Section 19(8) in Himachal Pradesh Para-Veterinary Council Act, 2010
(8)The Council, while making its recommendations under clause (b) of sub-section (4)and the State Government while passing an order, either approving or disapproving the scheme under sub-section(5), shall have due regard to the following factors, namely :-(a)whether the proposed Para-veterinary institution or the existing Para-veterinary institution seeking to open a new or higher course of study or training, shall be in a position to offer the minimum standards of Para-veterinary education as prescribed by the Council under section 26 of this Act;(b)whether the person seeking to establish a Para-veterinary institution or the existing Para-veterinary institution seeking to open a new or higher course of study or training or to increase its admission capacity has adequate financial resources;(c)whether necessary facilities in respect of staff, equipment, training and other facilities to ensure proper functioning of the Para-veterinary institution or conducting the new course of study or training or accommodating the increased admission capacity have been provided or would be provided within the time limit specified in the scheme;(d)whether adequate veterinary hospital facilities, having regard to the number of students likely to attend such Para-veterinary institution or course of study or training or as are sult of the increased admission capacity, have been provided or shall be provided within the time-limit specified in the scheme;(e)whether any arrangement has been made or programme drawn to impart proper training to students likely to attend such Para-veterinary institution or course of study or training by persons having the recognized Para-veterinary qualifications;(f)the requirement of manpower in the field of practice of Veterinary medicine; and(g)any other factors as may be prescribed.
