The Haryana Veterinary Council Act, 1976 (37 of 1976)

HARYANA GOVTGA2. (EXTRA.), AUG. 4, 1976 1 5 1
(SRVN. 13, 1898 SAKA)
PART I
LEGIS LA TI V E  DE PA RT ME NT
Notification
The 4th August, 1976
No. 47-Leg.176.—The following Act of the Legislature of the State of
Haryana received the assent of the Governor of Haryana on the 27th July,
1976, and is hereby published for general information :
Haryana Act No. 37 of 1976
THE HARYANA VETERINARY COUNCIL ACT, 1976
AN
ACT
to provide for the registration of veterinary practitioners in
the State of Haryana and for matters connected therewith.
BE it enacted by the Legislature of the State of Haryana in the Twenty-
% eventhYear of the Republic of India as fo/tlows:-
1. (1) This Act may Sc called the Haryana Veterinary Council Act' Snort
1976 extent andc e +tvittne neeineat.
(2) It, extends to the whole of the State of Haryana.
(3) It shall come into force on such date as the State Government
may, by notification, appoint.
2. in this Act, unless the context otherwise requires. -
(a) "tikkuncil" means the Haryana Veterinary Council established
under section 3;
(b) "Director" means the Director of Animal Husbandry, Haryana.;
(c) "Government" means the Government of the State of Haryana;
(d) "hospital" means an institution where animals are treated b
methods approved by the Council;
(e) "member" means a member of the Council;
( 0 "prescribed" means prescribed by rules made under this
Act;
(g) "President" means the President of the Council:
(h) "recognised veterinary qualifications" mean any of the veteri-
nary degrees or diplomas specified in the Schedule;
(i) "register" means a register of veterinary practitioners maintained
under section 16;
(i) "registered veterinary practitioner" means a veterinary practi-
tioner registered under this Act;
(k) "Registrar" means the Registrar appointed under section 1 4 :
(1) "Schedule" means the Schedule appended to this Act.
Definitions,.

Est abiishment
of Council,
Constitution of
Council.
Nomination of '
members in de-
fault of ejection.
Publics t ion of
names of mem-
bers.
152 HARYANA GOVT GAZ. (EXTRA AUG. 4, 11976
(SRVN. 13, 1898 SAKA)
MIN IMM IN F Ie .1,111 1 1 1 1 1 1 1 0 i i n
3. (1) With effect from such date as the Government may, by not;
fication, appoint in this behalf, there shall be estabIkb,ed for carrying out
the purposes of this Act a Council to be known as the thlryana Veteri-
nary Council.
(2) The Council shall be a body corporate with the name afore-
said, having perpetual succession and a common seal, with power to ac-
quire, hold and dispose of property, both movable and immovable, and to
contract, and may by that name sue and be sued.
4. (1) The Council shall consist of the following members,
n mtly
(a) the Director, . . . . . . . . . . . . . . . . . .ex -officio member ;
(b) the Principal of each veterinary college, ,ex -officio member;
(c) one member to be elected by each faculty of veterinary science
or faculty, by whatever name called, which deals with veterinary
education in the university or universities in the State of Har-
(d)
yarta
four members to bt elected by veterinary practitioners resid-
ing in the State of Haryana 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 Government from
amongst the registered veterinary practitioners under this Act,
or in the case of the first nomination, qualified to be so registered.
(2) The Director shall be the President of the Council.
5. In the event of the requisite number of members not being elect -
ed under clauses (e) and (d) of sub -section (1) of section 4, the Govern -
ment may fill up the vacancy or vacancies by nominating *the required
number of registered veterinary practitioners and a person Sc nominated
shall be deemed to be a member duly elected.
6. The name of every person elected or nominated under section 4
or section 5 shall be published by the Government in the Official Gazette
Leave of absence '1. The Council may permit a member to absent himself from the
to members, meetings of the Council for a period not exceeding six months.
Occurrence of
casual vacancies.
8. (1) A member shall be deemed to have vacated his scat who—
(a) fails to accept office within a period of thirty days 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.
(2) On the occurrence of a vacancy referred to in iub-sectio n (1), the
President shall forthwith report the fact of such vacancy to the Gover n_
ment.

HAR YANA GOVT GAZ. (EXTRA.), AUG. 4, 1976
• (SRVN. 13, 1898 SAKA)
9. If a member dies or resigns his membership, or ceases to be a member
as provided in sub -section (1) of section 8, the vacancy shall be filled within
a period of three months of the occurrence of vacancy by a fresh election or
n.omination, as the case may be.
10. (/) The term of office of a member shall be five years from the
date of his acceptance of office.
153
(2) A person ceasing to be a member by reason of the expiration of his
term of office shall be eligible for re-election or re -nomination.
11. (1) No business shall be transacted at a meeting of the Council
unless a quorum of five members is present.
(2) In the absence of the President at a meeting, some other member, to
be chosen from amongst the members present, shall act as President.
(3) Save as otherwise 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, or, in his absence, of
the member presiding at the meeting. •
(4) No act or proceedings of the Council shall be deemed invalid merely
by reason of a vacancy in the Council or of a defect in the election or nomina-
tion of a person acting as a member.
12. (1) Subject to the provisions of this Act and the rules made there-
under, the Council may make regulations in respect of—
(a) the time and place at which meeting shall be held;
(b) the issue of notices convening such meeting; and
(c) the conduct of business thereat.•
(2) Until such time as the regulations referred to in sub -section (1) have
come into operation, it shall be lawful for the President to summon, by letter
addressed to each member, a meeting of the Council at such time and place as
to him shall seem expedient.
13. There shall be paid to the members such expenses as may from time
to time be prescribed by regulations under clause (a) of sub -section (1) of
section 35.
14. (1) The Council—
(a) shall appoint a Registrar;
(b) may grant leave to the Registrar and appoint a person to act in
his place;
(c) shall pay to the Registrar and to the person, if anY, appointed to
act in his place, such salary and such allowances, if any, as the
Council may determine from time to time:
Provided that the appointment and the salary and allowances, if any,
of the Registrar shall be subject to the previous sanction, of the
Government.
Filling of casual
vacancies.
Term of office
of members,
Quorum and
voting,
Regulations as
to meetings.
Payment of ex-
penses to mem-
bers. .
Appointment of
Registrar and
otheremployees.

134 HARYANA GOVT GAZ. (EXTRA.), AUG. 4, 1976
(SRVN. 13, 1898 SAKA)
Punishment and
dismissal of
employetx,
Orders by Coun-
cil for osainte-
=lice of regis-
ter,
Registrar's func-
tions in respect
of register.
Parsons entitled
to be registered.
I N O M • W W W w. . . s. m n,0 1 •
(2) The Council may appoint such other employees as it may consider
necessary for the purposes of this Act, and shall pay them such salary ant
such allowances, if any, as the Council mly determine.
(3) The Registrar or the person appointed to act in his place shall act
as Secretary to the Council.
(4) Every person appointed under sub -section (1) or sub -section (2) shall
be deemed to be a public servant within the meaning of section 21 of the
Indian Penal Code, 1860.
15. (1) The Council may punish or dismiss a person appinted under
sub -section (1) or sub -section (2) of section 14 after he has been given a
reasonable opportunity of showing cause against the action proposed to be
taken against him:
Provided that
(a) previous sanction of the Government shall be necessary in the case
of a person appointed under sub -section (1) of section 14;
(h) a person appointed under sub -section (2) of section 14 shall have
a right of appeal to the Government against an order under this
section within a period of thirty days from the date of the cotn-
munication of the order to him.
(2) The power to punish conferred by sub -section t /i shall be deemed to
include the power to suspend an employee.
(3) The power to dismiss conferred by sub -section (1), shall be deemed
to include the power to suspend any employee against whom the power
of dismissal might be exercised, pending inquiry into his conduct.
16. (1) The Council shall, as soon as convenient after the commence-
ment of this Act, and from time to time as occasion may require, make orders
for regulating the maintenance of the register of veterinary practitioners.
(2) The register shall be kept in such form as may be prescribed.
17. The Registrar shall keep the register of veterinary practitioners in
accordance with the provisions of this Act and of any orders mad e by the
Council and shall from time to time make all necessary alterations in the regis-
tered addresses or appointments, and the registered qualifications entered
therein or titles, of the practitioners entered therein, and erase the names of
any practitioners who have died.
18. (1) Every person holding any of the qualifications referred to in
the Schedule and every person 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 provisions hereinafter contained
and on payment of such fees as may be fixed in that behalf by regulations
made under clause (b) of sub -section (3) 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 ,;eetion 25 :

HARYANA GOVT GAZ. (EXTRA.), AUG, 4, 1976 I 5 •
• (SRVN ,. 13, IS98 SAKA)
Piovided further tkat the Registrar, if so directed by the Council, shall
refuse to register the name of any person notm;.thstartii.e.gthz fact that he is
in 0o:session of veterinary degree or dipinnu reeognised id included in the
Schedule.
(2) The Government may, from time to time, by notification , amend
the. Schedule.
19. The Council shall have power to .call on the governing body or
authorities of a veterinary college or school, Included in or desirous of being
included in the Schedule- -
(a) to Curnigh 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 deputed by the Council
in this behalf to be. present at the exnatinadon held by such college
or school.
20. Every person who applies to have his narce cnieied inthe register—.
(a) must satisfy the Registrar that he is in possession of recognised
veterinary qualifications ; •
(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
(e) give the Registrar any information which he reasona.bly may re-
quire for the purpose of discharging his duties under this Act.
21. If a person whoJe name is entered in the regiiter obtains any title or
qualifications other than the title or qualifications in respect of which he
has been registered, he shall, on payment of such fees as may be fixed in this
behalf by regulation made undzr dame (b) of sub -section (/) of section 35,
be entitled to have an entry stating such other title or qualifications made
against his tame in the register, either in the sttbstite.ition for, r in addition
to, any entry previonsly made.
22. All fees received by the Council under this Act shall, in the manner
prescribed, be applied for the purposes of this Act.
23. If a person is dissatisfied with a decision of the Registrar, refusing
to enter any title or qualification of such person in the register, he may, at any
time within a period of threemonths from the date oisttch decision, appeal
to the Council.
24. Any entry in the register which is proved to the satisfaction of the
Council to have been fraudulently or incorrectly made, may Lc eraged wider
an order in writing of the Council, after notice has been given to the person
concerned and his objections. if any, have been considered.
25. (1) The Comcil may upon reference 'from the Registrar or
wise prohibitprohibit the entry in, or order the removal from, the register of the
name of any veterinary practitioner -
(a) who has been sentenced by a criminal court o r a court martial to
imprisonment for an offence indicating in the opinion of the
Council such a defect in character as would render the entry or
continuance of his name in the register undesirable ; or
Power of Court.
cil to eat for
information
from veterinary
college or
school.
inform ation.re-
quired of appli .
cant for regis-
tration.
Entry of new
title and quail..
fientions in
register.
DisDosal of fees.
Appeal to Coun-
cil from decision
of Registrar.
Erasure of frau-
dulent and
incorrect entries.
Power of Coun-
cil to prohibit
entry in or to
direct removal
from register,
etc,

56 HARYANA c . ,:roT oAz. (EXTRA h AUG. 4, 1976
(SRITN. 13, 189s SAKA) •
Appeal to Gov-
crearem from
decision of
Cotiocil•
}Jar w sults and
other legal pro-
oeedings.
Notice of deaths
and orasurt of
names from
register.
Penaltyon wire-
girared person
representing
that he isIt ZjS"
W iled .
Proceedings in
inquiries and
appeals.
(6) whom the Council after inquiry (at which an opportunity has been
given to him to be heard in hi s defence and to appear either in
person or by counsel, vakii, 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 !meting, of infamous conduct in any professional
respect.
(2) Nothing in sub -section (I) shall be deemed v...1 justify the exclusion or
removal from the register of the name of any vetei•in,ary practitioner on the
ground of his adoption of a theory or veterinary inedieine or surgery not. In
accordance with the accepted view for the time being or of his association
with an unregistered practitioner ; so tong as the unregistered pre,ctitoner--
(a) is la possession of one of the qualifications specified in. the
Schedule;
(6) is not a person whose name it hag reason to believe has been ex-
cluded or removed from th e register by the Co.utci t t d r  s u b -
section (0 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 itnder sub•section (1) shall be entered or re-entered, as
the case may be.
26. (lj An appeal haL tit to the Government flora every decision of
the Council under section. 23 or section 25.
(2) Every appeal under sub -section (1) shall be p:e fared within a period
of three months from the date .of suh decision.
27. No suit or other legal proceeding's )ha ll lie in respect of any act
done in the exerOise of power conferred by this Act on the Government or
the Council or any of its members or office -bearers.
28. (I) Every Registrar of Deaths who receives notice of the death of a
person. whose name he knows to be entered in the register shall forthwith
transmit by post to the Registrar of the Council a certificate of such death,
z,gried by him and stating particulars of the time and place of death,
(2) On receipt orsuch certificate, or other ieliable information 're-
garding death the Registrer siva era Retie name. j. the deteased person
from the register.
(3) Every person registered under this Act shad be exempt, if he so
desires, from serving on any inquest.
29. If a person whose name is not entered in the register falsely pre-
tends that it is s o entered or uses in connection with his name or title any
words or letters cepresetiting that his wale is so entered, he hall, whether
any pe:son is actually deceived by such representation or not, be punishabl. ,
on conviction 133, a Magistrate of the first class, with fine which may extend
to three hundred r upees,
30. For the purpose of any inquiry held under section 25, or of any
appeal under .tetl'An. 2, the Couacil shall be deemed. to be a court within the
meaning &the Indian gvidence Act, 1872, and shah i exercise the powers of a
Costunissioner appoin.ted utder the Public Servants (Inquiries) Act, 1850,

HARYANA GOVT GAZ., (EXTRA.), AUG. 4, 19/6 157
(SRVN. 13, 1898 SAKA)
andeverysuch inquir y and appeal shall be conducted, as far  as may he, in accor-
dance with the provisions of section 5 and sections 8to 10 of the Public
Servants (Inquiries) Act, 1850.
31. No person other than a registered veterinary practitioner shallbe
com petent to hold an appointmentas a veterinary physician, surgeon or
other veterinary officer in any hospital which is supported partially orwholly
by public funds, or in any public establishment,body or institution or
as a veterinary officer under a local authority unless he isregistered under
this Act.
32. (1) No certificate requir ed.by any Act from any ver ter inary
practitioner  or  veterinary officer shallbe valid unless the person signing
the certificateis registered under this Act.
(2) No prescription by a veterinary practitioner or veterinary officer
shall be dispensed by chemists unless the ?ersori prescribing the prescription
is register edunder this Act.
(3) No person shall be qualified tq, give .evidence as anexpert under
section 45 of the Indian Evidence Act,1872, on any matter relating to
veterinary science unless the said person isregister ed under this Act.
33. (1) The Registr arshall once in every five years, on or before a
date to be fixed hi this behalf by the Council, cause to be printed and published
a correct list of the names for the time being entered in the registersetting
forth—
(a) all names entered in the register arrangedin alphabeticalorder
according to the surnames;
(b) the r egisteredaddress or appointment °teach person whose name
is entered in the register;and
(c) the retistered titles and qualifications of each such person, andthe
date on which each such title was granted or each such qualification
was certified.
(2) The Registrarshall also cause to be printed and published an annual
supplement in January every year showing therein the corrections madeupto
the 31st December preceding, the list of names enteredin the register, last
published.
(3) Every court shall presume that a person whose nam e is enteredin the
latest of suchlists is duly registered under this Act, and that a person whose
name is not so entered is 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 thename of
such person in the register shall beevidence that such person is registered
under this Act.
34. (1) The Government may, after previous publication,make rules
for carrying out the purposes of thisAct.
(2) In particular, and without prejudice to the generality ofthe fore-
going power, such rules may provide for ailor any of the following matters,
nam ely
(a) to regulate elections under this Act;
(b) to prescribe the form of the register;
Reservation of
cer tain appoint.
ments to regis-
tered veterinary
pr actitioner s.
Qualified prati-
tioners' cer tifi-
cates, etc.
Publication of,
and presump-
tionas to,entries
in list.
Power to make
rules.

158 HARYANA GOVT GAZ. (EXTRA.), AUG. 4, 1916
(SRVN. 13,1898 SAKA)
(e) to regulate the application of fees;
(d) to regulate the procedure to be followed by the Council for-
(1) conducting any inquiry under section 25; and
(ii) disposing of appeals from the decision of the Registrar pre-
ferred under section 23.
(3) Every rule made under this section shall be laid a s soon as may be
after it is made before the House of the State Legislature while it is in session
for a total period of ten days which may be comprised in one session or in
two or more successive sessions, and if, before tbe expiry of the session in
which it is so laid or the successive sessions aforesaid, the House agrees in
making any modificatioi in the rule or the House agrees that the rule should
not be made, the rule sha,11 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 annubncnt shall be witInut prejudice to the validity of anything previously
done under that rule.
Power to make 35. (1) In addition to the power conferred by section 12, the Council
regulations. may, with the previous sanction of the Government, make regulations
(a) to prescribe the expenses payable to the members;
(b) to prescribe the fees chargeable in respect of any registration under
this Act; •
(e) to regulate the keeping of accounts ; and
(d) to prescribe conditions of service of persons appointed under sec-
tion 14.
(2) All such regutation5 shall be published in the Official Gazette.
C 4?ntrolof Coun- 36. If at any time it appears to the Government that the Council has
al by Govern- failed to exercise or has exceeded or abused a power conferred upon it under
meat. this Act, or has failed to perform a duty imposed upon it under this Act,
the Government may, if it considers such failure, excess or abuse to be of a
serious character, notify the particulars thereof to the Council ; and if the
Council fails to remedy such default, excess or abuse within such time as may
be fixed by the Government in this behalf, it may dissolve the Council and
cause 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 may be convenient to cons ti-
tute a new Council under section 4.

HARYANA GOVT GAZ. (EXTRA.), AUG. 4, 1976 159
• (SRVN. 13, 1898 SAKA) •
SCHEDULE
(See sections 2, 18 and 19)
Recognised Veterinary Qualifications
Part 1.—Recognised Veterinary degrees and diplomas granted by Insti-
tutions in India : —
1
Serial Institution Qualifications Abbreviations for
No. registration
I Agra University .. Bachelor of Veterinary B.V.Sc. & A.H.
Science and Animal Hus-
bandry
2 Andhra University Bachelor of Veterinary B.V.Sc. & A.H.
Sciegce and Animal Hus-
bandry
3 Bihar University.. Bachelor of Veterinary B.V.Sc. & A.H.
Science and Animal Hus-
bandry
4 Bombay University Bachelor of Science B.Sc. (Vet)
(Veterinary)
5 Calcutta University Bachelor of Veterinary B.V.Sc.
Science
• 6 Gauhati University Bachelor of Veterinary B.V.Sc. & A.H.
Science and Animal
Husbandry
7 Kerala University Bachelor of Veterinary B.V.Sc.
Science
8 Madras University Bachelor of Veterinary B.V.Sc.
Science
9 Osmania University Bachelor of Veterinary B.V.Sc.
Science
10 Partjab University Bachelor of Veterinary B.V.Sc. & A. H.
Science and Animal Hus-
bandry
11 Rajasthan University Bachelor of Veterinary B.V.Sc. & A.H.
Science and Animal
Husbandry
12 Sagar University Bachelor of Veterinary B.V.Se.
Science

160 HARYANA GOVT (EXTR A.), AUG. 4, 1976
.4on (SRVN. 13, 1898 SAKA)• •
Serial Institution
No.
Qualifications Abbreviations for
registration
13 Utkal University Bachelor of Veterinary B.V.Sc. & A. H.
Science and Animal
Husbandry
14 Vikram University Bachelor of Veterinary B.V.Sc. & A.H.
Science and Animal
Husbandry
15 Assam Veterinary Graduate in Veterinary G.V.Sc.
College Science
16 Bengal Veterinary (i) Graduate of Bengal G.B.V.C.
College Veterinary College
(ii) Graduate in Veterinary
Science
17 Bihar Veterinary Graduate sof Bihar Vetcri- G.B.V.C.
College nary College
18 Bombay Veterinary Graduate of Bombay G.M.V.C.
College Veterinary College
19 Madras Veterinary Graduate of Madras Veteri- G.M.V.C.
College nary College
20 Punjab Veterinary (i) Licensed Veterinary
College (Lahore) Practitioner
(ii) Graduate of Punjab G.P.V.C. •
Veterinary College
21 Haryana Agricultur- Bachelor of Veterinary B.V.Sc. & A.H.
al University Science and Animal Hus-
bandry
Bachelor of Veterinary & A.Sc.
Science and Animal Science
•   ••    •
Part II. --Recognised Veterinary Qualifications granted by institutions out
side India :—
• • • •
Serial Country Qualifications Abbreviations for
No. registration
•
I United Kingdom.. Members of the Royal Col- M.R.C.V.S.
Iege of Veterinary Surgeons
• • • • . I
J. M. TANDON,
Secretary to Government, Haryana,
Legi&ative Depar tment.

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