The Indian Veterinary Council Act, 1984

[Act No. 52 of 1984]

[18th August, 1984.]

Contents
Sections	Particulars
Title	The Indian Veterinary Council Act, 1984
Chapter I	Preliminary
1.	Short titles, extent and commencement
2.	Definitions
Chapter II	Indian Veterinary Council.
3.	Establishment and composition of the Council
4.	Mode of election of members
5.	Term of office of President, Vice-President and members
6.	Cessation of membership
7.	Casual vacancies
8.	Resignation
9.	Meetings of the Council
10.	Vacancies in the Council not to invalidate acts, etc
11.	Appointment of Secretary and other officers or servants
12.	Executive Committee and other Committees
13.	Fees and allowances
14.	Information to be furnished by the Council and publication thereof
15.	Recognition of veterinary qualifications granted by veterinary institutions in India
16.	Recognition of veterinary qualifications granted by veterinary institutions in countries with which there is a scheme of reciprocity
17.	Special provisions in certain cases for recognition of veterinary qualifications granted by veterinary institutions in countries with which there is no scheme of reciprocity
18.	Power to require information as to courses of study and examinations
19.	Inspection of veterinary institutions and examinations
20.	Appointment of visitors
21.	Withdrawal of recognition
22.	Minimum standards of veterinary education
Chapter III	Indian Veterinary Practitioners Register
23.	Indian veterinary practitioners register
24.	Registration in the Indian veterinary practitioners register
25.	Issue of certificate of registration
26.	Registration of additional qualifications
27.	Removal of names from the Indian veterinary practitioners register
28.	Person enrolled on Indian veterinary practitioners register to notifychange of place of residence or practice
Chapter IV	Privileges of Registered Veterinary Practitioners
29.	Privileges of persons, who are enrolled on the Indian veterinary practitioners register
30.	Right of persons who are enrolled on the Indian veterinary practitioners register
Chapter V	Discipline
31.	Professional conduct
Chapter VI	State Veterinary Councils
32.	Establishment and composition of State Veterinary Councils
33.	Inter-State agreements
34.	Composition of Joint State Veterinary Councils
35.	Incorporation of State Veterinary Councils
36.	President
37.	Mode of elections
38.	Terms of office and causal vacancies
39.	Resignation
40.	Executive and other Committees
41.	Fees and allowances
Chapter VI	Apportionment of Assets and Liabilities
42.	Appointment of Registrar and other officers or servants
43.	Information to be furnished by State Veterinary Council
Chapter VII	Registration
44.	Preparation and maintenance of State veterinary practitioners register
45	First preparation of register
46	Qualifications for entry on preparation of register
47	Scrutiny of applications for registration
48	Renewal fees
49	Removal from the register
50	Restoration to State veterinary register
51	Printing of State veterinary register
Chapter VIII	Miscellaneous
52	Transfer of registration
53	Bar of jurisdiction
54	Issue of duplicate certificates
55	Penalty for falsely claiming to be registered
56	Misuse of titles
57	Practice by unregistered persons
58	Failure to surrender certificate of registration
59	Cognizance of offence
60	Bar of suit and other legal proceedings
61	Payment of part of fees to Council
62.	Accounts and audit
63.	Appointment of Commission of Inquiry
64.	Power of Central Government to make rules
65.	Power of State Government to make rules
66.	Power to make regulations
67.	Repeal and saving
Schedule I	Recognised Veterinary Qualifications Granted by Universities or Veterinary Institutions In India
Schedule II	Recognised Veterinary Qualifications Granted by Institutions Outside India