Section 21 in The Gujarat Veterinary Practitioners Act, 1969
21. Rights of registered veterinary practitioners.
- Notwithstanding anything contained in any law for the time being in force-(i)any expression importing a person recognised by law as a veterinary practitioner shall, in all Acts of the State Legislature in force in the State, and in all Central Acts (in their application to the State) in so far as such Acts relate to any matters specified in list II or III in the Seventh Schedule to the Constitution of India include a veterinary practitioner whose name is entered in the register under this Act;(ii)any certificate, or prescription required by or under any law from any veterinary practitioner shall be valid if such certificate or prescription has been signed by a registered veterinary practitioner;(iii)it shall be lawful for every registered veterinary practitioner, to use in full after his name the words "Registered Veterinary Practitioner";(iv)every registered veterinary practitioner shall be exempt, if he so desires, from serving on an inquest;(v)a registered veterinary practitioner shall be eligible to hold any appointment as a veterinary physician, surgeon, or other veterinary officer in any veterinary dispensary, hospital or infirmary supported by, or receiving a grant from, the State Government or in any such public establishment, body or institution dealing with the practice of veterinary science.
