Section 27 in The Orissa Veterinary Practitioners Rules, 1976
27.
If at any time it is made to appear by affidavit that a person registered under these rules has become mentally or physically disabled to the extent that the continued practising of such person is contrary to the public welfare, the Council may hold an enquiry into the facts submitted or may order suspension of such person for a period till his recovery. If however, the mental or physical disability is certified by a competent Medical Board to be an incurable one, he shall be permanently debarred from carrying on his professions or practice.
