Section 19(6) in Himachal Pradesh Para-Veterinary Council Act, 2010
(6)Where, within a period of one year from the date of submission of the scheme to the Council under sub-section (2), no order passed by the State Government has been communicated to the person or institution submitting the scheme, such scheme shall be deemed to have been approved by the State Government in the form in which it had been submitted to the Council and accordingly, the permission of the State Government required under subsection (1) shall also be deemed to have been granted.
