Section 8 in The Orissa Veterinary Council Rules, 1997
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.
