Section 21(3) in The Orissa Veterinary Practitioners Act, 1969
(3)The Council may, after giving the person concerned an opportunity of being heard, refuse to permit the registration, or cancel the registration, of the name of any person-(a)who has been convicted and sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed; or(b)whom the Council, after due inquiry, which may, in the discretion of the President, be held in camera, finds guilty, by a majority of two-thirds of the members present and voting, of infamous conduct in his professional capacity :Provided that the State Government may condone the conviction referred to in Clause (a) if the sentence has been fully undergone and a period of two years has elapsed since the termination of such sentence.
