Section 4 in Veterinary Council Of India Regulation, 1991
4. Appointment of Inspectors.
(1)No person shall be appointed as an inspector unless the possesses the following qualifications, namely :-(a)(i)a recognised veterinary qualification included in the First Schedule of the Act,OR(ii)a recognised veterinary qualification included in the Second Schedule of the Act.(b)(i)must have atleast five years teaching experience in a veterinary institution.OR(ii)twelve years professional standingOR(iii)ten years professional standing with three years experience as veterinary examiner(2)Every inspector shall receive from the President a commission in writing under the seal of the Council and the commission shall specify the veterinary college, hospital or other institution where veterinary education is given the veterinary examination conducted by the University, Board or other veterinary institution which is required to be inspected by him and he shall report to the Executive Committee thereon.(3)An inspector shall not accept hospitality from any veterinary college or from examiners or from any official of the University, Board or other institution conducting veterinary examination.(4)An inspector commissioned by the Veterinary Council of India shall be paid travelling allowance and other allowances as prescribed for the members of the Council tor attending its meetings(5)No member of the Veterinary Council of India of shall be appointed as an inspector.
