Section 4 in Indian Veterinary Council Rules, 1985
4. Preparation of the roll.
- As soon as may be after the notification under rule 3 is issued the Secretary shall prepare the roll which shall contained the name of every person whose name is entered in the register.The names of the electors shall be arranged in the order in which they are entered in the register.Publication of the roll in draft - The Secretary shall publish the roll prepared under rule 4 in draft by making a copy thereof available for inspection by displaying in the offices of all State Veterinary Councils and Veterinary Council of India.Period for lodging claims and objections - Every claim for inclusion of a name in the roll and every objection to an entry therein shall be lodged with in a period of fifteen days from the date of publication of the roll in draft under rule 5.Form of claim and objection and the manner of their disposal - Every claim shall be signed by the person who requires his name to be included in the roll.Every objection to the inclusion of a name in the roll shall be preferred by person whose name is already included in the roll and shall be countersigned by another person whose name is also included in such roll.Every claim or objection, as the case may be, shall be presented to the Registrar of the State Veterinary Council in whose register the name of the claimant has been included, or as the case may be, from whose register the objector requires a name to be deleted.The Register shall, before the expiry of fifteen days from the date of receipt of the claim or objection, as the case my be, forward such claim or objection to the Secretary with his remarks there on, and, where it is considered necessary, with amendments in the State Veterinary Register as provided under sub-section (4) of section 23.The Secretary may either allow or reject a claim or objection; Provided that a claim or objection shall not be rejected unless the person making it is given an opportunity of making representation against such rejection.The decision of the Secretary allowing or rejecting a claim or objection shall be final.
