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34. Composition of Joint State Veterinary Councils.- (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.    |
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