Section 38 in The Orissa Veterinary Council Rules, 1997
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.
