Section 6(2) in The Orissa Animal Contagious Diseases Act, 1949
(2)[ The State Government may also appoint such number of persons having the prescribed qualifications as may, they deem necessary to act as Vaccinators for the purposes of this Act, and may define the area within which they shall exercise the powers and perform the functions of a Vaccinator.] [Inserted vide Act No. 16 of 1978.]
