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State of Odisha - Section

Section 62 in The Orissa Veterinary Practitioners Rules, 1976

62.

The State Government either of its own motion or on reference made to it by the Council through its President decide all cases of disciplinary action against the Registrar in accordance with the rules applicable to Government servants.AppendixForm No. 1[See Rule 4 (1)]Form of Electoral Roll for an Election under Clause (d) of Section 4 of the Orissa Veterinary Practitioners Act 1969 (Orissa Act 3 of 1970)
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 (a)[See Rule 4 (3)]Form for filing claim for inclusion of name in the Electoral Roll under Clause (d) of Section 4 of the Orissa Veterinary Practitioners Act 1969(Orissa Act 3 of 1970)ToThe Returning Officer,Orissa Veterinary Council.Sir,I beg to file under Rule 4 (3) of the rules for election under Clause (d) of Section 4 of the Orissa Veterinary Practitioners Act, 1969 (Orissa Act 3 of 1970), this claim for inclusion of my name in the electoral roll for the ensuing election to the Orissa Veterinary Council.Name (in block letters)..................Registration No..................Address (in block letters).................Academic qualification...................Name of the institution 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 Orissa.Dated at................The..........20....Signature of claimant (in full)Form No. II (b)[See Rule 4 (3)]Form for filing objection to any entry in the draft Electoral Roll under Clause (d) of Section 4 of the Orissa Veterinary Practitioners Act, 1969(Orissa Act 3 of 1970)ToThe Returning Officer,Orissa Veterinary Council.Sir,I beg to file under Rule 4 (3) of the rules for election under Clause (d) of Section 4 of the Orissa Veterinary Practitioners Act, 1969 (Orissa Act 3 of 1970) this objection to the following entry in the draft electoral roll under Clause (d) of Section 4 for the ensuing election to the Orissa Veterinary Council. Name of the person to whom the entry objected to relates...............The particulars of entry objected to ..................The grounds of objection to the entry..................Dated at................The.................20Signature of the objectioner (in full)Registration No.AddressForm No. III[See Rule 5 (2)]Nomination PaperForm for Nomination of a candidate under Clause (d) of Section 4 of the Orissa Veterinary Practitioners Act, 1969(Orissa Act 3 of 1970)