The West Bengal Veterinary Practitioners Act, 1960

West Bengal Act XXII of 1960 
THE WEST BENGAL VETERINARY 
PRACTITIONERS ACT, 1960. 
[Passed by the West Bengal Legislature.] 
[ Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 12th January, 1961.] 
[12th January, 1961.] 
An Act to provide for the registration of 'veterinary prac-
titioners in West Bengal and for certain other matters 
connected therewith. 
WHEREAS it is expedient to provide for the registration 
of veterinary practitioners in West Bengal and for certain 
other matters connected therewith: 
It is hereby enacted in the Eleventh Year of the Republic 
of India, by the Legislature of West Bengal, as follows:— 
CHAPTER I. 
f PRELIMINARY. 
1., (1) This Act may be called the West Bengal 
Veterinary Practitioners Act, 1960. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force on such date as the State 
Government may, by notification in the Official Gazette, 
appoint. 
Short title, 
extent and 
commence- 
ment. 
2. In this Act, unless there is anything repugnant in 
the subject or context,— 
(a) "Council" means the West Bengal Veterinary 
Council established under section 3 ; 
(b) "Director" means the Director of Veterinary 
Services of the Government of West Bengal ; 
(c) "Member" means a member of the Council; 
(d) "prescribed" means prescribed by rules made -under this Act; 
(e) "President" means the President of the Goumril, 
and includes a member of the Council chosen 
by the members to preside at a meeting of the 
Council in the absence of the President , 
Definitions. 
Establish-ment of the Council. 
Constitu-tion of the Council. 
The West Bengal Veterinary Practitioners Act, 1960. 
[West Ben. Act 
(Chapter 11.—West Bengal Veterinary Council.— 
Sections 3, 4.) 
(f) "recognised veterinary qualification" means any 
of the veterinary degrees, diplomas or certificates 
included in the Schedule: 
Provided that the degrees, diplomas and certificates 
granted by the Government or any other 
authority of any State in India outside West 
Bengal shall not be deemed to be recognised 
veterinary qualifications for the purposes of this 
Act unless, in pursuance of a scheme of reciproci-
ty for recognition of veterinary qualifications, 
the Government of such State has, by notification, 
recognised for the purposes of that State, the 
degrees, diplomas and certificates granted by the 
Government and other authorities of West 
Bengal; 
(g) "register" means the register of veterinary practi-
tioners maintained under section 18; 
(h) "regiAered veterinary practitioner" means a 
veterinary practitioner whose name is for the 
time being entered in the register ; 
"Registrar" means the Registrar appointed under 
section 17 ; • "regulation" means a regulaticin made under 
section 16; 
"Vice-President" means the Vice-President of the 
Council; 
"year" means a period of twelve months. 
CHAPTER II. 
WEST BENGAL VETERINARY COUNCIL. 
3. (1) The State Government shall, by notification 
in the Official Gazette, establish a Council to be called the 
West Bengal Veterinary Council. 
(2) The Council shall be a body corporate, with power 
to acquire, hold and transfer property, movable or immov-
able, and shall have perpetual succession and a, common seal, 
and shall, by the said name, sue and be sued. 
4. The Council shall consist of the following members, 
namely :— 
(a) The Director--ex-bifivio. 
(b) The Principal of the Veterinary College, West 
Bengal—ex-officio. 
The West Bengal Veterinary Practitioners Act, 1960. 3 
XXII of 1960.1 
(Chapter 11.—W est Bengal Veterinat y Council.— 
Sections 5-7.) 
One member from each University in West Bengal 
elected by the members of the Faculty of the, 
University dealing with veterinary science from 
among themselves. 
Four members elected by registered veterinary 
practitioners from amoiag themselves. 
Two members appointed by the State Government; 
from among registered veterinary practitioners : 
Provided that on the first constitution of the Council 
after its establishment, all the members of the 
Council other than the ex-officio members shall 
be appointed by the State Government from 
among practitioners of veterinary medicine or 
surgery in West Bengal. 
5. (1) 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. 
(2) A President or a Vice-President shall be deemed to 
have vacated office as soon as the Council holds its first 
meeting after its reconstitution; provided that he shall 
cease to hold office if he ceases to be a member of the Council 
before its reconstitution. 
(3) An appointed President or Vice-President may resic ,n 
his office by writing under his hand addressed to the State 
Government and shall be deemed to have vacated office on 
such resignation being accepted by the State Government. 
(4) An elected President or Vice-President may resign 
his office by a notice in writing addressed to the Council 
and shall be deemed to have vacated office on such resigna-
tion being accepted by the Council at a meeting. 
(5) 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 Vice-President whose place he fills. 
6. In default of any election in accordance with the 
provisions of this Act and of the rules made thereunder 
the State Government shall appoint a President, a Vice-
President or a member, as the case may be. 
7. Any election to be held under the provisions of this 
Act shall be held at such time and place and in such manner 
as may be prescribed. 
(0) 
(d)  
(e)  
President 
and Vice. 
President. 
Appoint. 
merit of 
members, 
etc., in 
default of 
election, 
Election of members, 
etc. 
Disqualifi-cation for being elec-ted or ap-pointed a member. 
4 	 The West Bengal Veterinary Practitioners Act; 1960. 
[West Ben. Act 
(Chapter II.—West Bengal Veterinary Council.—
Sections 8-12.) 
8. A person shall be disqualified for being elected or 
appointed, or shall cease to be, a member, if he— 
(a) has been convicted and sentenced by any court for 
any non-bailable offence, such sentence not having 
been subsequently reversed or quashed, 
(b) has been convicte% and sentenced by a court-
martial, . 
(c) is an undischarged insolvent, or 
(d) is of unsound mind : 
Provided that the State Government may condone any 
disqualification ref erred to in clause (a) or clause 
(b) if the sentence has been fully undergone and 
a period of two years has elapsed since the termi-
nation of such sentence. 
Publication of names of tnernbers, etc. 
Tenure of office. 
Leave of absence to members. 
9. The name of every President, Vice-President or 
member elected or appointed under the provisions of this 
Act shall be published by the State Government in the 
Official Gazette. 
10. (1) A member other than an ex-officio member, 
shall, save as otherwise expressly provided in this Act, hold 
office until the expiry of a term of five years from the date 
of his election or appointment or until his successor has 
been duly elected or appointed, whichever is later : 
Provided that a member elected under clause (c) of 
section 4 shall cease to hold office on his ceasing to be a 
member of the Faculty. 
(2) An appointed or elected member may, at any time, 
resign his office by writing under his hand addressed to the 
State Government or to the President, as the case may be. 
Such resignation shall take effect from the date on which 
the communication is received by the State Government or 
the President. 
11. The Council may permit a member to absent him-
self from the meetings of the Council for any period not 
exceeding six months. 
Removal of 	 12. The State Government may remove au appointed 
members. member or the Council may remove an elected member from 
office— 
(a) if he absents himself without leave or sufficient cause 
from three consecutive meetings of the Council; 
or 
(6) if he becomes disqualified under the provisions of 
section 8. 
Time and 
place of 
meetings of 
Council. 
Regula-
tions. 
The West Bengal Veterinary Practitioners Act, 1960. 
XXII of 1960.] 
(Chapter 11.—W est Bengal Veterinary Council.— 
Sections 13-16.) 
13. Any casual vacancy in the office of a member 
caused by death, resignation or removal shall be reported to 
the State Government by the President and shall be filled 
by appointment or, as the case may be, by election within 
such time and in such manner as may be prescribed. 
14. No act of the Council shall be deemed to be invalid S' ing• 
merely by reason of any vacancy or defect in the constitu-
tion of the Council or of the absence of any member. 
15. (1) The Council shall meet at such time and place 
and a meeting of the Council shall be summoned in such 
manner, as may be provided by regulations : 
Provided that until such regulations are made, it shall 
be lawful for the President to summon a meeting at such 
time and place as he may deem expedient by sending a 
notice to each member at least seven days in advance. 
(2) (a) No business shall be transacted at any meeting 
unless a quorum of four members be present; and 
(b) all matters which come up for consideration at any 
meeting shall be decided by the votes of the majority of the 
members present and voting, or, in case of an equality of 
votes, by the casting vote of the President. 
16. (1) Subject to the provisions of this Act and the 
rules made thereunder the Council may make regulations 
providing for— 
(a) the times and places at which meetings of the, 
Council shall be held, 
(b) the issue of notices convening such meetings, 
(c) the conduct of business at such meetings, 
(d) the constitution, powers, duties and procedure of 
special committees, 
(e) the conditions subject to which a name struck off 
from the register on cancellation of registration 
or otherwise may be re-entered therein. 
(2) The Council may, with the prior approval of the 
State Government, make regulations determining— 
(a) the qualifications, the emoluments and the condi-
tions of service of its employees other than the 
Registrar, and 
(b) the rates at which and the conditions under which 
travelling expenses may he drawn by members 
of the Council. 
np 
of casual 
vacancies. 
6 The West Bengal Veterinary Practitioners Act, 1960. 
[West Ben. Act 
(Chapter 111.—Establishment.—Section 17.—Chapter IV.—
Registration of Veterinary Practitioners and powers and 
duties of the Council.—Sections 18-20.) 
Registrar 
and estab-
lishment 
for the 
Council. 
Register of 
veterinary 
practi-
tioners. 
Custody 
and main-
tenance of 
register. 
CHAPTER 13 T 
ESTARI HD'  
17. (1) TL _ State Gov/ -ame... shall appoint an officer 
of the Directorate of Veterinary S'ervices of the State Govern-
ment as the Registrar on such terms as the State Government 
may determine. 
(2) The Registrar shall act as the Secretary of the 
Council. 
(3) The Council may appoint such other officers and 
servants as it may consider necessary for the purposes of this 
Act. 
(4) Every person appointed under this section shall be 
deemed to be a public servant within the meaning of 
section 21 of the Indian Penal Code. 
CHAPTER IV. 
REGISTRATION OF VETERINARY PRACTITIONERS AND POWERS 
AND DUTIES OF THE COUNCIL. 
18. (1) The Council shall, as soon as may be, after its 
first constitution, arrange for the registration of veterinary 
practitioners and for that purpose, shall, by notification in the Official Gazette, appoint a date on or before which 
applications for first registration of names shall be made by 
veterinary practitioners qualified for registration under this Act. 
(2) The names and addresses, the qualifications together 
with the dates on which such qualifications were acquired, 
and the dates of registration of all veterinary practitioners 
registered under this Act shall be entered in a register to 
be maintained for the purpose. 
19. (1) The Registrar shall maintain the register in 
such form and in such manner as may be prescribed and shall 
make from time to time such entries, corrections, alterations 
or modifications in the entries therein 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 call for any informa-
tion he may require from any registered veterinary practi-
tioner. 
Act XLV 
of 1860. 
Persons 
entitled 
to be 
registered. 
20. (1) Every person possessing a recognised veterinary 
qualification may, subject to the provisions of this Act and 
on payment of such fee as may be prescribed, apply 
to have his name entered in the register. 
The West Bengal Veterinary Practitioners Act, 1960. 7 
XXII of 1980.1 
(Chapter 1V .—Registration of Veterinary Practitioners and 
powers and duties of the Council.—Section 21.) 
(2) A person who applies to have his name entered in 
the register shall— 
satisfy the Council that he is in possession of a 
recognised veterinary qualification, 
mention in his application the date on which he 
acquired the qualification which entitles him to 
claim registration, and 
(c) give the Council any other information which may 
reasonably be required for the purpose of registra-
tion. 
21. (1) The Council may, on being satisfied that a person Re gistro 
applying for registration possesses a recognised veterinary tion. 
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. 
(2) The Registrar shall, on the registration of a person's 
name, give him a certificate of registration under his hand 
and seal. 
(3) The Council may, after giving the person concerned 
an opportunity of being heard, refuse to permit the registra-
tion, or cancel the registration, of the name of any person— 
(a) who has been convicted and sentenced by any Court 
for any non-bailable offence, such sentence not 
having been subsequently reversed or quashed, 
Or 
(b) whom the Council, after due inquiry, which may, 
in the discretion of the President, be held in 
camera, finds guilty, by a majority of two-thirds 
of the members present and voting, of infamous 
conduct in his professional capacity : 
Provided that the State Government may condone the 
conviction referred to in clause (a) if the sentence 
has been fully undergone and a period of two ,  
years has elapsed since the termination of such 
sentence. 
(4) The Council may, after giving the person concerned 
an opportunity of being heard, direct that any entry in the 
register which is proved to the satisfaction of the Council 
to be incorrect or false be corrected or cancelled. 
(5) If any person whose name is entered in the register 
obtains any recognised veterinary qualification other than 
the qualification in respect of which his name has been 
registered, he shall, on payment of such fee as may be 
prescribed, be entitled to have such additional qualification 
entered against his name in the register either in substitu-
tion of, or in addition to, any entry previously made. 
(a)  
(b)  
8 	 The West Bengal Veterinary Practitioners Act, 1960. 
[West Ben. AO 
(Chapter IV.—Registration of Veterinary Practitioners and powers 
and duties of the Council.—Sections 22-25.) 
Amend- 
ment of 
Schedule. 
Power of 
Council to 
oall for 
informa-
tion and 
attend 
examina-
tion. 
Appeal to 
State 
Govern- ment from 
decision of 
Council. 
Renewal 
fee. 
22. If the Council is satisfied— 
(a) that any degree, diploma or certificate granted by 
any University, College, School, Institution 
or other authority is a sufficient guarantee that 
persons possessing such degree, diploma or 
certificate possess the knowledge and skill 
requisite for the efficient practice of veterinary 
medicine or surgery, or 
(b) that any recognised veterinary qualification is not 
a sufficient guarantee as aforesaid, 
it may make a report to that effect to the State Government 
which may, if it thinks fit, thereupon direct, by notifica-
tion in the Official Gazette,— 
in case (a)—that such degree, diploma or certificate 
shall, subject to the other provisions of this Act, 
be a recognised veterinary qualification, or 
(ii) in case (b)—that such qualification shall cease to 
be a recognised veterinary qualification, 
and the Schedule shall thereupon be deemed to be amended 
accordingly. 
23. The Council shall have power to call on the authori-
ties of any veterinary college, school or institution, or any 
other authority awarding degrees, diplomas or certificates 
in veterinary science, whether such qualifications are 
recognised or not— 
(a) to furnish such particulars, as the Council may 
require, of any course of study prescribed or any 
examination held for the grant of any such 
degree, diploma or certificate, and 
(b) to permit a member of the Council deputed by it to 
attend and watch any such examination, 
24. If any person is dissatisfied with any decision of 
the Council refusing or cancelling the registration of his 
name or directing the correction or cancellation of any 
entry in the register, he may at any time within thirty days 
from the date of such decision and on payment of such fee 
as may be prescribed, appeal to the State Government and 
the decision of the State Government shall be final. 
25. (1) A veterinary practitioner whose name is 
entered in the register shall be entitled to have his name 
retained in the register on payment of such annual renewal 
fee and within such time as may be prescribed. 
(i) 
The West Bengal -Veterinary Practitioners Act, 1960. 
XX1i of 19fi0.] 
(Chapter IV.—Registration of Veterinary Practitioners and 
powers and duties of the Council. Sections 26-28.) 
(2) If the renewal fee is not paid within the time 
prescribed, the Registrar shall strike off the name of the 
defaulter from the register: 
Provided that any name so struck off from the register 
may, subject to such conditions as the Council map by 
regulation provide, be re=entered in the register on payment 
of the renewal fee. 
26. (1) A veterinary practitioner whose name is struck Conse-
off from the register under sub-section (2) of section 25 shall sqtr iki"."4 1  
forthwith surrender his certificate of registration to the name tom 
Registrar and the name so struck off shall be published in the register. 
Official Gazette. 
(2) If any such name is afterwards re-entered in the 
register in accordance with the provisions of this Act, the 
fact of such re-entry shall be published in the Official Gazette 
and the certificate of registration shall be returned to the 
veterinary practitioner concerned. 
27. On receipt of any reliable information regarding 
the death of any registered veterinary practitioner the 
Registrar shall after making such enquiry as he thinks fit 
remove the name of the deceased from the register. 
Publication 
28. (1) The Registrar shall once in every five years, of, and pre- 
on or before a date to be fixed in this behalf by the Council , Eumption  
cause to be printed and published a correct list of the names as to 
for the time being in the register setting forth— entries in, 
the annual 
(a) all the names entered in the register arranged in Est of 
alphabetical order according to the surnames, 	 vetorinarY 
practi- 
(b) the registered address of each person whose name boners. 
is entered in the register, and 
(c) the qualifications of each such person together with 
the dates when such qualifications were acquired. 
(2) The Registrar shalt also cause to be printed and 
published in the month of January every year an annual 
supplement to such list showing therein the additions, 
alterations or corrections made in the entries in the register 
during the preceding year. 
(3) Every court shall presume until the contrary is 
proved that a person whose- nanae—ik entered in the latest 
list as modified by the supplement 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 the name of such person in the 
register shall be evidence that such person is registered 
under this Act. 
Notice of 
r,eaths, and 
removal of 
names from 
register. 
Accounts, 
budget and 
grants. 
The 
Council 
fund. 
10 The West Bengal Veterinary Practitioners Act, 1960. 
[West Ben. Act 
(Chapter V.—Financial Matters.—Sections 29, 30.--Chapter 
.—Miscellaneous.—Section 31.) 
CHAPTER V. 
FINANCIAL MA 1.11,E,S. 
29. (1) The Council shall maintain 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. 
(2) The Council shall prepare, within such time as may 
be prescribed and in accordance with such directions as 
the State Government may, from time to time, issue in this 
behalf, its budget estimates for each year and shall forward 
the same to the State Government for its approval together 
with the last audit report. 
(3) 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. 
30. (1) All moneys received by the Council as fees and 
grants under this Act or otherwise shall be paid into a fund 
to be called "the West Bengal 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 purposes of this Act in such manner as may be prescrib-
ed. 
(2) All moneys credited to the West Bengal Veterinary 
Council Fund shall forthwith be deposited in the State 
Bank of India, Calcutta, to the credit of an account to be 
called "the West Bengal Veterinary Council Fund 
Account". 
CHAPTER VI. 
Disabilities 
of unregis-
tered prac-
titioners. 
MISCELLANEOUS. 
31. (1) Notwithstanding anything contained in any 
other law for the time being in force, no certificate 
required by any law or rule to be signed or authenticated 
by a duly qualified veterinary practitioner, veterinary 
surgeon or veterinary officer shall be valid unless the 
person signing or authenticating such certificate is a 
registered veterinary practitioner. 
(2) Except with the special sanction of the State Govern-
ment no person other than a registered veterinary practi-
tioner shall be competent to hold any appointment as a 
veterinary surgeon or veterinary officer in any veterinary 
hospital, infirmary or dispensary maintained .wholly or 
partly by public or local funds. 
The West Bengal Veterinary Practitioners Act, 1960. 	 11 
XXII of 1960.] 
(Chapter V I.—Miscellaneous:Sections 32-36.) 
32. If any person whose name is not entered in the 
register falsely pretends that it is so entered, or uses in 
connection with his name or title any words or letters 
representing that his name is so entered, he shall, whether 
any person is actually deceived by such representation or 
not, be punishable, on conviction, with fine which may 
extend to three hundred rupees. 
33. No court other than the court of a Presidency 
Magistrate or of a Magistrate of the First Class shall take 
cognizance of or try an offence under this Act. 
34. For the purpose of any inquiry under clause (b) 
of sub-section (3) of section 21, the Council shall have the 
Act V of powers of a Civil Court while disposing of suits under the 
1908. 
	
	 Code of Civil Procedure, 1908, in respect of the following 
matters, namely :— 
(a) summoning and enforcing the attendance of any 
person and examining him on oath, 
(b) requiring the discovery and production of docu-
ments, and 
(c) receiving evidence on affidavits. 
Penalty on unregis-tonal person re-presenting that he is registered. 
Courts 
competent 
to try 
offences 
under this 
Act. 
Pro- ceedings in inquiries. 
35. The State Government may give to the Council 
such directions as may be necessary for carrying out the 
purposes of this Act and it shall be the duty of the Council 
to comply with such directions. 
36. If at any time it shall appear to the State Govern-
ment that the Council has failed to exercise or has exceeded 
or abused a power conferred upon it, or has failed to per-
form a duty imposed upon it, by or under 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 the 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, it may, after giving the Council an opportunity of representing its case, 
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 in the case of such dissolution of the 
Council, the State Government shall take steps as soon as 
may be convenient to re-constitute the Council in accordance 
with the provisions of this Act. 
Power of 
State Govern-ment to give diree. Lions to the 
Council. 
Control of the Council by the State Govern-ment. 
12 The West Bengal Veterinary Practitioners Act, 1960. 
[West Ben. Act 
(Chapter V1.—Miscellaneous.—Sections 37, 38.—
The Soh&lale.) 
Bar to 	 37. (1) No order under this Act refusing to enter a 
suits and name in, or removing or striking off a name from, the other legal register shall be called in question in any Civil or Criminal procee- 
dings. 	 Court. 
(2) No suit or other legal proceeding shall lie in any 
Civil or Criminal Court in respect of any act done or 
purported to have been done in good faith under this Act 
or any rule or regulation made thereunder by the State 
Government or the Council or the Registrar or any other 
person. 
• Power to 
	
	 38. (1) The State Government may, by notification 
make rules. in the Official Gazette, 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 f or— 
(a) the time and manner of holding elections, 
(b) the form of the register, 
(c) the application of moneys at the credit of the West 
Bengal Veterinary Council Fund, 
(d) the procedure to be followed by the Council in 
conducting any enquiry, 
(e) the fees chargeable under this Act, 
(f) the maintenance and submission of accounts of the 
West Bengal Veterinary Council Fund, 
(g) the regulation of annual grants made by the State 
Government to the Council, and 
(h) any other matter which may be or is required to be 
prescribed. 
THE SCHEDULE 
[See sections 2(f), 20, 21 and 22.] 
Veterinary degrees, diplomas and certificates, holders 
of which are entitled to have their names entered in. the 
register of registered veterinary practiTtioners :- 
1. Degrees of— 
(i) Bachelor of Science (Veterinairy)—Calcutta (West 
Bengal). 
(ii) Bachelor of Science (Veterinary)—Bombay. 
(iii) Bachelor of Science (Veterinary)—Uttar Pradesh. 
(iv) Bachelor 	 of 	 Science 	 (Veterinary)—Madhya 
Pradesh, 
The West Bengal Veterinary Practitioners Act, 1960. . 13 
XXII of 1960.1 
(The Schedule.) 
(r) Bachelor of Science (Veterinary)—Bihar. 
(vi) Bachelor of Veterinary-Science—Madras. 
(vii) Bachelor of Veterinary-Science—Punjab (I). 
(viii) Bachelor of Veterinary-Science—Kerala. 
(ix) Bachelor of Veterinary-Science—Saugar. 
(x) Bachelor of Science (Veterinary and Animal 
Husbandry)—Agra. 
(xi) Bachelor of Science (Veterinary and Animal 
Husbandry)—Andhra. 
(.vii) Bachelor of Science (Veterinary and Animal Hus-
bandry)—Gauhati. 
(xiii) Bachelor of Veterinary Science and Animal Hus-
bandry—Rajasthan. • 
(xiv) Bachelor of Veterinary Science and Animal Hus-
bandry—Irtkal. 
(xv) Bachelor of Veterinary Science and Animal Hus-
bandry—Vikram. 
2. Diplomas of— 
(i) Graduate of Bengal Veterinary College. 
(ii) Graduate of Bombay Veterinary College. 
(iii) Graduate of Madras Veterinary College. 
(iv) Graduate of Bihar Veterinary College. 
(v) Graduate of Punjab Veterinary College . 
(vi) Graduate of Assam Veterinary College. 
3. Diplomas granted by the West Bengal Board of 
Veterinary Education. 
4. Certificates of Licensed Veterinary Practitioners, 
Punjab (granted by Punjab Government). 
5, Certificates of Fellowship and Membership of the 
Royal College of Veterinary Surgeons, United Kingdom and 
Ireland. 
6. Degrees of Bachelor, Master or Doctor of Veterinary 
Science of any of the Universities in the United Kingdom, 
Sweden or tb s United States of America. 
WBGP-61/2- 7(.11-531 

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