Section 32(1) in The Indian Veterinary Council Act, 1984
(1)Except where a Joint State Veterinary Council is established in accordance with an agreement made under section 33, the State Government shall establish a State Veterinary Council consisting of the following members, namely:--(a)four members elected from among themselves by veterinary practitioners registered in the State veterinary register;(b)the heads of veterinary institutions, if any, in the State, ex officio;(c)three members nominated by the State Government;(d)the Director of Veterinary Services of the State (by whatever name called), ex officio;(e)one member to be nominated by the State Veterinary Association, if any;(f)Registrar of the State Veterinary Council, ex officio.
