Section 21 in West Bengal Veterinary Practitioners Act, 1960
21. Registration.
(1)The Council may, on being satisfied that a person applying for registration possesses a recognised veterinary qualification and has paid the prescribed fee, allow the application and direct the Registrar to enter his name in the register and such entry shall, unless cancelled earlier, be borne in the register for one year.(2)The Registrar shall, on the registration of a person's name, gave him a certificate of registration under his hand and seal.(3)The Council may, after giving the person concerned an opportunity of being heard, refuse to permit the registration, or cancel the registration, of the name of any person-(a)who has been convicted and sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed, or.(b)whom the Council, after due inquiry, which may, in' the discretion of the President, be held in camera, finds guilty, by a majority of two-thirds of the members present and voting, of infamous conduct in his professional capacity:Provided that the State Government may condone the conviction referred to in clause (a) if the sentence has been fully undergone and a period of two years has elapsed since the termination of such sentence.(4)The Council may, after giving the person concerned an opportunity of being heard, direct that any entry in the register which is proved to the satisfaction of the Council to be incorrect or false be corrected or cancelled.(5)If any person whose name is entered in the register obtains any recognised veterinary qualification other than the qualification in respect of which his name has been registered, he shall, on payment of such fee as may be prescribed, be entitled to have such additional qualification entered against his name in the register cither in substitution of, or in addition to, any entry previously made.
