Section 47 in The Orissa Veterinary Council Rules, 1997
47. Removal of name from the Sate Veterinary Register.
(1)Before removal of a name from the Register as required under Section 49 of the Act a notice in Form No. XVI shall be issued to the person concerned which shall be returnable to the State Council within 15 days from the date of issue.(2)The person concerned, if aggrieved by any order passed by the Registrar under Section 49 of the Act may submit an appeal before the State Council in Form No. XVII.(3)The person concerned, if aggrieved by any order passed by the State Council under Section 49 of the Act may submit an appeal before the State Government in Form No. XVIII.(4)The name of a person removed under Section 49 may be re-entered in the State Veterinary Register on an application in Form No. X filled by the veterinary practitioner on payment of Rs. 25 (Rupees twenty-five only) as specified under Section 50 in this behalf other than the usual renewal fees of Rs. 15 (Rupees fifteen only) as specified under Section 48 of the Act.Provided that no re-entry of the registration shall be made except with the approval of the State Council.
