaulter shall stand removed from the State Veterinary Register and shall be restored to it only after the payment of the said renewal fee along with a service charge which shall be Rs. 15 (Rupees fifteen only).

47. Removal of name from the Sate Veterinary Register.

(1)Before removal of a name from the Register as required under Section 49 of the Act a notice in Form No. XVI shall be issued to the person concerned which shall be returnable to the State Council within 15 days from the date of issue.
(2)The person concerned, if aggrieved by any order passed by the Registrar under Section 49 of the Act may submit an appeal before the State Council in Form No. XVII.
(3)The person concerned, if aggrieved by any order passed by the State Council under Section 49 of the Act may submit an appeal before the State Government in Form No. XVIII.
(4)The name of a person removed under Section 49 may be re-entered in the State Veterinary Register on an application in Form No. X filled by the veterinary practitioner on payment of Rs. 25 (Rupees twenty-five only) as specified under Section 50 in this behalf other than the usual renewal fees of Rs. 15 (Rupees fifteen only) as specified under Section 48 of the Act.Provided that no re-entry of the registration shall be made except with the approval of the State Council.

Part X – Accounts and Audit

48.

(1)The accounts of the State Council shall be audited annually by the Local Fund Audit Organisation of the State Government.
(2)Any person appointed in connection with the audit of the accounts of the State Council shall have the same rights and privileges and authority in connection with such audit as the Local Fund Audit Organisation of the State has in connection with the audit of Government accounts, and, in particular, shall have the right to demand the production of books of accounts, connected vouchers and other documents and papers and to inspect the office of the State Council.
(3)The accounts of the State Council as certified by the Local fund Audit Organisation of the State or any person appointed by their in this behalf together with the audit report thereon, shall be forwarded annually to the State Government and the State Government shall cause the same to be laid before the State Legislature.
(4)A copy of the accounts of the State Council as so certified together with the audit report thereon shall be forwarded simultaneously to the Veterinary Council of India.

Part XI – Management of Property, Finance and Accounts

49.

(1)Subject to the control of the State Council, the Executive Committee shall have full power and authority to do all such acts and execute such deeds in respect of the property of the State Council which may be necessary or expedient for the purpose and interest of the State Council and expend money therefrom.
(2)In particular and without prejudice to the generality of this provision, the Executive Committee shall have the powers -
(a)to look after, manage and supervise the management of the property of the Council and to expend money required for that purpose;
(b)to pay all rates, rents, taxes, salaries or other dues;
(c)to acquire by gift, purchase, exchange, lease or otherwise hand over and to sell, mortgage or otherwise dispose off any and buildings and other movable and immovable properties of the State Council;
(d)to build, construct, maintain, pull down, alter, extend, improve and repair any buildings or structure of the State Council; and
(e)to delegate any of its powers to the President, Vice-President, any Committee, any Authority or Officer of the State Council;
Provided that no sale, lease or any other transfer of immovable property as specified in Clauses (c) and (d) exceeding two thousand rupees in value shall be made without the previous sanction of the State Council.
(3)The Executive Committee shall place before the next meeting of the State Council full information about any action taken in respect of the movable or immovable property of the State Council.

50. Construction.

- The State Council may receive for the purpose of its expenses, benefactions and contributions from private persons and bodies with the prior permission of the State Government including the sale proceeds of reports and other publications.

51. Banker.

- The local branch of State Bank of India shall be the bankers of the State Council. All funds of the Sate Council shall be paid into the Orissa Veterinary Council Fund account with that bank and shall be withdrawn by means of Cheques jointly signed by the President or in his absence by the Vice-President and the Registrar. The Cheque Books shall remain in the personal custody of the Registrar.

52. Surplus Funds.

- The Funds of the State Council surplus to the current requirement may on recommendations by the Register and with the sanction of the Finance Committee formed by the State Council Consisting of such members as decided by the Council be invested in the following manner, namely :
(i)in promissory notes, stock or other securities of any State or Central Government;
(ii)in stock or debentures or shares in companies, interest which have been guaranteed by the Government of India; and
(iii)in debentures or other securities for money issue under the authorities of an Act or on behalf of any Municipal Body, Port Trust or City Improvement Trust.

53. Custody of receipts.

- An investment of the funds of the State Council shall be made in the name of the State Council. The safe custody of receipts shall remain in the personal charge of the registrar and shall be verified once in six months with the register of securities maintained under Rule 67 and a certificate of verification shall be recorded by the Registrar on the register and countersigned by the President.

54. Finance Committee.

- The Finance Committee shall prepare detailed estimate of receipts and expenditure for the next financial year and shall submit the same for approval by the Executive Committee at its next meeting to be held for the purpose before the first of November every year. One copy of the approved estimate shall be submitted to the State Council and another to the Secretary, Fisheries and Animal Resources Development Department of the State Government by the first of November every year.

55. Appropriation.

- The funds of the State Council shall not be appropriated for expenditure on any item which has not been duly sanctioned by the State Council.

56. Clarification.

- The primary units of the appropriations shall be "Pay of Officers" "Pay of establishment" "Allowances and Honoraria", "Contingencies" and "Leave", "Pension" and "Provident Fund Contributions".

57. Reappropriation.

- The President shall have power to reappropriate funds from one unit of appropriation to another with the total sanctioned estimate. Copies of orders sanctioning such reappropriation shall be communicated to the Executive Committee.

58. Financial limit of Registrar.

- The Registrar shall have the power to sanction expenditure on miscellaneous and contingent nature up to an amount not exceeding Rs. 500 (Five hundred rupees) in each case. Expenditure in excess of that amount shall require the sanction of the President.

59. Permanent Advance.

- A Permanent Advance of Rs. 500 (Five hundred rupees) shall be paid to the Registrar to met the expenditure of urgent nature subject to ex post facto approval of the President.

60. Certifying Officer.

(1)The Registrar shall be the Certifying Officer for travelling, halting and other allowances payable to members and other employees of the Council.
(2)President shall be the Certifying Officer for travelling halting and other allowances payable to the Registrar.

61. Maintenance of Registrar.

- The following registers in appropriate forms as contained in the Orissa General Finance Rules shall be maintained by the State Council, namely :
(1)The Cash Book
(2)The Classified Abstract
(3)The Register of Securities
(4)The Register of Stock and Furniture
(5)The Register of Stock of Cheque Books
(6)The Register of Leave, Provident Fund and Pension contributions
(7)The Register of permanent advances
(8)Annual Accounts, and
(9)Any other Account Register

62. Maintained of Accounts.

- The monthly accounts shall be complied in the classified abstract according to the primary units of appropriation. Suitable secondary units may be opened at the discretion of the Registrar, who shall be responsible for the due preparation and maintenance of all accounts.

63.

Subject to the provisions of the Act, State Government may issue necessary instructions to the State Council for the purpose of carrying out the purposes of Act.Form No. I[See Rule 4]Form of Electoral Roll for an Election
Serial No. Name and Address Registration No. Academic Qualification Name of the institution where employed, if any Capacity in which employed
(1) (2) (3) (4) (5) (6)
           
Form No. II[See Rule 5]Form for filling claim for inclusion of name in the Electoral RollToThe Returning Officer, State Veterinary CouncilSir,I beg to file under Rule 6 of the Orissa Veterinary Council Rules 1997 this claim for inclusion of may name in the Electoral Roll for the ensuing election to the State Veterinary Council.Name (in block letters)...................Registration Number.......................Address (in block letters).....................Academic qualification.........................Name of the justification where employed, if any...................Capacity in which employed................................Grounds for the claim..................I declare that I am a citizen of India and that I reside/carry on my profession/ am employed in OrissaDated at...........The............20Signature of claimant (in full)Form No. III[See Rule 6]Form for filling objection to any entry to the Draft Electoral RollToThe Returning Officer, State Veterinary CouncilSir,I beg to file under Rule 6 of the Orissa Veterinary Council Rules, 1997 this objection to the following entry in the Draft Electoral Roll for the ensuing Election to the State Council.Name of the person to whom the entry objected to relatesThe particulars of entry objected toThe grounds of objection to the extraDate at................The.................20
  Signature of the Objection (in full)
Date at .............. Countersigned by (in full)
The.................20 Registration No./Address
Form No. IV[See Rule 2]Nomination PaperElection under Clause (s) of Sub-section (1) of Section 32 of the Indian Veterinary Council Act, 1984 (52 of 1984)Name of the Candidate............................................Father's Name............................................Age and date of Birth............................................Nature of qualification............................................Registered Number (in the State Veterinary Register)............................................Page number in the Orissa Veterinary Practitioners............................................Register or its supplements (mentioning the year) in which the name appears............................................Serial number in the roll............................................Address : House number............................................Block/Street Number............................................Village/Town............................................Post Office............................................Pin Code............................................Name of Proposer............................................Signature of Proposer............................................Registered number of proposer in the StateVeterinary Register and the page number in the Indian Veterinary Practitioners Register or its supplements (mentioning the year) in which the name appears............................................Serial number in the roll............................................Name of Seconder............................................Signature of the Seconder............................................Registered number of Seconder in the State Veterinary Register and the page number in the Indian Veterinary Practitioners Register or its supplement (mentioning the year) in which the name appears............................................Serial number in the roll............................................Declaration by the candidateI hereby be declare that I agree to the nomination(Signature of the Candidate)This nomination paper was received by me at (Place)................... on (date)................. at (time)..................(Signature of Returning Officer)InstructionsNomination papers which are not received by the Returning Officer before (hour)............. on the..........will be invalid.Form No. V[See Sub-rule (2) of Rule 16]Letter of IntimationSir/Madam,The persons whose names are printed on the enclosed Ballot paper have been duly nominated as candidates for election to the Orissa Veterinary Council under Clauses (a) of Sub-section (1) of Section 32 of the Indian Veterinary Council Act, 1984 (52 of 1984). Should you desire to cast your vote at the election, I request that you will -
(a)fill up and sign and declaration paper (Form VI);
(b)mark your vote in the column provided for the purpose in the Ballot paper (Form VII) as directed on the Ballot Paper;
(c)enclose the Ballot Paper in the smaller cover and stick it up; and
(d)enclose the smaller cover and declaration paper in the outer envelope which is larger and on which may address is already printed and return the same to me by post at your cost or deliver it in person in my office so as to reach me not later than........ on the............of 20.

2. The Ballot Paper will be rejected if -

(a)the outer envelope enclosing the Ballot Paper cover and the declaration paper is not sent by registered post or not delivered in person in my office or received later than the hour fixed for the closing of poll; or
(b)the outer envelope contains no declaration paper outside the similar cover; or
(c)the Ballot Paper is placed outside the Ballot Paper cover; or
(d)the declaration papers is not the one sent by the Returning Officer to the voter; or
(e)more than one declaration paper or Ballot Paper cover have been enclosed in one and the same outer envelope; or
(f)the declaration is not signed by the elector; or
(g)the Ballot Paper is invalid.

3. A ballot Paper will be invalid if -

(i)it does not bear the Returning Officer's initials of facsile signature;
(ii)a voter signs his name on the Ballot Paper, or writes any word on its or makes any mark by which it becomes recognisable as his Ballot Paper; or
(iii)no vote is recorded thereon; or
(iv)the number of votes recorded thereon exceeds the number to be filled; or
(v)it is void for uncertainty of the vote exercised.
Form No. VI[See Sub-rule (2) of Rule 16]Declaration PaperElection to the Orissa Veterinary Council under Clause (a) Sub-section (1) of Section 32 of the Indian Veterinary Council Act, 1984 (52 of 1984)Elector's name :Number on the State Veterinary Register and page number in the Orissa Veterinary Practitioners Register or its Supplement (mentioning the year) in which the name appears.Elector's declarationI......................(Name in full and designation, if any) do hereby declare that I am an elector for the election of members to the Orissa Veterinary Council by the electorate under Clause (a) Sub-section (1) of section 32 of the Indian Veterinary Council Act, 1984 (52 of 1984) and that I have submitted no other ballot paper at this election.
Station................ .............................
Date.................... Signature of Elector

4. If a voter inadvertently spoils a ballot paper, he can return it not later than fifteen days before the date appointed for the poll, to the Returning Officer who will, if satisfied of such inadvertence, issue him another ballot paper.

5. The scrutiny and counting of votes will being on........... (date) at.............. (hour)

6. No person shall be present at the scrutiny and counting except the Returning Officer, such other persons as he may appoint to assist him, the candidates or their duly authorised representatives.

Returning Officer.Form No. VII[See Sub-rule (2) of Rule 16]Ballot Paper
*Number to be indicated Serial No of ballot paper.................
*..................................... Member(s) are to beelected to the Orissa Veterinary Council.
Serial No. Name and Address of candidates duly nominated Vote
(1) (2) (3)
     
Initials/Facsimile Signature of Returning OfficerInstructions

1. Each elector has the right to cast his/her vote for as many candidates as the number of members to be elected.

2. He shall cast his/her vote by placing the mark 'X' opposite the name(s) of the candidate(s) whom he prefers.

3. The ballot papers shall be invalid if -

(a)it does not bear the Returning Officer's Initials of facsimile signature; or
(b)the vote signs his/her name or writes a word or makes any mark on it, by which it becomes recognizable as his voting paper; or
(c)no vote is recorded thereon; or
(d)if the mark 'X' is so placed as to render it doubtful to which candidates it is intended to apply or it is placed against the names of more number of candidates that required to be elected.
Form No. VIII[See Rule 25]Register of Member of the Council
Sl. No. Name of the Member Date on which elected Nominated Date on which Vacated Remarks
Term completed
(1) (2) (3) (4) (5)
         
Form No. IX[See Rule 42]Form of Register of Veterinary Practitioners
Sl. No. Name as it appears in the Certificate of BasicVeterinary qualification included in the Schedule to I.V.C. Act,1984 along with father's/ Husband's name Date of Birth in Christian Era) Qualification (Both Basic and Higher)
Diploma/ Degree College/ University Year With date qualified
(1) (2) (3) (4) (5) (6) (7)
             
Other academic qualification Permanent address, if any Present occupation (Government Service/ privatepractice/ retired) State Registration No. with date of Registration Remark
(8) (9) (10) (11) (12)
         
Note. - For Columns 4, 5, 6, 7 and 8 details given must be supported by Certificates (in original).Form No. X[See Sub-rule (1) of Rule 43, Rule 45 and Sub-rule (4) of Rule (47)]Form of Application for Registration in the Orissa Veterinary Practitioners Register under Section 46 of Indian Veterinary Council Act, 1984ToThe Register, Orissa Veterinary Council, Nilakanthanagar, Bhubaneswar-12Sir,I am to request you that my name and particulars which are shown below may be entered in the State Veterinary Practitioner's Register as per the provision of Section 46 of Indian Veterinary Council Act, 1984.

1.

(1)Full name (in capital letters)......................................
(2)Maiden Name (if the applicant is married woman)...........................
(3)Nationality.................................................................
(4)Full Residential Address......................................
(5)Full Permanent Address.................
(6)Professional Address....................
(7)Date of Birth (Christian Era).....................
(8)Registrable qualification possessed by applicant, with date of obtaining and the name of authority awarding the qualification...........................
(9)Name of Institution/College where the applicant was undergoing training and the duration of training................
(10)Name of the State Veterinary Council where the applicant is already registered, if any.................

2. I am enclosing herewith the following :

(a)Proof of date of Birth/Matriculation or Secondary Examination Certificate or School Leaving Certificate in original along with two attested copies thereof.
(b)Degree/Diploma Certificate possessed by me (Original) along with two attested copies thereof.
(c)Fee of Rs. 25 (Rupees twenty-five only) through Indian Postal Order/Bank Draft No [Fee of Rs. 15 (Rupees fifteen only) in case of transfer of Registration for mother State.]
(d)Service charge of Rs. 50 (Rupees fifty) by Crossed Postal Order or Bank Draft in the name of register, Orissa Veterinary Council, Bhubaneswar-12
(e)In case of transfer, no objection certificate from the concerned state Council.

3. After verifying the original Certificate, the same may please be returned to me.

I certify that the particulars supplied above are true to the best of my knowledge and belief.
Date.................. Yours faithfully,
Place................. Signature of Applicant
  Name and Address
Form No. XI[See Sub-rule (3) of Rule 43]Orissa Veterinary CouncilRegistration certificate
Regn. No.................... Dated....................
This is to certify that Dr......... whose particulars are shown below has been duly registered under the provisions of the Indian Veterinary Council Act, 1984 (52 of 1984).
Name with father's/ Husband's Date of Birth Address Qualification and date thereof Date and place of Registration (if alreadyregistered with a State Veterinary Council)
(1) (2) (3) (4) (5)
         
Certified that this is true copy of the above specified name in State Veterinary Practitioner's Register.In witness thereof the seal of Orissa Veterinary Council and Signature of the Registrar are affixed below.
Bhubaneswar Registrar
Dated the..........(SEAL) Orissa Veterinary Council
  Bhubaneswar
Importance Notice

1. Every registered Veterinary Practitioner should be careful to send to the Registrar immediate notice of any change of his address and also answer all enquiries that may be sent to him by the Registrar in regard thereto.

2. All persons registered under I.V.C. Act, 1984 are legally qualified to practise veterinary medicine and animal husbandary.

3. In case of amendment of this Certificate or provided under regulation of the Veterinary Council of India (Registration) Regulation, 1992 the original name shall be indicated within parenthesis ( ) immediately below the altered name.

4. In case a duplicate certificate is issued as provided under Sub-rule (6) of Rule 43 the word 'Duplicate' shall be printed in red ink in block letters on top right hand corner of this certificate.

Form No. XII[See Sub-rule (6) of Rule 43]Application for the issue of duplicate Registration CertificateToThe Registrar,Orissa Veterinary Council,Bhubaneswar-12Subject - Issue of Duplicate certificateSir,I, the undersigned..............am a registered veterinary practitioner bearing Registration No........

2. My original registration certificate issued by the Orissa Veterinary Council has been lost/destroyed, pertaining which a complaint has been lodged with the local police-station and copy of the F.I.R. is enclosed in original.

3. I would, therefore, request you to kindly issue me a duplicate certificate.

4. The necessary fee for Rs. 10 (Rupees ten only) by Crossed Postal Order/Bank Draft in favour of Orissa Veterinary Council, Bhubaneswar is enclosed.

Date.....................Place....................Yours faithfullySignature of the applicant(With name and address in full block letters)Form No. XIII[See Sub-rule (7) of Rule 43]Application for registration of Additional QualificationsToThe Registrar,Orissa Veterinary Council,Nilakanthanagar, Bhubaneswar-12Sir,I am a registered veterinary practitioner and my registration number is........... I have obtained additional qualification in Veterinary Science as mentioned below and I am desirous of getting, the same entered against my name in the register, under Regulation 5 of the Veterinary Council of India (Registration) Regulations, 1992.Concerned particulars are as follows :
(a)Full Name (In block letter)............
(b)Maiden name if the applicant is a married women (In block letters)..............
(c)Nationality..............
(d)Residential Address................
(e)Permanent Address..............
(f)Professional Address............
(g)Date of birth (Christian Era)............
(h)Details of Additional qualifications sought to be entered in register :
(i)Nomenclature on the Degree/Diploma concerning the additional qualification.
(ii)Name of the authority awarding the above Degree/Diploma.
(iii)The date on which such Degree/Diploma was conferred/granted.
(iv)Details of training leading to the conferment of the above additional qualification including the period of such training.
(v)Registration No. as per the Indian Veterinary Practitioner register and date of registration.
(vi)Registration No. and date as per the Register maintained by the Orissa State Veterinary Council.
I am enclosing herewith the following :
(i)Degree/Diploma in original, leading to the above additional qualification
(ii)Two attested copies thereof
(iii)Fee of Rs. 15 (Rupees fifteen only) through Indian Postal Order/Bank Draft in favour of Orissa Veterinary Council, Bhubaneswar.
The Original certificate may kindly be returned after verification
Date................. Yours Faithfully,
Place................ Signature of applicant
  Name and address
Form No. XIV[See Sub-rule (8) of the Rule 43]Orissa Veterinary Council(Certificate of entry of Additional Qualification)No......The Additional Degree/Diploma/Certificate appearing below has/have been inserted in the Orissa Veterinary Council Register against the name of ................ Registration No.......... Degree/Diploma Certificates already registered..........Date at........The...........20RegisterForm No. XV[See Rule 44]Orissa Veterinary Council(Provisional Registration Certificate)Seal
No............. Date............
This is certify that................has been duly registered provisionally as Registered Veterinary Practitioner and is entitled to all the privileges granted under the Indian Veterinary Council Act, 1984.In witness thereof the seal of the Orissa Veterinary Council and the signature of the Registrar of the said Council are affixed below.
Seal Registrar
This certificate is the property of the Orissa Veterinary Council and is issued to the Veterinary Practitioner mentioned above in accordance with Rule 44 (7) of the Orissa Veterinary Council Rules, 1995.Form No. XVI[See Section 49 of Indian Veterinary Council Act, 1984 and Sub-rule (1) of Rule 47]Notice to a registered veterinary practitioner to attend Proceedings for removal of his name from the Orissa Veterinary Register
No............. Date............
Sir,On behalf of the Orissa Veterinary Council, I hereby give you notice that information and evidence have been laid before the Council by which the complainants make the following charge/charges against you namely (here set out the circumstances briefly) and that in relation thereto you have been charged for in famous conduct in a professional respect or that you were on the day of.............convicted of the following offence, viz, set out particulars of conviction.And I am directed further to give you notice that on the day of......... 20........ a meeting of the Enquiry Committee will be held at O'clock in the......... to consider the above mentioned charges against you and decide why your name should not be removed from the State Veterinary Register, pursuant to Section........ of the I.V.C. Act and Rule......... of the Orissa Veterinary Council Rules, 1997. You are, therefore, invited and required to answer in writing the above charges and to attend before the Enquiry Committee at the above-mentioned place and time to establish any denial or defence that you may have to make against the above-mentioned charges and you are hereby informed that if you do not attend as required the Enquiry Committee may proceed to hear and decide the said charges in your absence.Any answer of other communication or application which you may desire to make with respect to the said charges of your defence thereof must be addressed to the Registrar of the Council and transmitted so as to reach him not less than......... day before the day appointed for the hearing of the case.Registrar.Form No. XVII[See Sub-rule (2) of Rule 47]Appeal for restoration of name in the State Veterinary RegisterToThe Registrar,State Veterinary Council,Nilakanthanagar, BhubaneswarSubject - Appeal for restoration of name in the State Veterinary RegisterSir,I, the undersigned..................... (Full name in block letters) holding qualification of................. (State the qualification) do solemnly declare that the following are the facts of my case on which seek restoration of my name in the State Veterinary Register.

2. My name was duly registered in the State Veterinary Register of Orissa having Registration No.......... dated.......

3. My name was duly registered in the Indian Veterinary Practitioners Register on............ having registration No........

4. At an enquiry held on the........... day of............. by the State Veterinary Council, my name was directed to be removed from the said register and the offence for which the said State Council directed the removal of my name was........

(Use separate sheets for details if necessary)

5. Since the removal of my name from the register, I have been residing at............ and any occupation has been...............

6. It is my request that my name be restored in the State Veterinary Register.

7. The grounds for the present application are :

(i)
(ii)
(iii)8. The fee of Rs. 25 (Rupees twenty-five only) has been deposited by Crossed Postal Order/Bank Draft No............... dated............. payable to Orissa Veterinary Council, Bhubaneswar along with service charge of Rs.................

9. I request that order my be passed for restoration of my name in the State Veterinary Register of ........... (State).

Declared at................  
Signature..................  
Place................. On...................
Date.................. Name and address of applicant
Before me on (date)..............Judicial/Executive Magistrate/Commissioner of Oaths.*. (Instruction - All facts and the grounds on which the appeal is made should be clearly and concisely stated. Use separate sheets if necessary).Form No. XVIII[See Sub-rule (3) of Rule 47]Appeal for restoration of name in the State Veterinary Register[See Sub-section (4) of Section 47 of Indian Veterinary Council Act, 1984]ToThe Secretary to Government of OrissaFisheries and Animal Resources Development DepartmentBhubaneswarSubject - Appeal for restoration of name in the State Veterinary Register Sir,I, the undersigned................. (Full name in block letters) holding qualification of........... (State the qualification) do solemnity declare that the following are the facts of my use on which seek restoration of my name in the State Veterinary Register.

2. My name was duly registered in the State Veterinary Register of Orissa having Registration No......... dated...........

3. My name was duly registered in the Indian Veterinary Practitioners Register on.......... having registration No...........

4. At an enquiry held on the....... day of........... by the State Veterinary Council, my name was directed to be removed from the said register and the offence for which the said State Council directed the removal of my name was.............

(Use separate sheets for details if necessary)

5. Since the removal of my name from the said register I have been residing at.......... and may occupation has been...........

6. It is my request that my name be restored in the State Veterinary Register of Orissa and Indian Veterinary Practitioners' Register.

7. The grounds for the present application are :

(i)
(ii)
(iii)8. The fee of Rs. 25 (Rupees twenty-five only) has been deposited by Crossed Postal Order/Bank Draft No........... dated........... payable to the Secretary, Government of Orissa Fisheries and Animal Resources Development Department, Bhubaneswar.

9. I request that order may be passed for restoration of my name in the State Veterinary Register.

Place................. Signed...................
Date.................. On..................
  Name and Address of applicant
Declared at............Judicial/Executive Magistrate/Commissioner of Oaths before me on (date)............* (Instruction - All facts and the grounds on which the appeal is made should be clearly and concisely stated. Use separate sheets if necessary).