Section 47(4) in The Orissa Veterinary Council Rules, 1997
(4)The name of a person removed under Section 49 may be re-entered in the State Veterinary Register on an application in Form No. X filled by the veterinary practitioner on payment of Rs. 25 (Rupees twenty-five only) as specified under Section 50 in this behalf other than the usual renewal fees of Rs. 15 (Rupees fifteen only) as specified under Section 48 of the Act.Provided that no re-entry of the registration shall be made except with the approval of the State Council.
