Section 31 in The Orissa Veterinary Practitioners Rules, 1976
31. Procedure to be followed by the Council.
(1)The abstract and where a complaint has been lodged the complaint and other documents bearing on the case shall be submitted by the Registrar to the President who shall, if he thinks fit instruct the Registrar to ask the registered Veterinary Practitioner concerned by means of a registered letter for any explanation he may have to offer. The documents including any explanation furnished by the registered Veterinary Practitioner shall then be referred to the Council who shall consider the same and shall have power to cause further investigation to be made and further evidence to be taken and to refer, if necessary, to an Advocate for his advice and assistance.(2)If the Council are of the opinion that a prima facie case has not been made out the case shall not be proceeded with further, and the Registrar shall inform the complaint of the decision of the Council.(3)If the Council are of the opinion that the case is one in which an enquiry ought to be held the President shall direct the Registrar to take steps for the institution of an enquiry and for having the case heard and determined by the President or by an Enquiry Committee that may be appointed by the Council.
