Section 36 in The Orissa Veterinary Council Rules, 1997
36. Registrar.
(1)The term of office of the Registrar shall be filed by the State Council at the time of appointment. He shall retire on attaining the age of 58 years unless otherwise determined by the State Council.(2)The Registrar shall be the Executive Officer of the State Council.(3)He shall perform such duties as have been assigned in the Act and these rules made thereunder and as assigned by the President. He shall also be responsible for the safety of the property of the State Council, the control and management of the office and for the accounts and correspondence.(4)He shall see that the office staff attend punctually and generally fulfil all such duties as may be required of him by the State Council for the purposes of the Act and rules made thereunder. He shall attend and take note of the proceedings of meetings of the State Council, the Executive Committee and other Committees.(5)The Registrar shall, not less than ninety days before the expiration of the term of any member of the Council, draw the attention of the President to the approaching vacancy and latter shall forthwith report it to the State Government in order that a new member may be nominated or elected to fill the vacancy from the date on which the vacancy occur.
