Section 34 in The Orissa Medical Registration Rules, 1965
34.
The notice referred to in Rule 33 shall be in Form VIII in the Appendix to these rules, with such variations as circumstances may require. It shall be sent at least twenty-one days before the date of the enquiry, and shall be accompanied by a copy of Section 26 or 27 of the Act, as the case may be, and of the rules to regulate the procedure for conducting any enquiry referred to in these sections. A copy of the notice shall at the same time be sent to the complainant, if any.
