Section 28 in The Orissa Veterinary Practitioners Rules, 1976
28. Action to be taken by the Council on receipt of information of conviction of a registered Veterinary Practitioner.
- Whenever information reaches the office of the Council that a registered Veterinary Practitioner has been convicted of a cognizable offence or has been under the censure of any judicial or other competent authority in relation to his professional character has been guilty of misconduct in professional matters, the Registrar shall take an abstract of such information and submit the same to the President.
