Section 61 in The Orissa Veterinary Practitioners Rules, 1976
61.
The action taken by the Registrar or the President in accordance with the provisions of these rules shall on no account be held to be void :Provided that any question that may arise as to the validity of the decision taken by the Registrar or by the President shall be decided by the President or the Council, as the case may be :Provided further that any question that may arise as to the validity of the decision of the Council shall be referred to the State Government and its decision thereon shall be final.
