Section 46 in The Orissa Veterinary Practitioners Rules, 1976
46. Procedure for re-entry.
- Any person whose name has been removed from the register by the Council but who still possess a qualification entitling him to be registered under these rules may make an application to the Council for re-entry of his name in the register and the following procedure shall be followed in the case of every such application, namely ;(1)the application shall be addressed to the Council in writing and signed by the applicant and shall state the grounds on which the application is made;(2)the application shall be accompanied by -(i)a declaration made by the applicant before a Magistrate of 1st Class setting forth the facts of the case and stating that he is the person originally registered; and(ii)by one of the following documents in original or its certified copy, namely :(a)degree or diplomas of a certificate of the applicant's recognised Veterinary qualification;(b)his certificate of registration if the same has not already been returned to the Council;(c)certificate in Form XV from two registered Veterinary Practitioners as to his identification.(3)The statement in the application shall also be verified by two certificates in writing to be given by two registered Veterinary Practitioners who are resident in the neighbourhood of the place where the applicant has been residing since the removal of the name and they shall testify to his present good character.(4)Before the application is considered by the Council the Registrar shall notify the same to the licensing bodies whose qualifications were held by the applicant at the time his name was removed and shall further by letter addressed to the persons or body (if any) on whose complaint to applicant's name was removed, give notice of the application and of the time when the Council intends to consider the same.(5)The Council shall consider the application and may, if it thinks fit adjourn the consideration of it to a future date or require further evidence or explanation from the applicants.(6)The declaration and the certificate referred to in Sub-rules (2) and (3) shall respectively be in Forms XVI and XVII with such variations as circumstances may require or cyclostyled form shall be kept by the Registrar who shall supply them to the intending applicant.
