Section 31(1) in The Orissa Veterinary Practitioners Rules, 1976
(1)The abstract and where a complaint has been lodged the complaint and other documents bearing on the case shall be submitted by the Registrar to the President who shall, if he thinks fit instruct the Registrar to ask the registered Veterinary Practitioner concerned by means of a registered letter for any explanation he may have to offer. The documents including any explanation furnished by the registered Veterinary Practitioner shall then be referred to the Council who shall consider the same and shall have power to cause further investigation to be made and further evidence to be taken and to refer, if necessary, to an Advocate for his advice and assistance.
