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32. Establishment and composition of State Veterinary Councils.- (1) Except where a Joint State Veterinary Council is established in accordance with an agreement made under section 33, the State Government shall establish a State Veterinary Council consisting of the following members, namely:- (a) four members elected from among themselves by veterinary practitioners registered in the State veterinary register; (b) the heads of veterinary institutions, if any, in the State, ex officio; (c) three members nominated by the State Government; (d) the Director of Veterinary Services of the State (by whatever name called), ex officio; (e) one member to be nominated by the State Veterinary Association, if any; (f) Registrar of the State Veterinary Council, ex officio. (2) The names of persons nominated or elected as members shall be notified by the State Government in the Official Gazette. (3) A person shall not be qualified for nomination or election as a member of the State Veterinary Council unless he holds a recognised veterinary qualification.    |
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