Section 3(5) in The M.P. State Veterinary Council Rules, 1993
(5)Forms of claims and objections and the manner of their disposals. - (a) Every claim shall be in the Form I and signed by the person desiring his name to be included in the roll.(b)Every objection in Form II to the inclusion of a name in the roll shall be preferred by a person whose name is already included in the roll and shall be countersigned by another person whose name is also included in that roll.(c)Every such claim or objection, 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 claim or objection shall not be rejected unless the person making it is given an opportunity of making representation against such rejection.(d)The decision of the Registrar allowing or rejecting a claim or objection shall be final.
