Section 4 in The Orissa Veterinary Practitioners Act, 1969
4. Constitution of the Council.
- The Council shall consist of the following members, namely :(a)the President to be nominated by the State Government from amongst the veterinary graduates of the State;(b)the Dean of the Veterinary College of the Orissa University of Agriculture and Technology-ex officio;(c)one member elected from amongst themselves by the members of the faculty of the Orissa University of Agriculture and Technology dealing with veterinary science;(d)four members elected by the registered veterinary practitioners from amongst themselves;(e)two members nominated by the State Government from among the registered veterinary practitioners;(f)one member to be nominated by the State Government from institutions or organisations dealing with cattle development in the State of Orissa;(g)one member of the Orissa Legislative Assembly to be nominated by the Speaker, Orissa Legislative Assembly :Provided that when the Council is established for the first time the member referred to in Clauses (c), (d) and (e) shall be nominated by the State Government, from among the members of the faculty in the case of Clause (c) and in other cases from among the veterinary graduates of the State.
