Section 38 in The Orissa Veterinary Practitioners Rules, 1976
38. Procedure where there is no written complaint or where the complainant does not appear.
- Where there is no written complaint or the complainant does not appear the following shall be the order of procedure, namely :(a)the Registrar shall read to the Enquiry Committee the notice of enquiry addressed to the Practitioner and shall state the facts of the case as produced before the Enquiry Committee the evidence by which it is supported;(b)the Practitioner shall then be invited to state his case by himself or by his legal representative and to produce his evidence in support of it. He may address the Enquiry Committee either before or at the conclusion of his evidence but only once;(c)the Counsel to the Enquiry Committee may be heard in reply if the Enquiry Committee so desires.
