Section 45(5) in Himachal Pradesh Para-Veterinary Council Act, 2010
(5)Where an order has been passed by the Council under sub-section (1) in relation to any Para-veterinary institution, the State Government may on its own motion or on any representation received by it, if it is of the opinion that it is necessary or expedient so to do in the interest of the students of such Para-veterinary institution, take such steps as may be considered necessary to safeguard the interest of students studying in such Paraveterinary institutions.
