Section 23 in The Orissa Veterinary Practitioners Rules, 1976
23. Cancellation of name from the register.
(1)The Council may cancel from the register the name of any person who-(a)has requested that his name be removed from the register in which case such person may be required to file a declaration that no disciplinary or criminal proceedings are being taken or are likely to be taken against him;(b)has filed within a period as may be determined by the Council to furnish to the Registration such information as the Council may require.(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.(3)The Registrar shall call for cases referred to in Sub-rules (1) and (2) before the next meeting of the Council who has consider them along with objection thereto and the Registrar shall act in according with the direction of the Council as to the removal or otherwise of the name of the registered practitioner from the register.
