Section 4(4) in The Orissa Veterinary Practitioners Rules, 1976
(4)The draft electoral roll shall be corrected in accordance with the decision of the Returning Officer and the roll thus corrected shall be the final electoral roll for the election. In the preparation of the final electoral roll, registration and restoration after the date appointed under the Sub-rule (1) or new qualifications of employment obtained after the date shall be disregarded. No person whose name is not included in the final electoral roll shall be entitled to participate in the election. Change of address after the final electoral roll has been prepared, shall be disregarded.
