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State of Odisha - Section

Section 63 in The Orissa Veterinary Council Rules, 1997

63.

Subject to the provisions of the Act, State Government may issue necessary instructions to the State Council for the purpose of carrying out the purposes of Act.Form No. I[See Rule 4]Form of Electoral Roll for an Election
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[See Rule 5]Form for filling claim for inclusion of name in the Electoral RollToThe Returning Officer, State Veterinary CouncilSir,I beg to file under Rule 6 of the Orissa Veterinary Council Rules 1997 this claim for inclusion of may name in the Electoral Roll for the ensuing election to the State Veterinary Council.Name (in block letters)...................Registration Number.......................Address (in block letters).....................Academic qualification.........................Name of the justification 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 OrissaDated at...........The............20Signature of claimant (in full)Form No. III[See Rule 6]Form for filling objection to any entry to the Draft Electoral RollToThe Returning Officer, State Veterinary CouncilSir,I beg to file under Rule 6 of the Orissa Veterinary Council Rules, 1997 this objection to the following entry in the Draft Electoral Roll for the ensuing Election to the State Council.Name of the person to whom the entry objected to relatesThe particulars of entry objected toThe grounds of objection to the extraDate at................The.................20
  Signature of the Objection (in full)
Date at .............. Countersigned by (in full)
The.................20 Registration No./Address
Form No. IV[See Rule 2]Nomination PaperElection under Clause (s) of Sub-section (1) of Section 32 of the Indian Veterinary Council Act, 1984 (52 of 1984)Name of the Candidate............................................Father's Name............................................Age and date of Birth............................................Nature of qualification............................................Registered Number (in the State Veterinary Register)............................................Page number in the Orissa Veterinary Practitioners............................................Register or its supplements (mentioning the year) in which the name appears............................................Serial number in the roll............................................Address : House number............................................Block/Street Number............................................Village/Town............................................Post Office............................................Pin Code............................................Name of Proposer............................................Signature of Proposer............................................Registered number of proposer in the StateVeterinary Register and the page number in the Indian Veterinary Practitioners Register or its supplements (mentioning the year) in which the name appears............................................Serial number in the roll............................................Name of Seconder............................................Signature of the Seconder............................................Registered number of Seconder in the State Veterinary Register and the page number in the Indian Veterinary Practitioners Register or its supplement (mentioning the year) in which the name appears............................................Serial number in the roll............................................Declaration by the candidateI hereby be declare that I agree to the nomination(Signature of the Candidate)This nomination paper was received by me at (Place)................... on (date)................. at (time)..................(Signature of Returning Officer)InstructionsNomination papers which are not received by the Returning Officer before (hour)............. on the..........will be invalid.Form No. V[See Sub-rule (2) of Rule 16]Letter of IntimationSir/Madam,The persons whose names are printed on the enclosed Ballot paper have been duly nominated as candidates for election to the Orissa Veterinary Council under Clauses (a) of Sub-section (1) of Section 32 of the Indian Veterinary Council Act, 1984 (52 of 1984). Should you desire to cast your vote at the election, I request that you will -
(a)fill up and sign and declaration paper (Form VI);
(b)mark your vote in the column provided for the purpose in the Ballot paper (Form VII) as directed on the Ballot Paper;
(c)enclose the Ballot Paper in the smaller cover and stick it up; and
(d)enclose the smaller cover and declaration paper in the outer envelope which is larger and on which may address is already printed and return the same to me by post at your cost or deliver it in person in my office so as to reach me not later than........ on the............of 20.