LexThe Veterinary Council Act, 1979 (Single Document)
Assam · state statute
Open in Lexace · Ask the AI about this actASSAM ACT I OF 1980
[Received the assent of the President of India on 7th May 1980]
THE ASSAM VETERINARY COUNCIL ACT, 1979
An
Act
Preamble.
to provide for the registration of Veterinary Practitioners In Assam
and for certain other matters connected therewith.
It is hereby enacted in the Thirtieth Year of the Republic of
India, as follows : -
PART I
Short title,
extent and
commencement.
1.
(a) This Act may be called the Assam Veterinary Council Act,
1979.
(b) It extends to the whole of the State of Assam.
(c) It shall come into force on such date as the State Government
may by notification in the Official Gazette, appoint.
Definitions. 2.
In this Act, unless there is anything repugnant in the subject or
context,-
(a) 'COUNCIL' means the Assam Veterinary Council established
under this Act ;
(b) 'DIRECTOR' means the Director of Animal Husbandry and
Veterinary, Government of Assam;
(c) 'HOSPITAL' means an institution in the State of Assam where
animals shall be treated by methods approved by the Council ;
(d) 'MEMBER' means a member of the Council who shall be a
recognised Veterinary practitioner registered under this Act ;
(e) 'PRESCRIBED' means prescribed by Rules and Regulations
made under this Act ;
(f) 'PRESIDENT' means the President of the Council ;
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(g) 'REGISTER' means the Register of Veterinary Practi tioners
maintained under this Act ;
(h) 'REGISTERED VETERINARY PRACTITIONER' means a
Veterinary practitioner who holds a recognised Veterinary
qualification and is for the time being duly registered;
(i) 'RECOGNISED VETERINARY QUALIFICATION' means
any of the V eterinary degrees or diplomas or certificates
included in the Schedule :
Provided that the degrees or diplomas or certificates
granted by the Government or any other authority of any State
in India outside Assam shall not be deemed to be re cognised
Veterinary qualifications for the purposes of this Act unless,
in pursuance of a scheme of reciprocity for re cognition of
Veterinary qualifications, the Government of such State has,
by notification, recognised for the purposes of that State, the
degrees or diplomas or certificates granted by the Government
and other authorities of Assam.
(j) 'REGISTRAR' means the Registrar appointed under this Act;
(k) 'REGISTRATION OFFICER' means the Registration Officer
appointed under this Act;
(l) 'RULES AND REGULATIONS' means the Rules and
Regulations made under this Act ;
(m) 'SCHEDULE' means the schedule appended to this Act;
(n) 'STATE GOVERNMENT' means the Government of Assam;
(o) 'VETERINARY COLLEGE' means the Assam Veterinary
College/College of Vet erinary Science, Assam Agricultural
University.
PART II
ASSAM VETERINARY COUNCIL : ESTABLISHMENT
CONSTITUTION MEETINGS AND PROCEEDINGS.
Establishment
of a Council.
3.
(i) The State Government shall, as soon as it may be possible
after the preparation of the first Register, by notification in the
Official Gazette, establish a Council to be called the Assam
Veterinary Council, and such Council shall be a body
corporate having perpetual succession and common seal and
shall , by the said name, sue and be sued;
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(ii) The Council shall also act as an advisory body to the ,State
Government in all policy matters concerning the Veterinary
profession, Veterinary education and development of Animal
Husbandry in the State.
Constitution of
the Council and
election of
President and
Vice-President.
4.
(i) The Council shall consist of the following members, namely:-
(a) The Director, Ex-Officio member ;
(b) The Dean/Princ ipal of Veterinary College, Ex -Officio
member;
(c) One representative other than the Dean/Principal of the
Faculty of Animal Husbandry and Veterinary Science or
Faculty , by whatever name called, which deals with
Veterinary education in the University or Universities in
the State of Assam ;
(d) Six members to be elected by the Veterinary practitioners
residing in the State of Assam and registered under this
Act or, in the case of the first election, qualified to be so
registered ;
(e) Two members to be nominated by the State Government
from among t he registered veterinary practitioners,
residing in the State of Assam or, in the case of first
nomination, qualified to be so registered under this Act.
(ii) The election of the members of the Council under this
section shall be held at such time and at such place, and in
such manner as may be prescribed by rules.
(iii) Notwithstanding anything contained in the fore going
provisions of this Act, in respect o f the first constitution of
the Council, all the members thereof other than the Ex -
officio members shall be nominated by the State
Government.
(iv) The members of the Council shall elect a President and a
Vice-President from among themselves:
Provided that on the first constitution of the Council
after its establishment, the President and the Vice -President
shall be appointed by the State Government.
(v) The President or the Vice-President shall be deemed to have
vacated office as soon as the Cou ncil holds its first meeting
after its reconstitution, provided that he shall also cease to
hold office if he ceases to be a member of the Council
before its reconstitution.
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(vi) The appointed President or the Vice -President may resign
his office by writing u nder his hand addressed to the State
Government and shall be deemed to have vacated the office
on such resignation being accepted by the State
Government.
(vii) The elected President or the Vice -President may resign his
office by a notice in writing addressed to the Council and
shall be deemed to have vacated the office on such
resignation being accepted by the Council at a meeting.
(viii) Any casual vacancy in the office of the President or the
Vice-President caused by death, resignation , removal or
otherwise shall be filled by appointment or election, as the
case may be and the person so appointed or elected shall
hold office for the unexpired period of the term of office of
the President or the Vice-President whose place he fills.
Nomination of
members in
default of
election.
5.
In the event of the requisite number of the member s not being
elected under any of the clauses (c) and (d) of Section 4 or, if any
of the electoral bodies referred to in clauses (c) and (d) of Section
4 does not, by such date as may be prescribed elect a person to be a
member of the Council, the State Gove rnment shall fill up the
vacancy or vacancies by nominating the required number of
registered veterinary practitioners, and any person so nominated
shall be deemed to be a member as if he had been duly elected by
such body.
Disqualification
for being
elected or
nominated as a
member.
6.
A person shall be disqualified for being elected or nominated as a
member of the Council, if he-
(a) is not registered under this Act ; or
(b) has been convicted and sentenced by any court for any non -
bailable offence, such sentence not having been subsequently
reversed or quashed ; or
(c) is an undischarged insolvent ; or
(d) is of unsound mind adjudged and certified by a competent
court:
Provided that the State Government may condone the
disqualification referred to in clause (b) if the sentence has
been fully undergone and a period of two years has elapsed
since the termination of such sentence.
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Publication of
names of
members.
7.
The name of every person elected or nominated under Section 4 or
5 shall be published by the State Government in the official
Gazette.
Leave of
absence to
members.
8.
The Council may permit a member to absent him self from the
meetings of the Council for a period not exceeding six months.
Ceasation of
membership.
9.
(1) A member of the Council shall be deemed to have vacated his
seat, who-
(a) fails to accept office within one month of the date of his
nomination or election ; or
(b) is absent without excuse sufficient in the opinion of the
Council, from three consecutive meetings of the Council ;
or
(c) is absent, out of India for a period exceeding six
consecutive months; or
(d) becomes disqualified for election or nomination as a
member for any of the reasons mentioned in Section 6.
(2) On the occurrence of a vacancy referred to in sub - section (I),
the President shall forthwith report the fact of such vacancy to
the State Government.
(3) The State Government may on the recommendation of the
Council supported by atleast two-third of the total numbers of
its members, remove from office any member elected or
nominated under this Act, if such member has been found
guilty of misconduct in the d ischarge of his duties, or of any
disgraceful conduct, or has become incapable of performing
his duties as a member :
Provided that no resolution recommending the removal of
any member shall be passed by the Council, unless the
member to whom it re lates has been given a reasonable
opportunity of showing cause as to why such recommendation
should not be made.
Filling of casual
vacancies.
10.
If a member of the Council dies or resigns his membership, or
ceases to be a member as provided in sub- section (I) of Section 9,
the vacancy shall be filled within three months by a fresh election
or nomination as the case may be.
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Term of office
of members.
11. (1) The term of office of the first member elected or nominated
under Section 4 or 5 shall commence from such date as may
be appointed by the State Government.
(2) The term of office of a member of the Council shall be three
years from the date of his acceptance of office.
(3) When a member is elected or nominated in a seat vacated
under sub -section (1) of Section 9 and, or under Section
10,the term of office of such member shall be unexpired term
of office of the member in whose place he is nominated or
elected.
(4) Any member shall, if not disqualified for any reasons
mentioned under Section 6, be eligible for re -election or re -
nomination at the end of the term of office.
Regulation as to
meeting,
quorum and
voting.
12.
(1) (a) No business shall be transacted at a meeting of the Council
unless a quorum of five members be present.
(b) When a quorum is not formed in a meeting, the President
shall, after waiting for not less than twenty minutes for
such quorum, adjourn the meeting to such hour on the
same day or to a future day as he may notify on the notice
board at the office of the Cou ncil, and the business which
would have been brought before the Original meeting had
there been a quorum, shall be brought before the
adjourned meeting, and may be disposed of at such
meeting or at any subsequent adjournment
meeting,whether there be a quorum present or not.
(2) The President shall preside over all the meetings of the
Council. In absence of the President, the Vice -president shall
preside over the meeting. In absence of both the President
and the Vice -President, some other member to be chosen
from amongst the members will preside over the meeting.
(3) Save as other wise provided in clause (b) of sub - section (1)
of Section 25, all questions arising at a meeting shall be
decided by the votes of the majority of the members present
and voting, or, in the case of an equality of votes by the
casting vote of the President of the meeting.
(4) No act or proceeding of the Council shall be deemed to be
invalid merely by reason of a vacancy in the Council or of a
defect in the election or nomination of a person acting as a
member of the Council,
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(5) Subject to the p rovisions of this Act, and of any rules made
thereunder by the State Government, the Council may make
regulations in respect of-
(a) the time and place at which such meeting shall be held;
(b) the issue of notices convening such meetings; and
(c) the conduct of business thereat.
(6) Until such time as the regulations referred to in sub section
(5) have come into operation, it shall be lawful for the
President to summon, by letter addressed to each me mber, a
meeting of the Council at such time and place as to him shall
seem expedient.
(7) (a) The proceedings of the discussion of every meeting of the
Council shall be treated as confidential and no person
shall, without the previous permission of the C ouncil,
disclose any portion thereof:
Provided that nothing in this Section shall be
deemed to prohibit any person from disclosing or
publishing the text of any resolution adopted by the
Council, unless the Council directs such resolution also to
be treated as confidential.
(b) No disqualification of, or defect in the election,
nomination or appoi ntment of, any person as member or
as a presiding authority of a meeting, shall of itself be
deemed to vitiate any act or proceeding of the Cou ncil, in
which such person has taken part, or during any vacancy
in the Council, the continuing members may act, as if no
vacancy had occurred, unless the number of vacancies
exceeds two in number.
Payment of
expenses to
members.
13.
There shall be paid payment to the members of the Council, the
expenses as may from time to time be prescribed by regulation
under clause (a) of sub-section (4) of Section 34.
Appointment of
Registrar and
other officials.
14.
(1) With the previous sanction of the State Government the
Council-
(a) shall appoint a Registrar ;
(b) may grant leave to such Registrar and appoint a person
to act in his place ; and
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(c) shall pay to the Registrar and to the person if any
appointed to act in his place such salary and such
allowances as the Council may determine from time to
time.
(2) The Council may appoint such other officers and such
ministerial and class-IV staff as it may consider necessary for
the purposes of this Act, and shall pay them such s alary and
allowances if any as the Council may determine.
(3) The Registrar or the persons appointed to act in his place
shall act as Secretary of the Council.
(4) Every person appointed under sub -sections (1) and (2) shall
be deemed to be a public servant wit hin the meaning of
Section 21 of the Indian Penal Code.
Punishment
and dismissal of
official of the
Council.
15.
(1) The Council may punish or dismiss a person appointed under
sub-sections (1) and (2) of Section 14, after he has been
given a reasonable opportunity of showing cause against the
action proposed to be taken in regard to him :
Provided that previous sanction of the State Government
shall be necessary in the case of a person appointed under
sub-section (1) of Section 14 :
Provided further that a person appointed under sub -
section (2) of Section 14, shall have a right of appeal to the
State Government against an order under this Section within
one month from the date of the communication of the order
to him.
(2) The power to punish conferred by sub -section (1 ) shall be
deemed to include the power to suspend an officer.
(3) The power to dismiss conferred by sub -section (1) shall be
deemed to include the power to suspend any person against whom
the power of dismissal m ight be exercised, pending inquiry into his
conduct.
THE REGISTER OF VETERINARY PRACTITIONERS
Orders by the
Council for
maintenance of
register.
16.
(1) The Council shall, as soon as convenient, after the
commencement of this Act and from time to time as occasion
may require, make orders for regulating the maintenance of
the register of Veterinary practitioners.
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(2) The said register shall be kept in such fo rm as may be
prescribed.
Registrar's
functions in
respect of
register.
17.
(1) The Registrar shall maintain the register of Veterinary
Practitioners in such form and in such manner as may be
prescribed and shall make from time to time such entries,
corrections, alternations or modifications in the entries there
in as may be necessary or as may be directed by the Council.
(2) To enable the Registrar to fulfil the duties imposed upon him
by sub-section (1),he may send through the post a letter to
any registered practitioners, addressed to him according to
his registered address or appointment, to enquire whether he
has ceased to practise or whether his residence or
appointment has been changed ; and if no answer to any such
letter is received within a period of six months from its
dispatch, the Registrar may erase the name of such registered
veterinary practitioners from the register :
Provided that any name erased under this sub-section may
be re -entered in the register under the direction of the
council.
Persons entitled
to be registered.
18.
(i) Any person holding any of the qualifications referred to in
the schedule or for the time being registered under any Act
for the registration of Veterinary practitioners in force in any
other State in India, if reciprocity of registration has been
arranged with the authority administering such Act, shall,
subject to the pr ovisions hereinafter contained and on
payment of such fees as may be fixed in this behalf by
regulations made under clause (b) of sub -section (4) of
Section 34, be entitled to have his name entered in the
register of Veterinary Practitioners :
Provided that the Registrar shall refer to the Council an
application for entry in the register from a person in respect
of whom he considers that the Council may wish to proceed
under sub-section (1) of Section 25 :
Provided also that the Registrar, if so d irected by the
Council, shall refuse to register the name of any person
notwithstanding the fact that he is in possession of
Veterinary degree or diploma recognised and included in the
Schedule of this Act.
(ii) if it appears to the State Government on the re port of the
Council or otherwise that the courses of study and
examinations prescribed by any University, Body or
Institution conferring any degree, diploma, certificate or any
other like award not entered in the Schedule, are such as to
secure the possess ion by its receipient of the requisite
10
knowledge and skill for the efficient practice of veterinary
science, the State Government may from time to time, by
notification in the 'Official Gazette' amend the Schedule and
include therein such degree, diploma, certificate or, as the
case may be, award, subject to any conditions that may be
specified thereof and the Council may thereupon recommend
to the State Government to amend the Schedule accordingly.
Power of
Council to call
for information
from University
or Veterinary
College.
19.
The Council shall have power to call on the Governing body or
authorities of any Veterinary Faculty/Agriculture University,
included in or desirous of being included in the Schedule ;
(a) to furnish such reports, returns or other information as the
Council may require to enable it to judge the efficiency of
the instruction given therein ; and
(b) to provide facilities to enable a member of the Council
deputed by the Council in this behalf to be present at the
examination held by such University/College.
Information
required of
applicant for
registration
renewal fee etc.
20.
(i) Every person who applies to have his name entered in the
register of Veterinary Practitioners-
(a) must satisfy the Registrar that he is in possession of the
recognised Veterinary qualifications referred to in the
Schedule as altered by notification, if any, issued under
Section 18 (ii) ;
(b) must inform the Registrar of the dates on which he
obtained the title or qualifications which entitled him to
claim registration under this Act; and
(c) give the Registrar any information which he reasonably
may require for the purpose of discharging his duties
under this Act.
(ii) (a) The Council may, on being satisfied that a person
applying for registration possesses a recognised
Veterinary qualification and has paid the prescribed
fee, allow the application and direct the Registrar to
enter his name in the register and such entry shall,
unless cancelled earlier, be borne in the register for one
year ;
(b) The Registrar shall, on registration of a person's name,
give him a certificate of registration under his hand and
seal.
(iii) (a) A Veterinary Practitioner whose name is entered in the
register shall be entitled to have his name retained in the
11
register on payment of such annual renewal fee and
within such time as may be prescribed;
(b) If the renewal fee is not paid within the time prescribed,
the Registrar shall strike off the name of t he defaulter
from the register:
Provided that any name so struck off from the
register may, subject to such conditions as the Council
may by regulation provide, be re-enter in the register on
payment of the renewal fee and nominal fine not
exceeding Rupees fifty.
(iv) (a) A veterinary practitioner whose name is struck off from
the register under sub -section (iii) (b) of Section 20
shall forthwith surrender his certificate of registration to
the Registrar and the name so struck off shall be
published in the official gazette ;
(b) If any such name is afterwards re-entered in the register
in accordance with the provision of this Act, the fact of
such re-entry shall be published in th e official gazette and
the certificate of registration shall be returned to the
veterinary practitioner concerned.
Entry of new
titles and
qualifications in
register.
21.
If a person whose name is entered in the register of veterinary
practitioners obtains any title or qualification other than the title
or qualification in respect of which he has been registered, he
shall on payment of such fees as may be prescribed in this behalf
by regulation made under clause (b) of sub -section (4) of Section
34, be entitled to have an entry stating such other title or
qualification made against his name in the register, either in
substitution for, or in addition to, any entry previously made.
Financial
matters.
22.
(1) The Council shall, for the administration of its purposes,
realise registration fees for renewal of registration,
application fees and such other fees and fines as may be
decided by the Council, provided that the rate of which fees
shall be charged or any variance thereof shall be given effect
to with the prior approval of the Government. Government
may also issue any direction to the council in this regard.
(2) It shall be competent for the Council to incur expenditure for
the following purposes namely-
(a) salaries and allowances of the Registrar and staff
maintained by the Council ;
12
(b) fees and allowances paid to the members of the
Council;
(c) such other expenses as are necessary for performing its
duties and functions under this Act.
(3) The Council shall maint ain in such form as may be
prescribed proper accounts which shall be audited annually
by an auditor appointed in this behalf by the State
Government.
(4) A copy of every audit report sha ll be furnished by the
Council to the State Government and t o the Accoun tant
General, Assam, within one month from the date of which
the audit report is received by the Council.
(5) The draft budget before it is placed before the Council shall
be submitted to the State Government and the views of the
Government may be recorded at the time this is submitted
before the Council for consideration.
(6) The State Government may make such annual grants, as it
may consider necessary to the Council for the proper
discharge of the functions of the Council under this Act.
(7) All moneys received by the Council as fees and grants under
this Act or otherwise shall be credited into a fund to be
called "the Assam Veterinary Council Fund" which shall be
under the management and control of the Council and shall
be held and applied by the Council for the purpose of this
Act in such manner as may be prescribed.
(8) All moneys credited to the "Assam Veterinary Council
Fund" shall forthwith be deposited in to the State Bank of
India or in any Nationalised Bank to the credit of an account
to be called "the Assam Veterinary Council Fund Account".
Appeal to
Council from
decision of
Registrar.
23.
If a person is dissatisfied with a decision of the Registrar refusing
to enter the name or any title or qualification of such person in
the register of Veterinary Practitioners he may, at any time within
three months from the date of such decision , appeal to the
Council whose decision shall be final.
Eraser of
fraudulent &
incorrect
entries.
24.
Any entry in the register of Veterinary Practitioners which is
proved to the satisfaction of the Council to have been
fraudulently or incorrectly made may be erased under an order in
writing of the Council, after notice has been given to the person
13
concerned and his objections (if any) have been considered.
Power of
Council to
Prohibit entry
in or to direct
removal from
the register etc.
25.
(1) The Council may upon reference to the register or otherwise
prohibit the entry in, or order the removal from, the Register,
the name of any Veterinary Practitioner:-
(a) who has been sentenced by a criminal court or a court
martial to imprisonment for an offence indicating in the
opinion of the Council such defect in character as would
render the entry or continuance of his name in the
register undesirable ; or
(b) whom the council after enquiry (at which an
opportunity has been given to him to be heard in his
defence and to appear either in person or by council,
vakil, pleader or attorney, and which may at the
discretion of the Council be held in camera) has found
guilty by a majority of two thirds of the members
present and voting at the meeting of infamous conduct
in any professional respect.
(2) Nothing in sub -section (1) shall be deemed to justify the
exclusion or removal from the register of the name of any
Veterinary Prac titioner on the ground of his adoption of a
theory of veterinary medicine or surgery not in accordance
with the accepted view for the time being or of his
association with an un -registered practitioner, so long as the
un-registered practitioner :-
(a) is in possession of a Recognised Veterinary
qualification.
(b) is not a person whose name the Council has reason to
believe has been excluded or removed from the register
by the Council under sub -section (1) or would be so
excluded if application for registration thereof were
made;
(3) The Council may direct that the name of any person against
whom an order has been made under sub-section (1) shall be
entered or re-entered as the case may be.
Appeal to State
Government
from decision of
Council.
26. (1) An appeal shall lie to the State Government from every
decision of the Council under Section 23 or 25.
(2) Every appeal under sub -section (1) shall be preferred within
three months from the date of such decision.
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Bar to suits and
other legal
proceedings.
27.
No suit or other legal proceedings shall lie in respect of any act
done in good faith in the exercise of power conferred by this Act
on the State Government or the Council or any of its members or
office-bearers.
Notice of deaths
and eraser of
names from
register.
28.
(1) Every Registrar of deaths who receives notice of the death of
a person whose name he knows to be entered in the register
of Veterinary Practitioners shall forthwith transmit by post to
the Registrar of the Council a certificate of such death signed
by him and stating particulars of the time and place of death.
(2) On receipt of such certificate, or other reliable information
regarding death, the Registrar shall erase the name of the
deceased person from the register.
(3) Every person registered under the Act shall be exempted, if
he so desires, from serving on any inquest.
Penalty on
unregistered
person
representing
that he is
registered.
29.
If a person whose name is not entered in the register of
Veterinary Practitioners falsely pretends that it is so entered or
uses in connection with his name or title any words or letter
representing that his name is so entered, he shall, whether any
person is actually deceived by such representation or not, be
punishable, on conviction by a Magistrate of the first class, with
fine which may extend to three hundred rupees.
Court
competent to
try of offence
under this Act.
30.
(i) No court other than the court of a Magistrate of the first
class shall take cognizance of or try an offence under this
Act.
(ii) For the purpose of any inquiry held under Section 25, or of
any appeal under Section 23, the Council shall be deemed to
be a Court within the meaning of the Indian Evidence Act,
1872, and shall exercises the powers of a Commissioner
appointed under the Public Servants (Inquiries) Act; 1850,
and every such inquiry and appeal shall be conducted, as far
as may be in accordance with the provisions of Section 5
and Section 8 to 10 of the said Public Servants (Inquiries)
Act, 1850 and shall have the powers of a Civil Court while
disposing of suits under the Code of Civil Procedure, 1908,
in respect of the following matters-
(a) summoning and enforcing the attendance of any person
and examining him on oath,
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(b) requiring the discovery and production of documents,
and
(c) receiving evidence on affidavits.
Reservation of
certain
appointments
of Registered
Practitioners.
31.
No person other than a Registered Veterinary Practitioner shall be
competent to hold an appointment as Veterinary Physician
Surgeon or other Veterinary Officer in any Government institution
and hospital/dispensary which is supported partially or wholly by
public funds, or in an y public or private establishment, body or
institution or under a local authority unless he is registered under
this Act.
Qualified
practitioners
certificates etc.
32.
(1) No certificate required by any Act from any veterinary
Practitioner or Veterinary officer shall be valid unless the
person signing the certificate shall have been registered under
this Act.
(2) No prescription by a Veterinary Practitioner or Veterinary
Officer shall be disposed of by chemists unless the person
prescribing the prescription shall have been registered under
this Act.
(3) No person shall be qualified to give evidence as an expert
under Section 45 of the Indian Evidence Act, 1872 on any
matter relating to Veterinary Science, unless the said person
shall have been registered under this Act.
ANNUAL VETERINARY LIST
Publication of
& presumption
as to entries in
Annual
Veterinary list.
33.
(1) The Registrar shall once in every three years, on or before a
date to be fixed in this behalf by the Council, cause to be
printed and published a correct list of the names for the time
being entered in the register of Veterinary Practitioners
setting forth :-
(a) All names entered in the register arranged in alphabetical
order according to the surnames ;
(b) The registered addr ess or appointment of each per son
whose name is entered in the register; and
(c) The registered titles and qualification of each such per
son and the date on which each such title was granted or
each such qualification was certified.
(2) The Registrar shall also cause to be printed and published an
annual supplement in January every year showing therein the
corrections made upto the 31st December proceeding, in the
list of names in the register of Veterinary Practitioners last
16
published.
(3) Every court shall presume that a person whose name is
entered in the latest of such lists is duly registered under this
Act, and that person whose name is not so entered i s not
registered under this Act :
Provided that, in the case of any person whose name does
not appear in such list, a certified copy signed by the
Registrar of the entry of the name of such person in the
register of Veterinary Practitioners shall be evidence that such
person is registered under the Act.
RULES AND REGULATIONS
Rules and
Regulations.
34.
(1) The State Government may, after previous publication from
time to time, make rules to carry out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the
foregoing power, such rules may provide : -
(a) to regulate elections under this Act ;
(b) to prescribe the form of the register of Veterinary
Practitioners to be maintained under this Act ;
(c) to regulate the application of fees ;
(d) to regulate the procedure to be followed by the Council
for : -
(i) conducting any inquiry under Section 25 ; and
(ii) disposing of appeals from the decision of the
Registrar preferred under Section 23.
(3) "Every rule made under this section shall be laid as soon as
may be after it is made, before the Assam Legislative
Assembly while it is in session for a total period of fourteen
days which m ay be comprised in one session o r in two
successive sessions, and if, before the expiry of the session in
which it is so laid or the session immediately following, the
Assam Legislative Assembly agree in making any
modification in the rule or the Assam Legislative Assembly
agree that the rule should not be made the rule shall thereafter
have effect only in such modified form or be of no effect, as
the case may be; so however, that any such modification or
annulment shall be without prejudice to the validity of
anything previously done under that rule".
17
(4) In addition to the power confer red by Section 12 the Council
may, with the previous sanction of the state Government
make regulations : -
(a) to prescribe the expenses payable to members of the
Council, such as fees for attendances at meeting s of the
Council and reasonable travelling expenses as may from
time to time be allowed by the Council ;
(b) to prescribe the fees chargeable in respect of any
registration under this Act ;
(c) to regulate the keeping of accounts; and
(d) to prescribe condition o f service of persons appointed
under Section 14.
(5) All such rules and regulations shall be published in the
Official Gazette.
Power of State
Government to
give directions
to the Council.
35.
The State Government may give to the Council such directions as
may be necessary for carrying out the purposes of the Act and it
shall be the duty of the Council to comply with such directions.
Control of
Council by the
state Govt.
36.
(1) If at any time it appears to the State Government that the
Council has failed to exercise or has exceeded or abused any
of the powers conferred upon it by or under this Act, or has
failed to perform a duty imposed upon it by this Act, the State
Government may, if it considers such failure, excess or abuse
to be of a serious character, notify the particulars thereof to
Council, and if the Council fails to remedy such failure,
excess or abuse within such time as may be fixed by the State
Government in this behalf, the State Government may
dissolve the Council and cau se all or any of the powers and
duties of the Council to be exercised and performed by such
agency and for such period as it may think fit:
Provided that it shall take steps, as soon as it may be
convenient, to constitute a new Council of members pr ovided
in Section 4.
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(2) Notwithstanding anything contained in this Act , or in the
Rules or the regulations, if at any time, it appears to the State
Government that the Council or any other authority
empowered to exercise any of the powers or to perf orm any
of the duties or functions under this Act, has not been validly
constituted or appointed, the state Government may cause any
of such powers or fu nctions to be exercised or per formed by
such agency in such manner and for such period not
exceeding si x months and subject to such conditions as it
thinks fit.
Schedule Part I
Recognised Veterinary Qualification
Recognised Veterinary Degree and Diplomas
granted by institution in India
[Rule 2 (i)]
Institution
DEGREE
qualification Abbreviation for
Registration
1. Assam Agricultural
University.
Bachelor of Veterinary Science
& Animal Husbandry.
B. V. Sc. & A.H
2. Agra University Do Do
3. Andhra University Do Do
4. Bihar University Do Do
5. Bombay University Bachelor of Science (Vety.) B. Sc. (Vety)
6. Calcutta University Bachelor of Veterinary Science B. V. Sc.
7. Gauhati University Bachelor of Veterinary Science
& Animal Husbandry.
B. v. Sc. & A.H.
8. Kerala University Bachelor of Veterinary Science B. V. Sc.
19
9. Madras University Do Do
10. Osmania University Do Do
11. Punjab University Bachelor of Veterinary Science
& Animal Husbandry.
B. V. Sc. & A.H.
12. Rajasthan University Do Do
13. Sagar University Bachelor of Veterinary Science B. V. Sc.
14. Utkal University Bachelor of Veterinary Science
& Animal Husbandry.
B. V. Sc. & A.H.
15. Vikram University Do Do
Diploma
16. Assam Veterinary
College.
Graduate in Veterinary Science. G. V. Sc.
17. Bengal Veterinary
College.
(i) Graduate of Bengal Veterinary
College.
(ii) Graduate in Veterinary Science.
G. B. V. C.
G. V. Sc.
18. Bihar Veterinary
College
Graduate of Bihar Veterinary
College
G. B. V. C.
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PART II
RECOGNISED VETERINARY QUALIFICATIONS GRANTED BY
INSTITUTIONS OUTSIDE INDIA
1. The Royal Veterinary
College, the United
Kingdom.
Member of Royal College
of Veterinary Surgeons.
M. R. C. V. S.
2. The University of
Edinburge
(i) Bachelor of Veterinary
Medicine and Surgery
(ii) Bachelor Science
B. V. M. S.
B.Sc.
3. The London University (i) Do
(ii) Bachelor of Veterinary
Medicines
Do
B. Vety. Med.
4. The Liverpool University. Bachelor of Veterinary Science. B. V. Sc.
5. The University of Glasgo.
Bachelor of Veterinary Medicine
and Surgery.
B. V. M S.