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State of Odisha - Section

Section 36 in The Orissa Veterinary Practitioners Rules, 1976

36. Employment of counsel.

- At the hearing of the case by the Enquiry Committee an Advocate may be employed by the Council to advise as to the conduct of the case and to act as judicial assessor if necessary. The complainant and also the Veterinary Practitioner may be represented by an advocate, if they so choose.