Section 3(3) in The Indian Veterinary Council Act, 1984
(3)The Council shall consist of the following members, namely:--(a)five members to be nominated by the Central Government from amongst Directors of Animal Husbandry (by whatever name called) of those States to which this Act extends;(b)four members to be nominated by the Central Government from amongst the heads of veterinary institutions in the States to which this Act extends;(c)one member to be nominated by the Indian Council of Agricultural Research;(d)the Animal Husbandry Commissioner, Government of India, ex officio;(e)one member to be nominated by the Central Government to represent the Ministry of the Central Government dealing with animal husbandry;(f)one member to be nominated by the Indian Veterinary Association;(g)eleven members to be elected from amongst themselves by persons enrolled in the Indian veterinary practitioners register;(h)one member to be nominated by the Central Government from amongst the Presidents of the State Veterinary Councils of those States to which this Act extends;(i)one member to be nominated by the Central Government from amongst the Presidents of the State Veterinary Associations of those States to which this Act extends;(j)Secretary, Veterinary Council of India, ex officio.
