Section 14 in The Rajasthan Veterinary Council Rules, 1988
14. Transfer of registration.
(1)Where a registered veterinary practitioner of one State is practising veterinary medicine in another State he may apply for the transfer of his name, in Form XI, from the register of the first State where he is registered to the register of the second State where he is practising.(2)The application for such transfer shall be accompanied by a fee not exceeding the one prescribed by the concerned second State for renewal of registration with its State Council under section 48 of the Act.
