Section 25 in The Orissa Veterinary Practitioners Rules, 1976
25. Change of address of registered practitioners.
(1)It shall be the duty of every registered practitioner who changes his address to intimate the fact to the Registrar within one month after such change.(2)There shall be made every year and entered in the printed register an enumeration of-(a)the total number of persons in the published register;(b)the number of persons registered during the year;(c)the number restored to the register;(d)the number cancelled from the register and the rule under which each such cancellation has been made; and(e)the number removed by death.
