Section 7 in The Orissa Veterinary Council Rules, 1997
7. Objection and the manner of their disposal.
(1)Every claim in Form No. II shall be signed by the person who requires his name to be included in the roll.(2)Every claim made in Form No. II to the inclusion of a name or objection for exclusion made in Form No. III in the roll shall be signed by a person whose name is already included, in the roll and shall be countersigned by another person whose name also found place in the roll.(3)Every such claim for inclusion or any objection for exclusion of name as the case may be, shall; be examined by the Registrar who shall record his remarks thereon, following which he may either allow or reject the claim or objection.Provided that a claim for inclusion or objection for exclusion shall not be rejected unless the person making it is given an opportunity of making representation against such rejection.(4)The decision of the Registrar allowing or rejecting a claim for objection shall be final.
