Section 38(2) in The Orissa Veterinary Practitioners Act, 1969
(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:
