Section 32 in The Orissa Veterinary Practitioners Rules, 1976
32.
An enquiry connected with the removal of a name from the register shall be instituted by the issue of a notice in writing on behalf of the Council by the Registrar addressed to the registered Veterinary Practitioner. Such notice shall specify the nature and particular or a charge and shall inform him of the date on which the President or the Enquiry Committee shall deal with the case and shall call upon the registered Veterinary Practitioner to answer in charge in writing and to appear before the president or the Enquiry Committee as the case may be on such day assisted by a counsel, if he so desires. The notice shall be in Form XIII with such variation as circumstances may require and shall be sent so as to reach the registered Veterinary Practitioner at least one month before the date of enquiry.
