Section 3 in The Orissa Veterinary Practitioners Rules, 1976
3. Notice to the Registrar.
(1)The Director shall advise the State Government on the request of the Registrar for nominating the President out of a panel of three names recommended by the Director from amongst the Veterinary Graduates of the State as stipulated under Section 4 (a).(2)Nominations as required by Clauses (e) and (f) of Section 4 shall made by the State Government on the advice of the Director in a manner similar to that as in Sub-rule (1) above.The request of the Registrar as enjoyed in Sub-rules (1) and (2) above shall be made to the Director in writing not less than sixty days before the expiry of the term of the office of the President and members concerned.(3)The election of the members under Clause (c) of Section 4 shall be made by the Dean in consultation with the Registrar regarding the mode of election. The Dean shall intimate to the Registrar, the name of the member so elected, fifteen days before the expiry of the term of the sitting member under Clause (c) of Section 4.
