Section 38 in The Orissa Veterinary Practitioners Act, 1969
38. Power to make rules.
(1)The State Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the time and manner of holding election;(b)the form of the register;(c)the application of money at the credit of the Orissa Veterinary Council Fund;(d)the procedure to be followed by the Council in conducting any inquiry;(e)the fees chargeable under this Act;(f)the maintenance and submission of accounts of the Orissa Veterinary Council Fund;(g)the regulation of annual grants made by the State Government to the Council; and(h)any other matter which may be or is required to be prescribed.The ScheduleVeterinary degrees, diplomas and certificate-holders of which are entitled to have their names entered in the Register or Registered Veterinary Practitioners:
