Section 3(2) in The Orissa Veterinary Practitioners Rules, 1976
(2)Nominations as required by Clauses (e) and (f) of Section 4 shall made by the State Government on the advice of the Director in a manner similar to that as in Sub-rule (1) above.The request of the Registrar as enjoyed in Sub-rules (1) and (2) above shall be made to the Director in writing not less than sixty days before the expiry of the term of the office of the President and members concerned.
