Section 3(3) in The Orissa Veterinary Practitioners Rules, 1976
(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.
