Section 31 in The Orissa Veterinary Practitioners Act, 1969
31. Disabilities of unregistered practitioners.
(1)Notwithstanding anything contained in any other law for the time being in force, no certificate required by any law or rule to be signed or authenticated by a duly qualified veterinary practitioner, veterinary surgeon or veterinary officer shall be valid unless the person signing or authenticating such certificate is a registered veterinary practitioner.(2)Except with the special sanction of the State Government no person other than a registered veterinary practitioner shall be competent to hold any appointment as a veterinary surgeon or veterinary officer in any veterinary hospital, infirmary or dispensary maintained wholly or partly by public or local funds.
