Section 33 in The Orissa Medical Registration Rules, 1965
33.
The enquiry shall be instituted by the issue of a notice in writing on behalf of the Council, by the Registrar, addressed to the practitioner, such notice shall specify the nature and particulars of the charge, shall inform the practitioner of the day on which the Council intend to deal with the case, and shall call upon him to answer the charge in writing and to attend before the Council on that day.
