(1) A Joint State Veterinary Council shall consist of the following members, namely:-- (a) two members elected from among themselves by veterinary practitioners registered in the register of each of the participating States; (b) the heads of veterinary institutions, if any, in the participating States, ex officio ; (c) two members nominated by each participating State Government; (d) the Director of Veterinary Services of each of the participating States, by whatever name called, ex officio ; (e) one nominee of the State Veterinary Associations, if any, of each of the participating States; (f) Registrar of the Joint State Veterinary Council, ex officio . (2) The names of the persons nominated or elected as members shall be notified by the State Governments in the Official Gazettes of the States. (3) A person shall not be qualified for nomination or election as a member of the Joint State Veterinary Council unless he holds a recognised veterinary qualification.Open in Lexace · Ask the AI about this section
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