Section 4(3) in The Orissa Veterinary Practitioners Rules, 1976
(3)The draft electoral roll shall be kept open in the office of the Returning Officer for public inspection for a period of not less than thirty days. Any claim for inclusion of a new name and any objection to any entry in the draft electoral roll shall be made in Form II (a) and Form II (b), respectively. Such claim or objection shall be filed within the period for which the draft electoral roll is kept open for inspection and shall be examined and decided by the Returning Officer and the decision shall be final.
