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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2) in The Orissa Veterinary Practitioners Act, 1969

(2)The Council may, with the prior approval of the State Government, make regulations determining-
(a)the qualifications, the emoluments and the conditions of service of its employees other than the Registrar; and
(b)the rates at which and the conditions under which travelling expenses may be drawn by members of the Council.