Section 22 in Himachal Pradesh Para-Veterinary Council Act, 2010
22. Recognition of Para-veterinary qualifications granted by certain Para-veterinary institutions whose qualifications are not included to the Schedule.
- Any Para-veterinary institution in India, which desires a para-veterinary qualification granted by it, to be included in the Schedule, may apply to the State Government with such application fee as may be fixed by regulations to have such qualification recognized and the State Government, after consulting the Council, may by notification in the Official Gazette, amend the Schedule as to include such qualification therein, and any such notification may also direct that an entry shall be made in the last column of Schedule against such Para-veterinary qualification declaring that it shall be are cognized Para-veterinary qualification only when granted after specified date.
