Section 35 in The Gujarat Veterinary Practitioners Act, 1969
35. Amendment of Schedule.
(1)If it appears to the State Government on the report of the Council or otherwise that the courses of study and examinations prescribed by any university, body or institution conferring any degree, diploma, certificate or any other like award not entered in the Schedule, are such as to secure the possession by its recipient of the requisite knowledge and skill of the efficient practice of the veterinary science, the State Government may from time to time, by notification in the Official Gazette, amend the Schedule and include therein such degree, diploma, certificate, or as the case may be, award, subject to any conditions that may be specified in respect thereof.(2)Any university, body or institution desirous of the inclusion in the Schedule of any degree, diploma, certificate or award in veterinary science conferred by it, may apply to the Council in the manner prescribed by the rules. The Council shall submit its report thereon to the State Government which may take such action thereon as it thinks fit.(3)For the purpose of submitting its report under sub-section (2), the Council shall have the authority to call on the governing body or authorities of the university, body or, as the case may be, institution to which sub-section (2) applies to furnish such reports, returns or other information as the Council may require or to provide facilities to enable a member of the Council appointed by the Council in this behalf to attend and be present at any of the examinations held by such university, body or institution.(4)If it appears to the State Government on the report of the Council or otherwise that the courses of study or examinations prescribed by any university, body or institution for any degree, diploma, certificate or award entered in the Schedule under this section are not such as to secure the maintenance of any adequate standard of proficiency for the practice of veterinary science, it shall be lawful for the State Government at any time, by notification in the Official Gazette, to remove any such degree, diploma, certificate or, as the case may be, award from the Schedule:Provided that, no such notification shall be issued without consulting the Council.
