Section 7 in Veterinary Council Of India Regulation, 1991
7. Consideration of the reports.
(1)Every report of an inspector shall be printed under the direction of the President and a copy of such report shall be referred to the Executive Committee for consideration and report to the Veterinary Council of India. A copy of the report shall be supplied to each member of the Executive Committee.(2)Reports of inspectors shall be confidential unless in any particular case the Council shall otherwise direct.(3)As soon as a report by an inspector has been printed, sufficient number of copies thereof marked 'Confidential', unless in any particular case the Council otherwise directs, shall be forwarded to the concerned veterinary college hospital, institution or the concerned University, Board or veterinary institution with the request that it shall furnish to the Counsel is remarks, if any, within thirty days of the receipt of the report by it.(4)Every report of an inspector with the remarksof the veterinary college, hospital or institution inspected or of the University, Board or other veterinary institution which conducted the examination shall he supplied to each member of the Council and shall be considered by the Council at the next meeting together with the observations of the Executive Committee thereon.(5)A copy of every report Of an inspector with the remarks of the veterinary college, hospital or institution inspected or of the University, Board, or other veterinary institution which conducted the examination, as the case may be, and the observations of the Executive Committee, thereon. shaH, after approval Of the Veterinary Council of India, be forwarded to the Central Government.
