Section 33 in The Orissa Veterinary Practitioners Rules, 1976
33. Supply of copy of documents.
- In every case in which the Council resolve that an enquiry shall be instituted and notice for an enquiry is issued accordingly, either parties shall for the purpose of defence or reply, as the case may be, an upon request in writing for that purpose signed by himself or his advocate, be entitled to be supplied by the Registrar with a copy of any declaration, explanation or answer or other document given or sent to the Council by or on behalf of the other party which such other party will be entitled on proper proof to use at the hearing as evidence in support of or in answer to the charge specified in the notice or enquiry and every notice of enquiry shall draw the particular attention of the registered Veterinary Practitioner to this rule.
