Section 23(2) in The Orissa Veterinary Practitioners Rules, 1976
(2)The Council may cancel from the register the name of any person whose name has been removed from the roll, register of record of any University, Veterinary College, or other body from which that person received the recognised Veterinary qualification on the basis of which he was registered, and any registration certificate issued to such person shall stand cancelled with effect from the date of the order of cancellation passed by the Council.
